Telecom Regulatory Authority Of India - Subsection
Section 3(ix) in The Telecommunication Interconnection (Charges And Revenue Sharing) Regulation, 2001
(ix)Where mutual agreement for interconnection charges cannot be reached within 30 days of initiating such a process for charges with respect to which the Authority has forborne, the Authority may intervene to settle the matter suo motu or on the application of either party.
