Section 1 in The Telecommunication Interconnection (Charges And Revenue Sharing) Regulation, 2001
1. Short title, extent and commencement .-(i) This regulation shall be called The Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 2001.
(ii)The regulation shall cover arrangements among service providers for interconnection charges and revenue sharing, for Telecommunication Services, including wireless in local loop with limited mobility (WLL (M), throughout the territory of India, as also those originating in India and terminating outside India.(iii)The regulation shall be deemed to have come into force with effect from the date of notification in the Official Gazette.SECTION II
