Section 44(5) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
(5)The charges payable to point of presence sub-entity provided under point of presence would be as per the contractual agreement between the point of presence and point of presence sub-entity and subject to the condition that the subscriber should not be charged beyond rates permitted by Authority for the particular service for a point of presence and issued through notifications, guidelines, circulars etc from time to time.
