Contents |
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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 |