The Telecommunications Act, 2023
The Third Schedule
[See sections 33(1), (2), 34(1), (3), (5) and 34(8)]
Civil Penalties for Certain Contraventions
| Sl. No. |
Contravention under the Act |
Civil Penalty |
| 1. |
(a) Possessing radio equipment without an authorisation or an exemption, except for the offence under clauses (d) and (f) of sub-section (3) of section 42; |
First Offence: Civil penalty up to fifty thousand rupees. |
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(b) Use of subscriber identity modules in excess of number notified. |
Each subsequent offence: Civil penalty up to two lakh rupees for each such instance. |
| 2. |
Use by any person or entity of a telecommunication service or telecommunication network knowing or having reason to believe that such telecommunication service or telecommunication network does not have the required authorisation under this Act |
Civil penalty up to ten lakh rupees. |
| 3. |
Contravention of the provisions of section 28 (Measures for protection of users). |
First Offence: Civil penalty up to fifty thousand rupees. |
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Each subsequent offence: Civil penalty up to two lakh rupees for each such instance, or suspension of telecommunication service, or a combination thereof |
| 4. |
Contravention of any provision of this Act or rules, or any terms or conditions of an assignment or authorisation in relation to any matter under this Act, for which no penalty or punishment is provided elsewhere in this Act. |
First Offence: Civil penalty up to twenty-five thousand rupees. |
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Second or subsequent offence: Further Civil penalty up to fifty thousand rupees for every day after the first during which the contravention continues. |
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