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Telecom Regulatory Authority Of India - Section

Section 39 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012

39. Taking into account the comments of majority of stakeholders, discussions in above paras and the market conversion factor used in the case of Domestic Leased Circuit, a similarly placed service; the Authority decides that the conversion factor of 2.6 is appropriate for calculating access facilitation charge and annual O&M charges for capacity provided on IRU basis for the network design under consideration.

D. Utilisation Factor for Co-Location Charges