Section 20 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
20. The above aspect will, however, be further addressed by the Authority in the context of determination of "access/carriage charges". The new National Telecom Policy permits interconnectivity of network of a cellular mobile service provider with that of any other type of service provider, including the network of another cellular mobile service provider. Sharing of infrastructure is also permitted. The exercise will, inter alia, provide a clear basis for determination of port charges payable to cellular mobile service providers as they make additional investment.
