Section 15 in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
15. Application by eligible Indian International Telecommunication Entity for provisioning of Co-location space.
(1)Every eligible Indian International Telecommunication Entity, who makes an application for accessing international submarine cable capacity on any submarine cable systems under regulation 4, shall make, simultaneously, another application to the owner of cable landing station in the Form specified in Part-IV of the Schedule for Co-location space at a cable landing station, if such Co-location space is required by it for accessing international submarine cable capacity on any submarine cable system from the owner of such cable landing station, enclosing therewith the following, namely :-(a)equipment layout plan at the Co-location site at which Co-location space is requested for;(b)purpose of accessing submarine cable capacity;(c)details of Co-location equipment proposed to be installed;(d)the details of space and power requirements;(e)the floor loading of the Co-location equipment;(f)the specification of the Transmission Tie-Cable required;(g)the type of optical fibre cable to be used;(h)the address, phone number, fax and e-mail of the eligible Indian International Telecommunication Entity at which communications may be sent by the owner of the cable landing station;(i)any other requirement for Co-location of equipment.(2)The owner of the cable landing station shall, within ten days after receipt of the application made under sub-regulation (1), acknowledge the receipt and communicate the acceptance or rejection thereof to the requesting eligible Indian International Telecommunication Entity referred to in sub-regulation (1).(3)In case it is not feasible, due to any valid reasons, for the owner of cable landing station to provide co-location at the cable landing station referred to in sub-regulation (1), such owner shall, within a period of ten days, of receipt of the application made under sub-regulation (1), intimate in writing such non-feasibility along with valid reasons therefor, to the eligible Indian International Telecommunication Entity.(4)The owner of the cable landing station shall reject the application made by the eligible Indian International Telecommunication Entity under sub-regulation (1) if it is not an eligible Indian International Telecommunication Entity or it has not been granted international gateway permission or licence.(5)After receipt of acceptance from the owner of cable landing station under sub-regulation (2), the eligible Indian International Telecommunication Entity shall, within five days from the date of receipt of such conformation, enter into a Co-location Lease agreement with the owner of the cable landing station.
