Section 10(2) in Intelligent Network Services in Multi Operator and Multi Network Scenario Regulations, 2006
(2)Without prejudice to the conditions of the licence granted to the Basic Operator, Cellular Mobile Service Provider and Unified Access Service Provider and other telecom service provider under section 4 of the Indian Telegraph Act, 1885 (13 of 1885), such Basic Operators, Cellular Mobile Service Provider and Unified Access Service Provider and other telecom service provider may use resources of any other telecom service provider for Intelligent Network Services under commercial and technical arrangements or agreements entered among themselves as per mutually agreed terms and conditions.
