Section 15 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
15. Schedule III of this Regulation specifies port charges to be charged by service providers. A comment during consultation was that for determining port charges, there should be a possibility of cumulating the demands for ports made at different points of time by any interconnection seeker. Such cumulation would imply a lower charge per port than the charges applied individually to the different demands for ports. In contrast, those supplying ports were of the view that each separate demand for ports involved additional expenditure and should therefore be charged separately, without aggregating it with the previous/later demand for ports by any interconnection seeker.
