Section 12(4) in The Domestic Leased Circuits Regulations, 2007
(4)The Authority may, by order or direction, from time to time, intervene, for the purpose of protecting the interest of the subscribers or specified service providers or for monitoring and ensuring provision of the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, under these regulations so as to promote and ensure orderly growth of the telecom sector.
