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USE OF LOW POWER EQUIPMENT IN THE CITIZEN BAND 26.957 - 27.283 MHZ (EXEMPTION FROM LICENSING REQUIREMENT) RULES, 2005

USE OF LOW POWER EQUIPMENT IN THE CITIZEN BAND 26.957 - 27.283 MHZ (EXEMPTION FROM LICENSING REQUIREMENT) RULES, 2005

Preamble - USE OF LOW POWER EQUIPMENT IN THE CITIZEN BAND 26.957 - 27.283 MHZ (EXEMPTION FROM LICENSING REQUIREMENT) RULES, 2005

PREAMBLE

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:-


Rule 1 - Short title and commencement

(1) These rules may be called the Use of low power equipment in the Citizen band 26.957 - 27.283 MHz (Exemption from Licensing Requirement) Rules, 2005.

(2) They shall come into force on the date of their publication in the Official Gazette.


Rule 2 - Definition

In these rules, unless the context otherwise requires, -

(a) "Act" means the Indian Telegraph Act,1885 (13 of 1885);

(b) "Effective 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 are assigned to them in those Acts.


Rule 3 - Use of wireless equipment in the band 26.957 - 27.283 MHz

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 intended to be used while in motion or during halts, on non-interference, non-protection and shared (nonexclusive) basis, in the frequency band 26.957 - 27.283 MHz with 5 Watt Effective Radiated Power and built-in antenna.


Rule 4 - Interference

1[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, 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 user of such unlicensed wireless equipment shall take necessary steps to aviod interference by relocating the equipment, reducing the power, using special type of antennae including discontinuation of such wireless use, if required :

Provided that, before such discontinuation, a reasonable opportunity to explain the circumstances shall be offered to such unlicensed user of wireless equipment.]

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1. Substituted by Notification No. GSR35(E) Dated10.01.2007. Earlier the text was as under:

?4. Interference.-

(1) Interference is 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.

(2) In case where any person to whom a licence has been issued under section 4 of the Act, informs that his licensed system is getting interference from any other radio communication system exempted under these rules, the user of such unlicensed Wireless equipment shall discontinue its use forthwith.?