Section 24 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
24. These ratios had been proposed, among others, for reasons that with the overall tariff changes for PSTN service providers, the prevailing revenue situation for either the incumbent or the new entrant should not be adversely affected in a major way. The ratios proposed were hence based on the principle that there should not be an undue burden on any of the interconnecting service providers. Thus, in the prevailing system of revenue sharing, it was proposed that the above-mentioned ratios (which broadly corresponded to a call charge of Rs. 1.25 per measured call) apply to the tariff rates as applicable to different calls.
