Telecom Regulatory Authority Of India - Subsection
Section 22(2) in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
(2)The equipment of the eligible Indian International Telecommunication Entity installed at the Co-location space may be used for, -(a)interconnections amongst eligible Indian International Telecommunication Entities and backhaul circuit providers referred to in sub-regulation (1) of regulation 8 at the cable landing station for provisioning of backhaul circuit;(b)extending the Reference Capacity to the Point of Presence or premises of eligible Indian International Telecommunication Entity.
