Section 23 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
23. For Schedule I, the second consultation paper had proposed that revenue be shared as follows between new service provider and the incumbent:-
(a)for domestic long distance calls, relevant revenue to be shared in the ratio 60:40 between the originating service provider and the transit service provider;(b)for international calls, this ratio to be 45:55;(c)no revenue sharing with the terminating service provider.
