Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely  ||  Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction  ||  Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage  ||  Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt  ||  Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party’s Case Compilation  ||  Karnataka High Court: Vijay Mallya’s Flamboyant Lifestyle Hinders Settlement of Bank Claims  ||  Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it  ||  Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction  ||  Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay  ||  Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months    

TRAI releases Consultation Paper on "Enabling Unbundling of Different Layers Through Differential Licensing"- (Telecom Regulatory Authority of India) (20 Aug 2020)

MANU/TRAI/0069/2020

Media and Communication

1. The Telecom Regulatory Authority of India (TRAI) has today released a Consultation Paper on "Enabling Unbundling of Different Layers Through Differential Licensing".

2. The Department of Telecommunications (DoT) through its letter dated 8th May 2019, inter alia, informed that the National Digital Communications Policy (NDCP) 2018, under its 'Propel India' mission, envisages one of the strategies as 'Reforming the licensing and regulatory regime to catalyse Investments and Innovation and promote Ease of Doing Business'. Enabling unbundling of different layers (e.g., infrastructure, network, services, and application layer) through differential licensing is one of the action plans for fulfilling the aforementioned strategy. Through the said letter dated 8th May 2019, DoT, inter alia, requested TRAI to furnish recommendations on enabling unbundling of different layers through differential licensing, under the terms of the Telecom Regulatory Authority of India Act, 1997, as amended.

3. Earlier, TRAI had sought inputs from stakeholders on the broad framework for unbundling of license through a Pre-consultation paper on "Enabling Unbundling of Different Layers Through Differential Licensing" dated 9th December 2019.

4. Based on the inputs received from the stakeholders on the Pre-Consultation Paper, international practices and internal analysis, a Consultation Paper on "Enabling Unbundling of Different Layers Through Differential Licensing" has been released. Written comments and counter-comments on the issues raised in the Consultation Paper are invited from the stakeholders by 17th September 2020 and 1st October 2020 respectively.

Tags : CONSULTATION PAPER   DIFFERENTIAL LICENSING  

Share :        
2. The Department of Telecommunications (DoT) through its letter dated 8th May 2019, inter alia, informed that the Natio... For read more news from newsroom.manupatra.com"data-action="share/whatsapp/share" class="ic_wtsp-grid">

Disclaimer | Copyright 2026 - All Rights Reserved