Section 9(3) in The Domestic Leased Circuits Regulations, 2007
(3)In case a subscriber avails resources from two or more specified service providers to build-up a leased circuit or virtual private network or Closed User Group, in such a case, all such two or more specified service providers having agreements with such subscriber, shall be the Prime Service Providers, and, without prejudice to any other law for the time being in force and the terms and conditions of the license of such service providers or any other instructions issued by the Government or any of its authorities or agencies or any liability of such subscriber,--(a)be severally and jointly responsible for bona fide use of their Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, and be severally and jointly responsible for any misuse thereof;(b)be severally and jointly responsible for security and monitoring arrangements for Domestic Leased Circuits (including lawful interception) provided to such subscribers.
