1 | TRAI Determination on Interconnection | 20/10/2000 | Network, Spectrum and Licensing | TRAI Determination Download (395.28 KB) Share Facebook |
2 | Direction to Bharat Sanchar Nigam Ltd.(BSNL) to restore all POIs with Cellular Mobile Telephone Service Providers disconnected by it. | 25/10/2011 | Network, Spectrum and Licensing | Direction Download (1.4 MB) Share Facebook |
3 | Decision of TRAI on admissibility of Revenue share between Visiting Network and Terminating Network for Roaming Calls. | 11/09/2006 | Network, Spectrum and Licensing | Direction Download (36.89 KB) Share Facebook |
4 | Direction under section 13 read with section 11(1) (b) of the TRAI Act, 1997 to ensure compliance of the terms and conditions of the license relating to interconnection and the provisions of the Standards of Quality of Service of Basic Telephone Service | 07/10/2016 | Network, Spectrum and Licensing | Direction Download (527.21 KB) Share Facebook |
5 | Direction to Bharat Sanchar Nigam Ltd.(BSNL) to restore all POIs disconnected by it in the Punjab Service Area. | 18/10/2011 | Network, Spectrum and Licensing | Direction Download (1.13 MB) Share Facebook |
6 | Decision regarding Interconnection Usage Charges (IUC) for Short Message Service (SMS). | 21/08/2006 | Network, Spectrum and Licensing | Direction Download (21.73 KB) Share Facebook |
7 | Direction to modify Reference Interconnect Offer for Direct to Home platforms | 24/06/2008 | Broadcasting and Cable Services | Direction Download (44.27 KB) Share Facebook |
8 | Direction to M/s. Idea Cellular Ltd. regarding application of Interconnect Usage Charge on Short Message Service (SMS). | 22/02/2011 | Network, Spectrum and Licensing | Direction Download (2.9 MB) Share Facebook |
9 | Direction on provision of Interconnection dated 7th June 2005. | 28/07/2005 | Network, Spectrum and Licensing | Direction Download (42.21 KB) Share Facebook |
10 | Direction under section 13, read with sub clause (ii), (iii), (iv), (vi) and (vii) of clause (b) of sub-section (1) of section 11 of Telecom Regulatory Authority of India Act, 1997 to M/s Bharti Airtel to ensure compliance of the provisions of the Intelli | 06/11/2012 | Network, Spectrum and Licensing | Direction Download (3.78 MB) Share Facebook |
11 | Direction to M/s. Bharti Airtel Ltd. regarding application of Interconnect Usage Charge on Short Message Service (SMS). | 22/02/2011 | Network, Spectrum and Licensing | Direction Download (3.76 MB) Share Facebook |
12 | Direction on provision of Interconnection. | 07/06/2005 | Network, Spectrum and Licensing | Direction Download (44.29 KB) Share Facebook |
13 | Direction under section 13, read with sub clause (ii), (iii), (iv), (vi) and (vii) of clause (b) of sub-section (1) of section 11 of Telecom Regulatory Authority of India Act, 1997 to M/s Reliance Communications Ltd. to ensure compliance of the provisions | 06/11/2012 | Network, Spectrum and Licensing | Direction Download (3.01 MB) Share Facebook |
14 | Direction under section 13, read with sub clause (ii), (iii), (iv), (vi) and (vii) of clause (b) of sub-section (1) of section 11 of Telecom Regulatory Authority of India Act, 1997 to M/s Mahanagar Telephone Nigam Ltd. (MTNL) to ensure compliance of the p | 06/11/2012 | Network, Spectrum and Licensing | Direction Download (3.8 MB) Share Facebook |
15 | Direction – Non-Compliance on TRAI’s decision dated 23rd August 2006 on IUC for SMS | 28/09/2006 | Network, Spectrum and Licensing | Direction Download (8.76 KB) Share Facebook |
16 | Direction under section 13, read with section 11, of the TRAI Act, 1997 on provision of Interconnection. | 18/10/2018 | Network, Spectrum and Licensing | Direction Download (1.22 MB) Share Facebook |
17 | Direction on Registration of Interconnection Agreements. | 03/11/2006 | Quality of Service | Direction Download (51.95 KB) Share Facebook |