Telecom Regulatory Authority Of India - Subsection
Section 23(2) in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
(2)The owner of cable landing station may terminate the lease of Co-location space, if -(a)the eligible Indian International Telecommunication Entity ceases to hold valid licence or the licensor directs, in the interest of the sovereignty and integrity of India, the security of the State, friendly relations with foreign States, public order, decency or morality or for any other reason, the termination of such lease;(b)the eligible Indian International Telecommunication Entity uses or allows to be used the Co-location space in contravention of the regulations or directions issued under the Act or any other law for the time being in force or in contravention of the terms of the licence;(c)the eligible Indian International Telecommunication Entity removes or abandons its Co-location equipments or keeps such space idle for a period of more than ninety days;(d)the Co-location space has become unsafe or unsuitable for the purpose of accessing facilities under these regulations:Provided that the owner of cable landing station shall not terminate the lease of Co-location space under clauses (b) to (d) unless a notice of not less than ten days had been given to the eligible Indian International Telecommunication Entity.
