Section 28 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
28. In contrast to the DOT, the Association of Basic Service Operators (ABTO) commented that the new entrants should get 75 per cent of the relevant revenue, with 25 per cent to be given to the DOT. This claim was based on the argument that DOT should pay for all STD and ISD calls handed over to the new entrant, including those which are handed over in the local call area. For ISD calls, the revenue share includes the revenue paid/received by DOT to/from foreign carriers within the framework of the accounting rate mechanism. On this basis, the ABTO suggested that the relevant ISD revenue should be shared among new entrant and DOT in the ratio of 75:25.
