Telecom Regulatory Authority Of India - Subsection
Section 4(3) in The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009
(3)In case the service providers are unable to arrive at a mutual agreement under sub-regulation (2) within thirty days of publication of these regulations in the Official Gazette, the Authority shall on reference from such service providers or suo motu fix the Dipping charge.
