Telecommunication Tariff Order, 1999
Division
Tariff Orders
Date of Release
28/03/2025
Consolidated Regulation Download(397.33 KB)

Disclaimer : Updating of regulations is a continuous process. However, to facilitate everyone, Telecom Regulatory Authority (TRAI) has taken an initiative to host updated regulations on this website. All efforts have been made to update the regulations amended by the Authority from time to time.

Material provided on this website is provided "as is", without warranty of any kind, either express or implied, including, without limitation, warranty of fitness for a particular purpose. TRAI does not make any warranties or representations as to the accuracy, completeness or adequacy of any such material or the same being up-to-date.

Please note that it cannot be guaranteed that information available in these consolidated regulations constitutes exact reproduction of the officially notified regulations. The users may refer to the text of regulations as published in the Gazette of India.

Under no circumstances shall the Telecom Regulatory Authority of India be liable for any loss, damage, liability or expense incurred or suffered, that is claimed to have resulted from the use of these consolidated regulations, including but not limited to any fault, error or omission with respect thereto.

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Disclaimer : Updating of regulations is a continuous process. However, to facilitate everyone, Telecom Regulatory Authority (TRAI) has taken an initiative to host updated regulations on this website. All efforts have been made to update the regulations amended by the Authority from time to time.

Material provided on this website is provided "as is", without warranty of any kind, either express or implied, including, without limitation, warranty of fitness for a particular purpose. TRAI does not make any warranties or representations as to the accuracy, completeness or adequacy of any such material or the same being up-to-date.

Please note that it cannot be guaranteed that information available in these consolidated regulations constitutes exact reproduction of the officially notified regulations. The users may refer to the text of regulations as published in the Gazette of India.

Under no circumstances shall the Telecom Regulatory Authority of India be liable for any loss, damage, liability or expense incurred or suffered, that is claimed to have resulted from the use of these consolidated regulations, including but not limited to any fault, error or omission with respect thereto.