Telecom Regulatory Authority Of India - Subsection
Section 3(iv) in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
(iv)No service provider shall be charged for any interconnection facility it does not seek or require. Provided that if interconnection facility cannot be provided in the form that is sought orrequired by the interconnection seeker, the issue may be decided mutually between the seeker and provider of interconnection. In case such mutual agreement is not possible, the matter may be reported to the Authority for a decision. The interconnection provider shall inform the interconnection seeker within 45 days of the request for interconnection facilities whether the facilities can be provided in the form sought or required by the interconnection seeker.
