1
Direction for minimum threshold of rupees ten to be applicable for generating unique porting code, raising of Non Payment Disconnection requests and reconnection of mobile numbers.
2
Amendment to Direction dated 17th October 2019, to facilitate porting of second and further Mobile Numbers in Jammu and Kashmir License Service Area.
3
Order to all TSPs regarding 'Framework of Publishing Mobile Number Revocation List'.
4
Direction regarding implementation of Telecommunication Mobile Number Portability (Seventh Amendment) Regulations, 2018 for providing service area codes and service providers codes
5
Direction under Section 13 read with sub-clauses (i), (iii) and (iv) of clause (b) and clause (d) of sub-section (1) of Section 11 and sub-sections (3) and (4) of Section 12 of TRAI Act 1997 (24 of 1997) on reporting of International Long Distance Traffic
6
Direction to submit monthly report on wireless subscriber base as per methodology prescribed by the Department of Telecommunications.
7
TRAI's Direction dated 16 April 2015 to all Access Providers to obtain undertaking in the porting request form regarding ownership of mobile number
8
Direction under section 13, read with sub clause (i) of clause (b) of sub-section (1) of section 11 of TRAI act, 1997 to comply with the instructions issued by the DOT on short codes and use of special characters.
9
Implementation of Intelligent Network Services in Multi Operator Multi Service Scenario Regulations, 2006 dated 27.11.2006 - Decision in pursuance of Clause 10(8) of Intelligent Network Services in Multi Operator Multi Service Scenario Regulations, 2006 d
10
Direction under Section 13 read with Sections 11(1)(b)(i), (ii), (iii), (iv), ii(1)(d), 12(3) & (4) of the Telecom Regulatory Authority of India Act 1997 on reporting of International Long Distance Traffic Minutes
11
Direction on reporting of International Long Distance Traffic Minutes, under section 13 read with para (i), (iii) and (iv) of clause (b) and clause (d) of sub-section (1) of section 11 and sub-section (3) and (4) of section 12 of the Telecom Regulatory Au
12
TRAI Directive Issued to Basic Service Operators regarding registration of subscribers and provision of telephones.