Telecom Regulatory Authority Of India - Subsection
Section 16(27) in Telecommunication Interconnection Regulations, 2018
27.4Licensee shall interconnect with other Telecom Service Providers at the points of Interconnection (POI) subject to compliance of prevailing regulations, directions or determinations issued by TRAI. The charges for accessing other networks for internetwork calls shall conform to the Orders/Regulations/Guidelines issued by the TRAI/Licensor from time to time. The Interconnection Agreements will, inter-alia, provide the following: (a) To meet all reasonable demand for the transmission and reception of messages between the interconnected systems. (b) To establish and maintain such one or more points of Interconnect as are reasonably required and are of sufficient capacity and in sufficient number to enable transmission and reception of the messages by means of the Applicable Systems, (c) To connect, and keep connected, to their Applicable Systems.
