Telecom Regulatory Authority Of India - Subsection
Section 4(2) in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012
(2)For co-location facility provided before the commencement of these regulations, for which the annual co-location charges are payable by the eligible Indian International Telecommunication Entity to the owner of cable landing station, the charges specified in Schedule-III shall apply from the next date of payment falling on or after the 1st day of January, 2013.
