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TRAI releases "Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Second Amendment) Regulations, 2019- (Telecom Regulatory Authority of India) (01 Oct 2019)

MANU/TRAI/0094/2019

Media and Communication

The Telecom Regulatory Authority of India (TRAI) has issued "Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Second Amendment) Regulations, 2019 (04 of 2019)" on 30th September, 2019. TRAI notified "Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009 (9 of 2009)" on 20th November, 2009. As per these principal regulations, TRAI had fixed Rs. 19/- as 'Per Port Transaction Charge (PPTC)' for mobile number portability services offered by mobile number portability service providers (MNPSPs).

The Authority revised the mobile number portability (MNP) process by issuing the "Telecommunication Mobile Number Portability (Seventh Amendment) Regulations, 2018" on 13th December 2018 (7th Amendment) following a detailed public consultation. Subsequently, the Authority initiated a public consultation for review of the per port transaction charge and other related charges for mobile number portability by issuing a consultation process on 22nd February 2019 (subsequently updated on 1st April 2019), inviting written comments on the issues raised in the consultation from stakeholders. An Open House Discussion in this regard was also held on 27th May 2019.

After considering all the comments and other information available on record, the Authority has issued "Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge (Second Amendment) Regulations, 2019 (04 of 2019)" prescribing the PPTC of Rs. 6.46 for each port request on 30th September, 2019. These regulations would come into effect from 11th November, 2019 (i.e. when the 7th Amendment comes into force).

The Telecommunication Tariff (Forty-Ninth Amendment) Order, 2009 prescribed the Per Port Transaction Charge, as provided under the Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009 (9 of 2009) (as amended from time to time), as ceiling for the tariff that could be charged from subscriber by the recipient operator for availing MNP services. Now, with notification of this amendment to the aforesaid regulations, the ceiling for the tariff that could be charged from subscriber by the recipient operator stands automatically reduced. However, the recipient operators are free to charge a lesser amount from the subscribers availing mobile number portability services.

Tags : TRANSACTION CHARGE   DIPPING CHARGE   REGULATIONS  

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