(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.
