Telecom Regulatory Authority Of India - Subsection
Section 3(v) in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
(v)Charges for certain elements of the network used to provide interconnection are specified in the Schedules to this Regulation. Interconnection charges in respect of leased circuits and internet port charges shall be the same as the tariffs for these services specified, respectively, in Schedules IV and VI of the Telecommunication Tariff Order 1999.
