Section 72 in Telecommunication Interconnection Regulations, 2018
72. The stakeholders, opposing disconnection of POIs, have argued that disconnection of POIs is against consumer's interests and also is in violation of licensing conditions, there should not be disconnection of POIs based on TSPs own interpretation of terms and conditions for non-payment of dues etc.; disconnection of POIs should be allowed only as per order of the Authority or the Licensor. A few other stakeholders have contended that disconnection of POIs is an extreme step which should not be resorted to, barring exceptional circumstances such as- (a) the licensee shutting down services; (b) the licensee shutting down the relevant POP; (c) on the basis of mutual agreement; or (d) upon breach of interconnection agreement.
