Section 10 in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
10. Access Facilitation Charges and payment terms.
(1)For the purposes of accessing the landing facilities at a cable landing station the Access Facilitation charges as specified in Part II of the Schedule shall be -(a)payable by the eligible Indian International Telecommunication Entity to the owner of the cable landing station;(b)determined on the basis of the cost of network elements involved in the provision of access and distributed over the complete capacity of the system.(2)The Access Facilitation arrangement shall, subject to the payment of the operation and maintenance charges by the eligible Indian International Telecommunication Entity to the owner of cable landing station, continue to be in force during the period of the Indefeasible Right of Use or on an annual lease basis, as the case may be.(3)The owner of cable landing station shall allow the eligible Indian International Telecommunication Entity to provide Grooming Services at cable landing station of such owner.
