Telecom Regulatory Authority Of India - Subsection
Section 15(5) in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
(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.
