Section 5A(1d) in Standards of Quality of Service of Basic Telephone Service (Wireline) and Cellular Mobile Telephone Service Regulations, 2009
(1d)The Authority may, impose a lower amount of financial disincentive than the amount of financial disincentive payable as per the provisions in sub-regulation (1a) or (1b) or (1c), as the case may be; where it finds merit in the reasons furnished by the service providers:Provided that the decision of the Authority in such circumstances shall be final and binding on the service providers.] [Inserted by Notification No. F. No. 304-2/2016-QoS., dated 18.8.2017 (w.e.f. 20.3.2009).]
