Section 8(3) in The Domestic Leased Circuits Regulations, 2007
(3)Nothing contained in the Schedule IV to the Telecommunication Tariff Order, 1999 shall apply to the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, provided on "Rent and Guarantee Terms" or "Special Construction basis" or "Contribution basis" as may be agreed upon between them under sub-regulation (2).
