Section 2 in Intelligent Network Services in Multi Operator and Multi Network Scenario Regulations, 2006
2. Definitions.
- In these regulations, unless the context otherwise requires, -(a)"Act" means the Telecom Regulatory Authority of India Act, 1997(24 of 1997);(b)"Access Providers" includes the Basic Operator, Cellular Mobile Service Provider and Unified Access Service Provider;(c)" Authority' means the Telecom Regulatory Authority of India established under sub-section (1) of section 3 of the Act;(d)"Basic Operator" means a service provider who has been granted a licence under section 4 of the Indian Telegraph Act, 1885 (13 of 1885) and who provides basic telephone service in accordance with the terms and conditions of the licence;(e)"Cellular Mobile Telephone Service Provider" means a Cellular Mobile Telephone Service provider who has been granted a licence under section 4 of the Indian Telegraph Act, 1885 (13 of 1885) and who provides Cellular Mobile Telephone Service in a specified service area in accordance with the terms and conditions of the licence;(f)"Eligible Service Provider" means service provider who has been granted a licence under section 4 of the Indian Telegraph Act, 1885 (13 of 1885) and who is eligible to provide the service in accordance with terms and conditions of licence;(g)"Interconnection" means the commercial and technical arrangements under which the service providers connect their equipment, networks and services to enable their customers to have access to the customers, services and networks of other service providers;(h)"Intelligent Network" means a network architecture for the operation and provision of new services which is characterized by -(A)extensive use of information processing techniques;(B)efficient use of network resources;(C)modularisation and reusability of network functions;(D)integrated service creations and implementation by means of the modularised reusable network functions;(E)flexible allocation of network functions to physical entities;(F)portability of network functions among physical entities; standardised communication between network functions via service independent interfaces;(G)service subscriber control of some subscriber-specific service attributes;(H)service user control of some user-specific service attributes; standardised management of service logic;(i)"Service Control Point" means a real time database -(A)which stores customer records;(B)which executes one of the range of software routines customized for particular applications, when accessed by an enquiry from it ;(C)which sends instruction back to the Service Switching Point to process the call ;.(j)"National Numbering Plan" means the National Numbering Plan 2003, or, any such plan, made subsequently by the Government of India, Ministry of Communications and Information Technology, Department of Telecommunication;(k)"Service Switching Point" means the Switching Point providing the users with access to the network and performing any necessary switching functionality which -(A)consists of the hardware switch and basic call control software with the added functionality of Intelligent Network;(B)allows access to the set of Intelligent Network capabilities; and(C)contains detection capability to detect request for Intelligent Network based services;(l)"regulations" means the Intelligent Network Services in Multi Operator and Multi Network Scenario Regulation, 2006; 4(m)"Unified Access Service Provider" means a Unified Access Service provider who has been granted a licence under section 4 of the Indian Telegraph Act, 1885 (13 of 1885) and who provides Unified Access Service in a specified service area in accordance with the terms and conditions of the licence;(n)all other words and expressions used in these regulations but not defined, and defined in the Act and the rules and other regulations made there under, shall have the meanings respectively assigned to them in the Act or the rules or other regulations, as the case may be.
