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The Telecommunications Act, 2023 The First Schedule [See sections 4 (4), (5) and 57(1)] Assignment of Spectrum through Administrative Process 1. National security and defence. 2. Law enforcement and crime prevention. 3. Public broadcasting services. 4. Disaster management, safeguarding life and property. 5. Promoting scientific research, resource development, and exploration. 6. Safety and operation of roads, railways, metro, regional rail, inland waterways, airports, ports, pipelines, shipping, and other transport systems. 7. Conservation of natural resources and wildlife. 8. Meteorological department and weather forecasting. 9. Internationally recognised dedicated bands for amateur stations, navigation, telemetry, and other like usages. 10. Use by Central Government, State Governments, or their entities or other authorised entities for safety and operations of mines, ports and oil exploration and such other activities where the use of spectrum is primarily for supporting the safety and operations. 11. Public Mobile Radio Trunking Services. 12. Radio backhaul for telecommunication services. Explanation.-The term "radio backhaul" shall mean the use of radio frequency only to interconnect telecommunication equipment, other than the customer equipment in telecommunication networks. 13. Community Radio Stations. 14. In-flight and maritime connectivity. 15. Space research and application, launch vehicle operations and ground station for satellite control. 16. Certain satellite-based services such as: Teleports, Television channels, Direct To Home, Headend In The Sky, Digital Satellite News Gathering, Very Small Aperture Terminal, Global Mobile Personal Communication by Satellites, National Long Distance, International Long Distance, Mobile Satellite Service in L and S bands. 17. Use by Central Government, State Governments or their authorised agencies for telecommunication services. 18. Bharat Sanchar Nigam Limited (BSNL) and Mahanagar Telephone Nigam Limited (MTNL). 19. Testing, trial, experimental, demonstration purposes for enabling implementation of new technologies, including for creation of one or more Regulatory Sandboxes.    |
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