The European Commission today decided to pursue infringement procedures against a number of Member States following their failure to meet their obligations related to the Digital Single Market.
The Commission will send reasoned opinions to Bulgaria, Germany, and Ireland for failing to notify the full transposition of the EU law on accessibility of the websites and mobile applications (Directive (EU) 2016/2102), and to Croatia for its failure to adequately spell out its plans for rolling out the 700MHz frequency band for 5G services (Decision (EU) 2017/899). In addition, the Commission has decided to send letters of formal notice to a number of EU countries.
Firstly, to Austria, Belgium, Greece, Hungary, Romania, and Slovenia for failing to submit information about operators of essential services identified under the EU law on the security of network and information systems (Directive (EU) 2016/1148).
Secondly, to Croatia, Czechia, Germany, Greece, and Spain after they failed to effectively implement the rules on the 112 emergency number (Directive 2002/22/EC), in particular by ensuring equivalent access for disabled users.
Finally, following delays to the transposition of the EU Geo-blocking Regulation (Regulation (EU) 2018/302) into national law, Cyprus, France, Poland, Romania, Slovakia, and Spain will receive letters of formal notice from the Commission.
This concerns the adoption and notification of measures applicable to infringements of the geo-blocking rules, including sanctions by national enforcement bodies for businesses breaching EU rules. The Member States concerned now have two months to reply to the arguments raised by the Commission. Otherwise, the Commission may decide to send a reasoned opinion or refer the case to the Court of Justice of the EU, as appropriate.
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