Section 46 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012
46. Although this consultation process was limited to redoing the Schedules-I, II & III of the principal regulations by way of re-working the figures on two counts viz. 'utilisation factor' and 'conversion factor' in compliance to orders/judgments of the Hon'ble Supreme Court/Hon'ble Madras High Court, some other issues were also raised by some of the stakeholders.
