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Extension of Registration Period for Unregistered Entities Providing Machine-to-Machine (M2M) Services and/or WPAN/WLAN Connectivity for M2M Services- (Ministry of Communications) (27 Mar 2024)

MANU/MCOM/0019/2024

Media and Communication

1. Consequent upon the issue of instructions for registration of unregistered entities providing Machine-to-Machine (M2M) Services and/or WPAN/WLAN Connectivity for M2M Services latest by 31st March '24 vide letter referred above, various requests were received from different industry associations (COAI, CII, and FICCI) for extending the said timeline. DoT has taken a considerate view of the same and accordingly, approval of the competent authority is hereby conveyed for extending the timeline for registration of unregistered entities providing M2M Services and/or WPAN/WLAN Connectivity for M2M Services upto June 30, 2024.

2. Further, in this regard, Authorized Telecom Licensees are requested to ensure the following:

i. Dissemination of Registration Information: It is strongly recommended that all entities utilizing telecommunication resources for M2M connectivity/services be actively informed of the mandatory registration requirement with the Department of Telecommunications (DoT) through the Saral Sanchar portal (https://saralsanchar.gov.in) latest by June 30, 2024. Failure to comply by this date may result in the disconnection or withdrawal of their allocated telecommunication resources.

ii. Provision of Telecom Resources: Authorized telecom licensees are once again reminded that they are strictly prohibited from providing any new telecom resources for M2M services/connectivity (including M2M SIMs) to unregistered entities. Verification and recording of the DoT Registration Number is mandatory for access to telecom resources for M2M services/connectivity.

3. This communication is issued with the approval of Member-T, DCC, DoT HQ.

Tags : EXTENSION   REGISTRATION PERIOD   UNREGISTERED  

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