47. M/s TCL and M/s Bharti Airtel have raised some legal issues related to the jurisdictional competence and powers of TRAI to regulate access facilitation charges and co-location charges at cable landing stations. They have also contended that the CLS is not a bottleneck facility and hence should not be regulated. Further, they have also raised some issues relating to other cost factors used in the previous estimation exercise. Both these OCLSs have also commented that the costing methodology is not clear, whereas other stakeholders either did not raise or had different views on these issues. The Authority, however, noted that these issues have already been settled by the Hon'ble Courts and have no relevance in the present consultation process and, therefore, need no further consideration.
