| Contents |
|
|
Telecommunications Act, 2023 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Powers of Authorisation and Assignment |
| 3. |
Authorisation |
| 4. |
Assignment of spectrum |
| 5. |
Re-farming and harmonisation |
| 6. |
Technologically neutral use of spectrum |
| 7. |
Optimal utilisation of spectrum |
| 8. |
Establishment of monitoring and enforcement mechanism |
| 9. |
No refund of fees |
| Chapter III |
Right of way for Telecommunication Network |
| 10. |
Definition of terms used in this Chapter |
| 11. |
Right of way for telecommunication network in public property |
| 12. |
Right of way for telecommunication network on property not covered under section 11 |
| 13. |
Non-discriminatory and non- exclusive grant of right of way |
| 14. |
Telecommunication network distinct from property on which it is installed |
| 15. |
Power of Central Government to establish common ducts and cable corridors |
| 16. |
Removal, relocation or alteration of telecommunication network |
| 17. |
Notice to facility provider |
| 18. |
Dispute resolution relating to this Chapter |
| Chapter IV |
Standards, Public Safety, National Security and Protection of Telecommunication Networks |
| 19. |
Power to notify standards |
| 20. |
Provisions for public emergency or public safety |
| 21. |
Measures for national security, etc |
| 22. |
Protection of telecommunication network and telecommunication services |
| 23. |
Power to give directions |
| Chapter V |
Digital Bharat Nidhi |
| 24. |
Establishment of Digital Bharat Nidhi |
| 25. |
Crediting of sum to Consolidated Fund of India |
| 26. |
Administration of Digital Bharat Nidhi |
| Chapter VI |
Innovation and Technology Development |
| 27. |
Regulatory sandbox |
| Chapter VII |
Protection of Users |
| 28. |
Measures for users |
| 29. |
Duty of users |
| 30. |
Dispute resolution mechanism to redress user grievances |
| Chapter VIII |
Adjudication of Certain Contraventions |
| 31. |
Definitions of terms used in this Chapter |
| 32. |
Breach of terms and conditions of authorisation or assignment |
| 33. |
Contraventions of Act |
| 34. |
Voluntary undertaking for contraventions |
| 35. |
Adjudicating Officer |
| 36. |
Designated Appeals Committee |
| 37. |
Process to be followed by Adjudicating Officer and Designated Appeals Committee |
| 38. |
Enforcement |
| 39. |
Appeals on matters relating to section 32 |
| 40. |
Appeals on matters relating to section 33 |
| 41. |
Jurisdiction of civil court barred |
| Chapter IX |
Adjudication of Certain Contraventions |
| 42. |
General provisions relating to offences |
| 43. |
Power to search |
| 44. |
Supply of information to authorised officers |
| Chapter X |
Miscellaneous |
| 45. |
Creation of security interests |
| 46. |
Certification of person for operation of radio equipment on a vessel or aircraft |
| 47. |
Certification for amateur station operator |
| 48. |
Prohibition of use of equipment which blocks telecommunication |
| 49. |
Penalties not to affect other liabilities |
| 50. |
Act to apply for offence or contravention committed outside India |
| 51. |
Protection of action taken in good faith |
| 52. |
Consistency with other laws |
| 53. |
Implementation of Act |
| 54. |
Employee of authorised entity not to be compelled to appear as witness |
| 55. |
Rights in Continental Shelf and Exclusive Economic Zone |
| 56. |
Power of Central Government to make rules |
| 57. |
Power of Central Government to amend Schedules |
| 58. |
Power to remove difficulties |
| 59. |
Amendment to Act 24 of 1997 |
| Chapter XI |
Repeal and Savings |
| 60. |
Repeal of certain Acts and savings |
| 61. |
Existing rules to continue |
| 62. |
Validation of certain acts and indemnity |
| The Schedules |
|
| First Schedule |
Assignment of Spectrum through Administrative Process |
| Second Schedule |
Civil Penalties for Breach of Terms and Conditions Under Sections 32 and 34 |
| Third Schedule |
Civil Penalties for Certain Contraventions |
