Section 11 in Intelligent Network Services in Multi Operator and Multi Network Scenario Regulations, 2006
11. Usage Charges under the arrangements or agreement entered under sub-regulation (2) of regulation 10.
(1)Without prejudice to provisions of the rules made under the Act, other regulations made and directions issued thereunder, the charges and sharing of revenues for the service features, network architecture and resources used for Intelligent Network Services shall be determined on reciprocal basis and on non discriminatory basis by the Basic Operators, Cellular Mobile Service Providers or Unified Access Service Providers themselves under the arrangements or agreements entered under sub-regulation (2) of regulation 10.(2)Every Basic Operator, Cellular Mobile Service Provider, Unified Access Service Provider and other telecom service provider (here referred to as the first party) shall pay the same charges and share the same revenues for the service network architecture and resources used for Intelligent Network Services referred to in under sub-regulation (1) to the other Basic Operator, Cellular Mobile Service Provider, Unified Access Service Provider and other telecom service provider (hereafter referred to as the second party) which are payable by the second party to the first party for similar service network architecture and resources used for Intelligent Network Services.(3)The charges and sharing of revenues under sub-regulation (1) shall be in addition to the interconnection charges specified under the Telecommunication Interconnection Usage Charges Regulation, 2003 (4 of 2003) made under the Act.Note. - An Explanatory Memorandum below explains the provisions of these regulations.EXPLANATORY MEMORANDUM
