Section 7 in The Register of Interconnect Agreements (Broadcasting and Cable Services) Regulations, 2004
7. Access to the register. -
Subject to the provisions contained in clauses 3 and 4 of this regulation, the register shall be open for inspection by any member of the public on payment of prescribed fee and on his fulfilling such other conditions as may be provided for in the regulation or as may be notified by the Authority from time to time: 14 [Provided that the provisions of this regulation shall not apply to an interconnection agreement entered in the register-(i) in respect of which a period of three years has expired from the date of reporting of such agreement, or(ii)in respect of which the period of validity as specified in the agreement has expired, whichever is later.]
