| DoT vide letter no. 20-271/2010-AS-I(Vol-IV) dated 01.10.2021 made amendment in Unified Access Service License (UASL), Unified License (Virtual Network Operator){UL(VNO)} and Unified License Agreement for changes In Interest rate penalty and interest on penalty on delayed payment of License fee or any other dues. | Download(105 KB) |
| DoT vide letter no. 311-Mics/2017-CS-I dated 06.10.2021 made amendment in CMRTS License Agreement and PMRTS License Agreement for changes In Interest rate penalty and interest on penalty on delayed payment of License fee or any other dues | Download(70 KB) |
| DoT vide letter no. 10-54/2010 CS-III(Vol. II) dated 06.10.2021 made amendment in ILD License (Other than UL), NLD License (Other than UL) for changes In Interest rate penalty and interest on penalty on delayed payment of License fee or any other dues | Download(600 KB) |
| DoT vide even letter dated 08.10.2021 made amendment in the Captive VSAT Services CUG Domestic Data Network using INSAT Satellite system agreement, License agreement for provision of VSAT service using INSAT system, INSAT-MSS Reporting Services License Agreement (INSAT-MSSAR) and “sui-generis” category license granted to BSNL for Provision and operation of Satellite based services for rationalization of Bank Guarantee, changes In Interest rate penalty and interest on penalty on delayed payment of License fee or any other dues. | Download(2.15 MB) |
| The Government of India has reviewed the Extant FDI policy of Telecom sector and has made the following amendment under the Consolidated FDI Policy Circular of 2020, as amended from time to time (FDI Policy) vide DPIIT file no. 5(4)/2021-FDI Policy dated 06.10.2021. | Download(915 KB) |
| Amendment in UAS license for rationalization of Bank Guarantees vide letter no. 20-271/210 AS-I(Vol-IV) dated 06.10.2021 by DoT. | Download(38 KB) |
| Amendment in UL (VNO) license for rationalization of Bank Guarantees vide letter no. 20-271/210 AS-I(Vol-IV) dated 06.10.2021 by DoT. | Download(60 KB) |
| Amendment in Unified License Agreement for rationalization of Bank Guarantees vide letter no. 20-271/210 AS-I(Vol-IV) dated 06.10.2021 by DoT. | Download(72 KB) |
| Amendment in NLD License (other than UL) for rationalization of Bank Guarantees vide letter no. 10-54/2010-CS-III (Vol. III) dated 08.10.2021 by DoT. | Download(401 KB) |
| Amendment in ILD License (other than UL) for rationalization of Bank Guarantees vide letter no. 10-54/2010-CS-III (Vol. III) dated 08.10.2021 by DoT. | Download(308 KB) |
| Amendment in CMRTS License Agreement for rationalization of Bank Guarantees vide letter no. 311-Mics/2017-CS-I dated 08.10.2021 by DoT. | Download(39 KB) |
| Amendment in PMRTS License Agreement for rationalization of Bank Guarantees vide letter no. 311-Mics/2017-CS-I dated 08.10.2021 by DoT. | Download(39 KB) |
| Amendment in Voice Mail/ Audiotex/ UMS License Agreement for rationalization of Bank Guarantees vide letter no. 311-Mics/2017-CS-I dated 08.10.2021 by DoT. | Download(43 KB) |
| The Government of India has reviewed the Extant FDI policy of Telecom sector and has made the following amendment under the Consolidated FDI Policy Circular of 2020, as amended from time to time (FDI Policy) vide DPIIT file no. 5(4)/2021-FDI Policy dated 06.10.2021. | Download(915 KB) |
| As a part of the reforms and support package for the Telecommunications sector, the Government has taken the following decisions with regard to the future spectrum assignments to Telecom Service Providers (TSPs) vide letter no. L-14047/08/2021-NTG dated 08.10.2021 by DoT:- | Download(361 KB) |
| Guidelines for Sharing of Access Spectrum by Access Service Providers vide letter no. L-14006/04/2015-NTG dated 11.10.2021 by DoT. | Download(1.05 MB) |
| Simplification of SACFA clearance process for installing towers is issued by DoT vide letter no. K-19013/13/2005-CFA dated 06.10.2021 | Download(476 KB) |
| Reforms and support package for telecom sector issued vide O.M. no. 31(01)/PFC-11/2021 dated 5/10/2021 from Department of Expenditure. | Download(2.96 MB) |
| Amendment in Unified License Agreement for Adjusted Gross Revenue (AGR) done by DoT vide letter no. 20-271/2010 AS-I (Vol.-V) dated 25.10.2021 | Download(2.84 MB) |