The Ministry of Communications has issued the Use of Very Low Power Radio Frequency Devices or Equipments for Inductive Applications (Exemption from Licence) Rules, 2021 vide notification dated December 21, 2021.
Key points under the Rules are:
- The rules shall not be applicable to the wireless equipment which has been type approved under the Use of Very Low Power Radio Frequency Devices or Equipments for Inductive Applications (Exemption from Licensing Requirement) Rules, 2015, and shall be effective till the end of its life.
- No licence shall be required by any person to establish, maintain, work, possess or deal in any wireless telegraphy apparatus for the purpose of usage of very low power radio frequency devices or equipments for Inductive Applications (including wireless charging through inductive process) in the frequency bands, on non-interference, non-protection and shared and non-exclusive basis, complying with the technical specification contained in the table as per the notification.
- The Rules provide that the wireless equipment shall be designed and constructed in such a manner that the bandwidth of emission and other parameters shall conform to the limits specified in rule 3 and such equipment shall be type approved, and the application for obtaining equipment type approval shall be made to the Central Government in the format given in the Annexure to these rules.
- The equipment shall comply with the respective EN number for effective use of spectrum and to avoid harmful interference.
- The safety related requirements shall be as per the International or National standards such as International Telecommunication Union (ITU) or European Telecommunications Standards Institute (ETSI) or American National Standards Institute (ANSI) or Bureau of Indian Standards (BIS) or International Commission on Non-Ionising Radiation Protection (ICNIRP), as the case may be, for the respective devices and frequency bands.