Section 5 in The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009
5. Reporting Requirement. -(1) Each Mobile Number Portability Service provider shall report the Dipping charge to the Authority within seven days of entering into an agreement under sub-regulation (2) of regulation 4.
(2)Any subsequent change in the Dipping charge shall be reported to the Authority by the Mobile Number Portability Service provider within seven days of coming into effect of such change.
