Section 30 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
30. As mentioned above, an important concern for determining the revenue shares for basic services was that different service providers (incumbent or the new entrant) should bear in a balanced manner the consequences of any tariff change that alters the revenue sharing arrangement. Hence, even though the tariffs finally specified in the Telecommunication Tariff Order 1999 are different from those proposed in the consultation paper (e.g., Rs. 1.20 per metered call instead of Rs. 1.30 earlier), maintaining the same shares as proposed would provide the balance reflected earlier in the consultation paper. The amount of Rs. 0.48 per metered (long distance) call that is specified in Schedule I corresponds to 40 per cent of Rs. 1.20, and Rs. 0.66 per metered (international) call corresponds to 55 per cent of Rs. 1.20. This implies that the service providers sharing revenue bear the reduction in call charge from Rs. 1.30 to Rs. 1.20 in the same proportion as was proposed earlier. It must again be emphasized here that these proportions are applied as an interim measure for determining revenue shares, and will not apply in the access/carriage charge regime.
