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. Definition 3. Use of wireless equipment 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 sections 4 and 7 of the Indian Telegraph Act, 1885 (13 of 1885) and sections 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. Definition :- 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 but defined in the Act and the Indian Wireless Telegraphy Act, 1933 (17 of 1933), shall have the same meanings respectively as are assigned to them in those Acts. 3. Use of wireless equipment 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, possess 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 :- Table Frequencies (MHz) Emission Transmit Power Antenna (1) (2) (3) (4) 335.7125 10K0F1D 1 m W Inbuilt Antenna 335.7375 335.7625 335.7875 335.8125 335.8375 Frequencies (MHz) Emission Transmit Power Antenna (1) (2) (3) (4) 335.7125 10K0F1D 1 m W Inbuilt Antenna 4. Interference :- The effect of unwanted energy due to one or a combination of emissions, radiations or induction upon reception 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, where any person whom a licence has been issued under Section 4 of the Act, informs that his licensed system is getting harmful interference from any other radio communication system exempted under these rules, the user of such unlicensed wireless equipment shall take necessary steps to avoid interference by relocating the equipment, reducing the power, using special type of antennae including discontinuation of such wireless use, if required: Provided that, before such discontinuation, a reasonable opportunity to explain the circumstances shall be offered to such unlicensed user of wireless equipment.]