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Telecom Consumers Protection (Tenth Amendment) Regulations (TCPR), 2016- (Telecom Regulatory Authority of India) (19 Aug 2016)

MANU/TRAI/0093/2016

Media and Communication

The Telecom Regulatory Authority of India (TRAI) released The Telecom Consumers Protection (Tenth Amendment) Regulations, 2016 for permitting Special Data Vouchers with longer validity of 365 days.

Present regulatory regime governed by TCPR-2012 allows Telecom Service Providers to offer data services in form of Special Tariff Voucher (STV) either exclusively or in combination with other tariff items with a maximum permitted validity of 90 days. Requests were received in TRAI seeking longer validity for data-packs (i.e. Special Tariff Vouchers with only data benefits) primarily to address the concern of marginal consumers of wireless Internet who prefer lower denomination data packs with longer validity. After undertaking a consultation process TRAI has notified the 10th Amendment to TCPR permitting maximum validity of 365 days for data only STVs instead of prevailing maximum validity of 90 days.

Tags : SPECIAL DATA VOUCHERS   LONGER VALIDITY   REGULATIONS  

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