Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com TRAI (Levy of Fees and Other Charges for Tariff Plans) Regulation, 2002 CONTENTS 1. Short title extent and commencement 2. Definitions 3. Fee and other charges 4. Review. 5. Explanatory Memorandum 6. Interpretation TRAI (Levy of Fees and Other Charges for Tariff Plans) Regulation, 2002 In exercise of the powers conferred upon it under clause (f) of sub- section (2) of Section 36 read with sub-section (c) of Section 11(1) of the Telecom Regulatory Authority of India Act, 1997 as amended by TRAI (Amendment) Act, 2000, to levy fees and other charges at such rates in respect of such services as may be determined, the Telecom Regulatory Authority of India hereby makes the following regulation. 1. Short title extent and commencement :- (i) This regulation shall be called "The TRAI (Levy of Fees and Other Charges for Tariff Plans) Regulation, 2002 ". (ii) The regulation shall cover the quantum of fees and other charges for filing of tariff plans for approval of the Authority by the service providers. (iii) The regulation shall come into force after 30 days from the date of its publication in the Official Gazette. 2. Definitions :- (i) "Tariff Plan" means proposals in respect of tariff filed with the Authority. (ii) Unless the context otherwise requires, all the definitions as provided under S.2 of the Telecommunication Tariff Order, 1999 will be applicable to this regulation. 3. Fee and other charges :- (i) The Authority shall levy charges as fee at the following rates (a) For each tariff plan filed with the Authority for approval Rs 2000 (Rupees Two thousand only) (b) For any change/modifications to be made in the tariff already approved or submitted for approval Rs 2000 (Rupees Two thousand only) (ii) No fee shall be levied if the tariff plans filed are in respect of tariffs which have been forborne by the Authority. (iii) The fee shall be paid by way of a demand draft/pay order in favour of "TRAI a/c Tariff Fee" payable at New Delhi along with the request for approval for each tariff plan/ request for modifications/corrections to a tariff plan already approved/submitted for approval. 4. Review. :- (i) The Authority may, from time to time, review and modify the structure of fees and other charges for filing of tariff plans payable under this regulation. (ii) The Authority may also at any time, on reference from any affected party, and for good and sufficient reasons, review and modify the structure of fee and other charges for filing of tariff plans, payable under this regulation. 5. Explanatory Memorandum :- This regulation contains at Annexure A, an Explanatory Memorandum to explaining the background and reasons for issuing this regulation. 6. Interpretation :- In case of any dispute regarding interpretation of any of the provisions of this regulation, the decision of the Authority shall be final and binding.