Telecom Regulatory Authority Of India - Subsection
Section 5(2) in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
(2)In case it is not feasible due to any valid reason for the owner of cable landing station to comply with the access facilitation procedure or the required test to be undertaken, as the case may be, referred to in sub-regulation (1), such owner shall, within a period of ten days of receipt of the application made under regulation 4, intimate in writing, to the eligible Indian International Telecommunication Entity, an alternative plan for Access Facilitation and required test to be undertaken along with such valid reasons for not complying with such procedure or test.
