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TRAI releases "The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Amendment) Regulations, 2018 (03 of 2018)"- (Telecom Regulatory Authority of India) (31 Jan 2018)

MANU/TRAI/0014/2018

Media and Communication

1. The Telecom Regulatory Authority of India (TRAI) has today issued "The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Amendment) Regulations, 2018 (03 of 2018)" thereby reducing the 'Per Port Transaction Charge' of Rupees Nineteen to Rupees Four for each successful porting.

2. "The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009 (9 of 2009)" was notified on 20th November, 2009 prescribed Rs. 19/- as 'Per Port Transaction Charge' and "The Telecommunication Tariff (Forty-Ninth Amendment) Order, 2009" dated 20th November 2009, prescribed the Per Port Transaction charge Rs. 19/- as ceiling.

3. Considering the upsurge in the volume of porting requests w.e.f. 3rd July, 2015 (when pan India Mobile Number Portability was permitted) and the financial results of both the Mobile Number Portability Service Providers (MNPSPs) for 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 volume of transaction involved. The Authority has, therefore, decided to review the ceiling for per port transaction charge. Accordingly, draft "The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Amendment) Regulations, 2017" was uploaded on TRAI's website on 18th December 2017 for public consultation. An Open House Discussion on the same was also held on 16th January 2018.

4. After taking into consideration the comments received from stakeholders during consultation process and other relevant facts, the Authority has decided that the per port transaction charge may be reduced as the costs of operations of MNPSPs have substantially gone down and the volume of MNP traffic has increased. Accordingly, the Authority has notified "The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Amendment) Regulations, 2018 (03 of 2018)" prescribing the 'Per Port Transaction Charge' of Rupees Four for each successful porting.

5. "The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Amendment) Regulations, 2018 (03 of 2018)" shall come into force from the date of its notification in the Official Gazette.

6. The Telecommunication Tariff (Forty-Ninth Amendment) Order, 2009 prescribed the ceiling of Per Port Transaction Charge leviable from subscriber by the recipient operator through "The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009 (9 of 2009)" (as amended from time to time). Now, with notification of this amendment to the aforesaid Regulations, the ceiling of charges leviable from subscriber stands automatically reduced to Rupees Four. However, recipient operators are free to charge a lesser amount from the subscriber for Mobile Number Portability.

Tags : MOBILE NUMBER   PORTABILITY   RELEASE  

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