Section 6 in The Domestic Leased Circuits Regulations, 2007
6. Maintenance of records in certain cases .-In case a specified service provider, to whom request has been made under regulation 4 to provide the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, is unable to provide the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, and intimates the reasons thereof to the requesting specified service provider, the service provider, to whom request has been made under regulation 4, shall, maintain record of each such case mentioning therein the reasons thereof and such records shall be maintained for all such cases for a period of one year beginning from the date of such intimation.
