Section 37 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
37. As mentioned above, the Regulation addresses on interconnection charges and revenue sharing arrangements with regard to interconnection. Other rules and regulations pertaining to interconnection have either been specified elsewhere by the Authority, or will be addressed by other Regulations/Orders of the Authority. These include aspects such as agreement on points of interconnection, technical feasibility of providing interconnection, and the quality of interconnection services.
