Telecom Regulatory Authority Of India - Subsection
Section 6(2) in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
(2)In case the owner of a cable landing station and the eligible Indian International Telecommunication Entity fail to enter into an agreement under sub-regulation (1), in that case, both of them, may, jointly, without prejudice to the provisions of section 14A of the Act, at any time, request the Authority to facilitate in the process for entering into the agreement referred to in sub-regulation (1).
