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Union of India - Act

Indoor Use of low power wireless equipment in the frequency band 5 GHz (Exemption from Licensing Requirement) Rules, 2005

UNION OF INDIA
India

Indoor Use of low power wireless equipment in the frequency band 5 GHz (Exemption from Licensing Requirement) Rules, 2005

Rule INDOOR-USE-OF-LOW-POWER-WIRELESS-EQUIPMENT-IN-THE-FREQUENCY-BAND-5-GHZ-EXEMPTION-FROM-LICENSING-REQUIREMENT-RULES-2005 of 2005

  • Published on 28 January 2005
  • Commenced on 28 January 2005
  • [This is the version of this document from 28 January 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
Indoor Use of low power wireless equipment in the frequency band 5 GHz (Exemption from Licensing Requirement) Rules, 2005Published vide Notification Gazette of India, Extra., Part 2, Section 3(i), dated 28.1.2005.

1702.

Notification No. G.S.R. 46 (E), dated 28.1.2005. - In exercise of the powers conferred by sections 4 and 7 of the Indian Telegraph Act, 1885 (13 of 1885) and sections 4 and 10 of the Indian Wireless Telegraphy Act, 1933 (17 of 1933), the Central Government hereby makes the following rules, namely :

1. Short title and commencement.

(1)These rules may be called the Indoor Use of low power wireless equipment in the frequency band 5 GHz (Exemption from Licensing Requirement) Rules, 2005.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definition.

- In these rules, unless the context otherwise requires, -
(a)"Act" means the Indian Telegraph Act, 1885 (13 of 1885);
(b)"Effective Isotropic Radiated Power" includes the gain of the antenna, if any;
(c)words and expressions used in these rules and not defined but defined in the Act and the Indian Wireless Telegraphy Act, 1933 (17 of 1933), shall have the same meanings respectively as assigned to them in those Acts.

3. Use of wireless equipment in the band 5.150 to 5.350 GHz and 5.725 to 5.875 GHz.

- Notwithstanding anything contained in any law for the time being in force, no licence shall be required by any person to establish, maintain, work, possess or deal in any wireless equipment for the purpose of low power Wireless Access System, including Radio Local Area Networks, in the frequency band 5.150 to 5.350 GHz and 5.725 to 5.875 GHz with the Maximum Effective Isotropic Radiated Power, type of antenna and coverage area as specified in the Table below, namely:-TABLE
Frequency band Maximum Effective Isotropic Radiated Power Type of antenna Coverage area
(1) (2) (3) (4)
5.150 to 5.350 GHz and 5.725 to 5.875 GHz Maximum mean Effective Isotropic Radiated Power of 200 mW and a maximum mean Effective Isotropic Radiated Power density of 10 mW/ MHz in any 1 MHz bandwidth Built in or indoor antenna Indoor usage which includes usage within the single contiguous campus of an individual, duly recognized organization or institution

4. Interference.

- The effect of unwanted energy due to one or a combination of emissions, radiations or induction upon reception in a radio communication system, manifested by any performance degradation, misinterpretation, or loss of information which could be extracted in the absence of such unwanted energy. In case where any person whom a licence has been issued under section 4 of the Act, informs that his licensed system is getting harmful interference from any other radio communication system exempted under these rules, the indoor use of such unlicensed wireless equipment shall be discontinued forthwith.

5. Equipment.

(1)The wireless equipment shall be type approved and designed and constructed in such a manner that the bandwidth of emission and other parameters shall conform to the limits specified in the Table referred to in rule 3.
(2)The application for obtaining equipment type approval shall be made to the Central Government in such form as may be specified by that Government in this behalf.