Section 4(2) in The Domestic Leased Circuits Regulations, 2007
(2)Every service provider while making the request under sub-regulation (1) shall intimate, to other specified service provider, along with such request the following details relating to the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, to be acquired from it, namely:--(a)specific locations between which the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, is required;(b)the number of circuits to be acquired;(c)the period of lease of the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, to be acquired;(d)technical information relating to Domestic Leased Circuits or Local Lead of Domestic Leased Circuit to be acquired (including its type, capacity, or bandwidth);(e)other relevant details.
