Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Telecom Regulatory Authority Of India - Section

Section 45 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012

45. In view of the above, and the analysis made earlier in the context of 'utilisation factor' for assessing AFC, it is noted that the justification given for 'utilisation factor' for AFC are equally applicable in the case of co-location charges. The OCLSs will be able to recover full cost of the space even if they are able to sell an average of 70% of the total collocation space. Accordingly, the Authority decides to use 70% utlilisation factor for collocation charges also.

E. Other issues raised by the stakeholders