Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

TRAI releases Draft "The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Amendment) Regulations, 2017"- (Telecom Regulatory Authority of India) (18 Dec 2017)

MANU/TRAI/0112/2017

Media and Communication

1. The Telecom Regulatory Authority of India (TRAI) has today issued Draft "The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Amendment) Regulations, 2017".

2. TRAI notified "The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009 (9 of 2009)" on 20th November, 2009. As per the principal regulation, TRAI has fixed Rs. 19/-as Per Port Transaction Charge' and through notification of the Telecommunication Tariff Order (Forty-Ninth Amendment) Order, 2009 dated 20th November 2009, the Authority prescribed the Per Port Transaction charge Rs. 19/- as ceiling.

3. As per Regulation 6(2) of the Telecommunications Mobile Number Portability per Port Transaction Charge and Dipping Charge Regulations 2009, the Authority may review and 'modify the Per Port Transaction Charge and Dipping Charge.

4. Considering the upsurge in the volume of porting requests w.e.f. 3rd July, 2015(when an India Mobile Number Portability was permitted) and the financial results of both the Mobile Number Portability Service Providers (MNPSPs) or the last two available years, the Authority is of the view that the present ceiling of Rs. 19/- is quite high as compared to cost and volumes of transaction involved. The Authority has, therefore, decided that the upper ceiling for per port transaction charge may be reduced as the costs of operation; of MNPSPs have substantially gone down.

5. Hence, the Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Amendment) Regulations, 2017" for consultation available on TRAI's website. Written comments on the issues raised in the consultation are invited from the stakeholders by 29th December, 2017.

Tags : NUMBER   PORTABILITY   TRANSACTION CHARGE   DIPPING CHARGE  

Share :        
2. TRAI notified ""The Telecommunication Mobile Number Portability Per Port Transactio... For read more news from newsroom.manupatra.com"data-action="share/whatsapp/share" class="ic_wtsp-grid">

Disclaimer | Copyright 2026 - All Rights Reserved