Section 5 in The Telecommunication Interconnection Usage Charges Regulation, 2003
5. Reporting requirement .-(i) All service providers shall comply with the Reporting Requirement as defined in section II in respect of Interconnection Usage Charges specified for the first time under "the Regulation", as also all subsequent changes, subject to the provisions of section IV above.
(ii)No service provider shall alter any Interconnection Usage Charge or any part thereof, without complying with the Reporting Requirement.(iii)In respect of matters covered by the provisions of "the Regulation", they shall have an overriding effect over any Regulation, Direction, Determination and Order of the Authority, Reference Interconnect Offer and existing Interconnect agreement/arrangement between Service Providers.(iv)[ Each service provider shall report to the Authority on quarterly basis, the ADC retained by it, wherever applicable, and also ADC paid by it to BSNL .-In addition, BSNL shall report, on quarterly basis, ADC payments received by it from each operator. This shall include both the components of ADC, namely, ADC paid in the form of percentage of Adjusted Gross Revenue and ADC on per minute basis for international incoming ][* * *] [ The words " and outgoing" omitted by Noti. No. 409-2/2007-(F.N.), dated 21.3.2007 (w.e.f. 1.4.2007).][calls. This quarterly report shall reach he Authority within 30 days of the end of the previous quarter:] [Substituted by Noti. No. 409-5/2005-(F.N.), dated 23.2.2006 (w.e.f. 1.3.2006). ][Provided that the provisions of this clause shall, on and after the 1st day of April, 2008, have effect as if the words "ADC paid in the form of percentage of Adjusted Gross Review" had been omitted and the provisions in this clause relating to reporting requirement after the said date shall be construed accordingly:Provided further that nothing contained in this clause shall apply on and after the 1st day of April, 2008.] [ Inserted by Noti. No. 409-22/2007-(F.N.), dated 27.3.2008 (w.e.f. 1.4.2008).](v)[ Reporting Requirement for carriage charges for long distance calls within India specified under paragraph (a) of Schedule II .-Every National Long Distance Operator shall, on quarterly basis, report to the Authority the per minute rate of carriage charge and the total amount of such carriage charge for long distance calls within India received by it from every BSO/CMSP/UASL/ILDO, separately, and every BSO/CMSP/UASL/ILDO shall, on quarterly basis, report to the Authority, the per minute carriage charges for long distance calls within India and the total amount of such carriage charge for long distance calls within India paid by them to every National Long Distance Operator, separately, and such quarterly report shall be submitted to the Authority within thirty days of the end of the previous quarter. [ Inserted by Noti. No. 409-12.2008-FN., dated 9.3.2008 (w.e.f. 1.4.2008).](vi)Reporting Requirement of Interconnection Usage Charge for Short Message Service (SMS) specified under paragraph (1) of Schedule IV .-Every BSO/CMSP/UASL/NLDO/ILDO shall, on quarterly basis, report to the Authority, the rate of Interconnect Usage Charge for SMS and the total amount of such Interconnect Usage Charge for SMS received by it from other BSO/CMSP/UASL/NLDO/ILDO and paid by it to other BSO/CMSP/UASL/NLDO/ILDO, separately, and such quarterly report shall be submitted to the Authority within thirty days of the end of the previous quarter.]
