Section 16(xi) in Intelligent Network Services in Multi Operator and Multi Network Scenario Regulations, 2006
(xi)Authority has taken note of the fact that in general members of the Committee were of the opinion that charging, billing and sharing of the revenue depends on the service features and therefore, charging, billing and sharing of revenue for resources used for IN Services may be decided by the concerned service provider through mutual commercial arrangement. The Authority accordingly, accepts the suggestion of the Committee in this regard. However, Authority is also in the process of finalising the standard agreement which would be applicable if service providers are not able to arrive at mutually acceptable agreement within a specific time. Authority would also ask the relevant data from the service providers shortly.
