Section 49 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012
49. In this context, the Clause 3(4) of the principal regulations is reproduced below:
"Nothing contained in Schedule-I and Schedule-II to these regulations will apply if the OCLS and the eligible Indian International Telecommunication Entity mutually agree to charge and pay charges lower than those specified in the Schedule-I and Schedule-II to these regulations".That is, the annual access facilitation charges and annual operation and maintenance charges for capacity provided on IRU basis as specified in these regulations are in the nature of ceilings and depending upon various market driven factors may decrease further. The Authority will, however, keep a watch on charges in the market and may review these charges as and when required as per clause 5 of the principal regulations.F. Summary of the main results:
