[09 May 2022] G.S.R.
347(E).-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), and in supersession of the Use of low power
devices or equipments for indoor applications in the 433 to 434 MHz frequency
range (Exemption from Licensing Requirement) Rules, 2012 and the Use of Very
Low Power Radio Frequency Devices or Equipments including Radio Frequency
Identification Devices (Exemption from Licensing Requirement) Rules, 2015,
except as respects things done or omitted to be done before such supersession,
the Central Government hereby makes the following rules, namely. (1)
The Use of Low
Power Radio Frequency Devices in the frequency band 433.05 to 434.79 MHz
(Exemption from License) Rules, 2022. (2)
They shall come
into force on the date of their publication in the Official Gazette. (1)
In these rules,
unless the context otherwise requires, - (a)
"Act"
means the Indian Telegraph Act, 1885 (13 of 1885); (b)
"Authority"
means the Telegraph authority defined in clause (6) of Section 3 of the Act; (c)
"effective
radiated power" or "e.r.p." means the product of the power
supplied to an antenna and its gain in a given direction relative to a
half-wave dipole. (d)
"duty
cycle" means ratio expressed as a percentage of the cumulative duration of
transmission Ton cum within an observation interval Tobs; duty cycle on an
observation bandwidth Fobs; (2)
The words and
expressions used in these rules and not defined herein but defined in the Act
or the Indian Wireless Telegraphy Act, 1933 (17 of 1933), shall have the
meanings respectively assigned to them in those Acts. No
licence shall be required by any person to establish, maintain, work, possess
or deal in any wireless telegraphy apparatus for the purpose of usage low power
short range radio frequency devices, on non-interference, non-protection and
shared and nonexclusive basis, complying with the technical specification and
working in the frequency band as specified in the Table given below, namely: - Table Sl.No. Frequency range in MHz Transmit/ Radiated Power limit Spectrum access and mitigation requirements Modulation/ maximum occupied bandwidth Notes *EN No (1) (2) (3) (4) (5) (6) (7) 1. 433.05-434.79 10 mW e.r.p. 10% duty cycle Not specified ------ EN 300 220 2. 433.05-434.79 1 mW e.r.p Note 1 Not specified Power density limited to -13 dBm/10 kHz for
wideband modulation with a bandwidth greater than 250 kHz 3. 434.04-434.79 10 mW e.r.p. Note 1 25 kHz EN:
is a number and acronym used for Harmonised European Standard as produced by
European Telecommunications Standards Institute (ETSI). (1)
Radio frequency
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)
Where any person,
who has been issued a license under section 4 of the Act, informs the Authority
that his licensed system is getting harmful interference from any other radio
communication system exempted under these rules, then the Authority shall call
upon the user of such other radiocommunication system and direct the user to
take immediate steps to avoid interference by relocating the equipment,
reducing the power and using special type of antennae, failing which the
Authority shall recommend discontinuation of such wireless use. (3)
The Authority
shall give a reasonable opportunity to the user of the other radiocommunication
system before making recommendation of discontinuation under sub-rule (2). (1)
The Radio
frequency device shall be designed and constructed in such manner that the
bandwidth of emission and other parameters shall conform to the limits
specified in rule 3 and such equipment shall be type approved. (2)
The application
for obtaining equipment type approval shall be made to the Central Government
in the Form specified in the Annexure. (3)
The equipment
shall comply with the respective EN number for effective use of spectrum and to
avoid harmful interference. (4)
The safety related
requirements shall be as per the standards specified by the International
Telecommunication Union or the European Telecommunications Standards Institute
or the American National Standards Institute or the Bureau of Indian Standards
or the International Commission on NonIonising Radiation Protection, as the
case may be, for the respective devices and frequency bands. (5)
The equipment type
approval granted to a radio frequency device under the Use of low power devices
or equipments for indoor applications in the 433 to 434 MHz frequency range
(Exemption from Licensing Requirement) Rules, 2012, or the Use of Very Low
Power Radio Frequency Devices or Equipments including Radio Frequency
Identification Devices (Exemption from Licensing Requirement) Rules, 2015,
shall be valid till the end of the life of such device. ANNEXURE APPLICATION FOR EQUIPMENT TYPE APPROVAL [See rule 5(1)] Section-A-
Applicant. 1.
Name of
manufacturing agency applying for equipment type approval. 2.
Postal address of manufacturing
Agency. 3.
Name and address
of Indian agency applying for the type approval.. 4.
Name of product
and the product Identification (model number etc.,). 5.
Section-B- Details
of Transmitter 6.
Frequency range. 7.
No. of preset
switchable channels. 8.
No. of voice
/Data/ TV Channels (In case of multi- channel equipment). 9.
Tx-Rx channel
separation (In case of Duplex/multi-channel equipment). 10.
Adjacent channel
separation (In case of multi-channel equipment): 11.
Frequency
stability. 12.
Spurious/ Harmonic
radiations. (i)
Carrier
suppression. (ii)
(In case of
carrier suppressed systems) (iii)
Unwanted side band
suppression. (iv)
(In case of SSB
systems) (v)
2nd Harmonic
radiations. (vi)
3rd Harmonic
radiations. 13.
Max. Frequency
Deviation. 14.
Mode of emission. 15.
Bandwidth of
emission. 16.
Test Tone deviation. 17.
Base band
frequency. (In case of
multi-channel equipment) 18.
Type of modulation
to be required. 19.
Pre-emphasis. 20.
Power output. (At
the input of antenna) 21.
Any other
information. Section-C- Details
of Receivers 22.
Frequency range. 23.
Mode of reception. 24.
Spurious response
of receiver. 25.
Sensitivity. 26.
Frequency
stability. 27.
(a) Effective
noise temperature. (b)
Threshold input level. 28.
Intermediate
frequency. 29.
De-emphasis. 30.
Selectivity. 31.
Any other
particulars. Signature
of the applicantUse Of Low Power Radio Frequency
Devices In The Frequency Band 433.05 To 434.79 Mhz (Exemption From License)
Rules, 2022
Note 1: Voice applications are allowed with a maximum bandwidth of 25 kHz, with
a spectrum access technique such as LBT or equivalent and a maximum transmit
period of 1 minute for each transmission. Other audio/ video applications are
excluded.
Place.
Date.
(Note. Separate application should be submitted for each type of equipment.)