Section 17 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
17. Interconnection seekers can assess their potential demand over a planning period, and decide which of the three categories would apply to them. The attempt here has been to provide a reasonably wide coverage within each of the three different usage categories corresponding to different levels of demand for ports. This will help overcome the problems that arise in tackling the issue of cumulating demands made at different periods.
