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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(a) in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007

(a)Telecommunication business .-
(i)In case the other business is the telecommunication business the criterion for sharing of revenue shall be the length of the right-of-way used for laying optical fibre cable or optical fibre composite overhead ground wire over the transmission towers owned by the transmission owner for telecommunication business.
(ii)The transmission owner shall share revenue @ Rs. 3000 per year per km of the right-of-way utilised for laying one optical fibre cable or optical fibre composite overhead ground wire over the transmission towers and the revenue shared may be apportioned between the users of the optic fibre cable or optical fibre composite overhead ground wire in proportion to the number of fibres identified for utilization.