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Implementation of Telecommunication Mobile Number Portability (Seventh Amendment) Regulations, 2018- (Telecom Regulatory Authority of India) (03 Dec 2019)

MANU/TRAI/0136/2019

Media and Communication

TRAI had issued the Telecommunication Mobile Number Portability (Seventh Amendment) Regulations, 2018, on 13th December 2018, to the principal regulations of Telecommunication Mobile Number Portability (MNP) Regulations 2009 (8 of 2009). The revised MNP process is scheduled to be in force w.e.f. 16th December, 2019.

Through these amendment regulations a major shift in the mechanism for generating Unique Porting Code (UPC) has been provisioned. Pre-validation of eligibility conditions for porting will determine generation of UPC by the Mobile Number Portability Service Provider (MNPSP). This shall ensure smooth porting in new framework, thus making the porting process faster and convenient to the mobile subscribers. Validity of UPC as per new process will be 4 days for all Licensed Service Areas (LSAs) barring the LSAs of Jammu & Kashmir, Assam and North East, where validity of UPC will still be 30 days.

Individual porting requests of Intra-Licensed Service Area (Intra-LSA) nature will be completed in 3 working days; whereas the porting requests of Inter-License Service Area (Inter-LSA) nature and all porting requests under corporate category (including Intra-LSA and Inter-LSA) will be completed in 5 working days.

The cut-over to the new regulations will be effective from 00:00:00 hours of 16th December, 2019. In the current MNP process, mobile subscribers can generate the UPC and submit their port request to the Recipient Operator of their choice till 17:59:59 hours of 9th December, 2019.

The porting requests submitted by the mobile subscribers till 17:59:59 hours of 9th December 2019, shall be completed within the stipulated time. Due to migration of existing process into new MNP process by telecom service providers and MNPSPs, the facility of MNP will not be available for the mobile subscribers during 10th December 2019 to 15th December 2019. The subscriber can attempt the UPC generation afresh after migration to the revised MNP process, which shall start from 00:00:00 hours of 16th December 2019.

In view of the proposed migration to new process, necessary steps will be taken by the telecom service providers in creating awareness and sensitising the mobile subscribers through their websites, call centres, point of sales and their social media platforms such as Facebook page, Twitter handle etc. so that mobile subscribers intending to port their numbers do not face inconvenience.

Tags : IMPLEMENTATION   SEVENTH AMENDMENT   REGULATIONS  

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