Section 11 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
11. The Authority has specified three types of interconnection charges, i.e.:
(a)leased circuits (same as in Schedule IV of the Telecommunication Tariff Order 1999);(b)port charges for internet (same as in Schedule VI of the Telecommunication Tariff Order 1999);(c)port charges for connection to exchanges of service providers (Schedule III of this Regulation), other than above-mentioned port charges for internet.
