Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Radio, Television And Video Cassette Recorder Sets (Exemption From Licensing Requirements) Rules, 1997 CONTENTS 1. Short Title And Commencement 2. Definition 3. License Not Required For Certain Broadcasting Apparatus 4. Prohibition For Use Of Apparatus In Certain Bands Radio, Television And Video Cassette Recorder Sets (Exemption From Licensing Requirements) Rules, 1997 G.S.R. 393 (E) - In exercise of the powers conferred by section 4 and 7 of the Indian Telegraph Act, 1885, (13 of 1885) and section 4 and 10 of the Indian Wireless Telegraphy Act, 1933 (17 of 1933), and in suppression of the Radio, Television and video Cassette Recorder Sets (Exemption from Licensing Requirements) Rules, 1985 the Central Government hereby makes the following rules, namely : -- 1. Short Title And Commencement :- (1) These rules may be called the Radio, Television and Video Cassette Recorder Sets (Exemption from Licensing Requirements) Rules, 1997. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definition :- In these rules "Broadcasting Satellite Service" and "Fixed Satellite Services" shall have the meanings respectively assigned to them in the Radio Regulations annexed to the Constitution and the Convention of the International Telecommunication Union, for the time being in force. 3. License Not Required For Certain Broadcasting Apparatus :- Notwithstanding any thing contained in the Licensing of Wireless Receiving Apparatus Rules, 1965, the Indian Wireless Telegraphy (Possession) Rules, 1965 or the Commercial broadcast Receiver Licensing (Dealers) rules, 1965, no licence shall be required by any person to establish, maintain, work, possess or deal in - (i) (i) radio, television and video cassette recorder sets; (ii) (ii) special antenna, including dish antenna, satellite decoder and associated front-end (iii) converter, used or capable of being used for reception of transient images of fixed and (iv) moving objects direct from satellites operating in Broadcasting Satellite Service or Fixed (v) Satellite Service in frequency bands below 4800 MHz: " Provided that the exemption referred to in clause (ii) shall not be available for persons in the States of Arunachal Pradesh, Assam, Jammu and Kashmir, Manipur, Meghalaya, Mizoram, Nagaland and Tripura, and in the Union territories of Andaman and Nicobar islands and Lakshdweep and Minicoy Islands". 4. Prohibition For Use Of Apparatus In Certain Bands :- Notwithstanding anything contained in rule 3 and the Licensing of Wireless Receiving Apparatus Rules, 1965, the Indian Wireless Telegraphy (Possession) Rules 1965 or the Commercial Broadcast Receiver Licensing (Dealers) Rules, 1965, no person shall establish, maintain, work, posses or deal in special antenna, including dish antenna, satellite decoders and associated front-end converter used or capable of being used for reception of transient images of fixed and moving objects direct from satellites operating in Broadcasting Satellite Service or Fixed Satellite Service in frequency bands 4800 MHz and above.