Section 2(1) in The Telecom Regulatory Authority Of India Act, 1997
(1)In this Act, unless the context otherwise requires,—(a)“appointed day” means the date with effect from which the Authority is established under sub-section (1) of section 3;( aa) “Appellate Tribunal” means the Telecom Disputes Settlement and Appellate Tribunal established under section 14;(b)“Authority” means the Telecom Regulatory Authority of India established under sub-section (1) of section 3;(c)“Chairperson” means the Chairperson of the Authority appointed under sub-section (3) of section 3;(d)“Fund” means the Fund constituted under sub-section (1) of section 22;(e)“Licensee” means any person licensed under sub-section (1) of section 4 of the Indian Telegraph Act, 1885 (13 of 1885) for providing specified public telecommunication services;( ea) “licensor” means the Central Government or the telegraph authority who grants a licence under section 4 of the Indian Telegraph Act, 1885 (13 of 1885);(f)“member” means a member of the Authority appointed under sub-section (3) of section 3 and includes the Chairperson and the Vice-Chairperson;(g)“notification” means a notification published in the Official Gazette;(h)“prescribed” means prescribed by rules made under this Act;(i)“regulations” means regulations made by the Authority under this Act;(j)“service provider” means the Government as a service provider and includes a licensee;(k)“telecommunication service” means service of any description (including electronic mail, voice mail, data services, audio tax services, video tax services, radio paging and cellular mobile telephone services) which is made available to users by means of any transmission or reception of signs, signals, writing, images and sounds or intelligence of any nature, by wire, radio, visual or other electromagnetic means but shall not include broadcasting services:Provided that the Central Government may notify other service to be telecommunication service including broadcasting services.
