Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Use of low power equipment in the 335 MHz band for remote control of cranes (Exemption from Licensing Requirement) Rules, 2005 CONTENTS 1. Short title and commencement 2. Definitions 3. Use of wireless equipments in the 335 MHz band 4. Interference. Use of low power equipment in the 335 MHz band for remote control of cranes (Exemption from Licensing Requirement) Rules, 2005 In exercise of the powers conferred by Sees. 4 and 7 of the Indian Telegraph Act, 1885 (13 of 1885) and Secs. 4 and 10 of the Indian Wireless Telegraphy Act, 1933 (17 of 1933), the Central Government hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Use of low power equipment in the 335 MHz band for remote control of cranes (Exemption from Licensing Requirement) Rules, 2005. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "Act" means the Indian Telegraph Act, 1885 (13 of 1885); (b) words and expressions used in these rules and not defined in the Act and the Indian Wireless Telegraph Act, 1933 (17 of 1933), shall have the same meanings respectively as are assigned to them in those Acts. 3. Use of wireless equipments in the 335 MHz band :- Notwithstanding anything contained in any law for the time being in force, no licence shall be required by any person to establish, maintain, work, posses or deal in any wireless equipment for the remote control of cranes, on non-interference, non-protection and shared (non-exclusive) basis, in the frequencies, Emission, antenna and Transmit Power as specified in the Table below, namely :- 4. Interference. :- (1) Interference is the effect of unwanted energy due to one or a combination of emissions, radiations or induction upon reception in a radio communication system, manifested by any performance degradation, misinterpretation, or loss of information which could be extracted in the absence of such unwanted energy. (2) In case where any person to whom a licence has been issued under Sec. 4 of the Act informs that his licensed system is getting interference from any other radio communication system exempted under these rules, the user of such unlicensed Wireless equipment shall discontinue its use forthwith.