Section 7 in The Domestic Leased Circuits Regulations, 2007
7. Tariff for Domestic Leased Circuits or Local Lead of Domestic Leased Circuit .-(1) The rates for the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, provided by a specified service provider to another specified service provider under these regulations other than those cases falling under sub-regulation (2) and regulation 8 shall be such as specified under Schedule IV to the Telecommunication Tariff Order, 1999, or, as may be notified by the Authority under sub-section (2) of section 11 of the Act, as the case may be.
(2)In case the rates for the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit as referred to in sub-regulation (1) have not been specified under the Schedule IV to the Telecommunication Tariff Order, 1999, or, notified by the Authority under sub-section (2) of section 11 of the Act, the rates in such a case for the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit provided by a specified service provider to another specified service provider under these regulations shall be such as may be mutually agreed upon between such service providers.
