CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Amendment to the existing KYC instructions for M2M connections- (Ministry of Communications) (21 Mar 2024)

MANU/MCOM/0014/2024

Media and Communication

1. This is in reference to this office letters of even number dated 16.05.2018 and 30.05.2019 vide which instructions for implementing restrictive features for SIMs used only for M2M communication services and related KYC instructions were issued. The telecom industry, vide its various representations, has requested for relaxation of restrictive features for SIMs used only for M2M communication services.

2. In this regard, the representations of the telecom industry have been examined and the undersigned is directed to convey the approval of competent authority for the following:

i. The restrictive features for M2M SIMs as mentioned in para 4 of DoT instructions dated 16.05.2018 (which was earlier relaxed vide letter dated 30.05.2019) shall be replaced as under:

a. Outgoing/Incoming calls shall be allowed to/from predefined set of maximum four (4) numbers only.

b. Likewise outgoing/incoming SMS shall be allowed to/from predefined set of maximum four (4) numbers only.

c. Data communication shall be allowed on a maximum of One Hundred (100) predefined public IP addresses/ URLs with fixed APNs or equivalent technology options by the Licensee.

d. These restrictions are not applicable to calls made to emergency numbers like police, fire, ambulance, etc.

Note: A list of such numbers/ IP addresses is to be provided to the licensee while obtaining M2M SIM cards. At a later stage, if the need arises, the licensee can be requested to change/reconfigure these numbers/IP addresses. These restrictive features shall be configured by the licensee in its network and shall not apply to data communication on private networks/VPNs.

3. The earlier instructions in respect of M2M SIMs are amended to above extent only and other terms & conditions of earlier instructions shall remain the same.

Tags : AMENDMENT   KYC INSTRUCTIONS   M2M CONNECTIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved