Section 2 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
2.
In this Regulation, unless the context otherwise requires :(i)"Act" means the Telecom Regulatory Authority Act of India, 1997.(ii)"Authority" means the Telecom Regulatory Authority of India.(iii)"Basic Telecommunication Services" mean services derived from Public Switched Telephone Network (PSTN).(iv)"Ceiling(s)" mean(s) the upper limit(s) for interconnection charge for telecommunication services as may be specified by the Authority from time to time.(v)"Domestic Long Distance Telecommunication Service" or DLD means the telecommunication services required to connect one local area of a public telecommunication network to another within the territorial limits of India so as to allow for transmission of voice and non-voice signals across different geographical areas.(vi)"Floor" means the lower limit of interconnection charges for a telecommunication service as may be specified by the Authority from time to time below which such charges may not be offered.(vii)"Forbearance" denotes that the Authority has not, for the time being, notified any interconnection charge or revenue sharing arrangement for a particular telecommunication service and the service provider is free to fix any charge for such service.(viii)"Interconnection" means the commercial and technical arrangements under which service providers connect their equipment, networks and services to enable their customers to have access to the customers, services and networks of other services providers.(ix)"Interconnection Charge" means the charge for interconnection by an interconnection provider to an interconnection seeker.(x)"Interconnection Provider" means the service provider to whose network an interconnection is sought for providing telecommunication services.(xi)"Interconnection Seeker" means the service provider who seeks interconnection to the network of the interconnection provider.(xii)"International Long Distance Telecommunication Service" means telecommunication services required to connect a local area of a public telecommunication network within India to a local area of a public telecommunication network in another country so as to allow for the transmission of voice and non-voice signals.(xiii)"International Subscriber Dialing" or ISD means direct interconnection between an end user in India with another end user in another country by means of direct dialing through public networks.(xiv)"Leased Circuits" mean telecommunication facilities leased to subscribers or service providers to provide for technology transparent transmission capacity between network termination points which the user can control as part of the leased circuit provision and which may also include systems allowing flexible use of leased circuit bandwidth.(xv)"Non-discrimination in interconnection charge" means that service providers shall not, in the matter of interconnection charges, discriminate between service providers except on the basis of substantial cost-differential, and that too only to the extent justified by such cost differential.(xvi)"Order" means the Telecommunication Tariff Order 1999.(xvii)"Originating Network" means the network to which an originator of a telecommunication message is proximately connected to.(xviii)"Originating/Transit/Terminating Service Provider" means the service provider whose network is used for originating/transit/terminating a telecommunication message.xix. "Port Charges" mean charges payable by the interconnection seeker to the interconnection provider for terminating the interconnection links on the network interface of the interconnection provider.(xx)"Regulation" means The Telecommunication Interconnection (Charges and Revenue Sharing) Regulation 1999.(xxi)"Reporting Requirement" means the obligation of a service provider to report to the Authority at least 45 working days before implementing any new interconnection charge and revenue sharing arrangement for telecommunication services under this Regulation and any changes thereafter.(xxii)"Set Up Costs Of Interconnection" means the initial cost of any engineering work needed to provide the specific interconnection facilities requested.(xxiii)"Subscriber Trunk Dialing" or STD means direct interconnection between two end users within India by means of direct dialing through public networks.(xxiv)"Terminating Network" means the network to which a receiver of a telecommunication message is proximately connected to.(xxv)"Transit Network" means the network through which telecommunication messages from originating networks or other transit networks are transited and delivered to terminating or other transit networks.(xxvi)"Usage Charge" means the charge by a service provider for carriage/delivery/collection of telecommunication messages in its network.(xxvii)Words and expressions used in this Regulation and not defined but defined in the Act shall have the same meanings respectively assigned to them in the Act.Section III
