Section 6 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012
6. The charges as prescribed in the Regulations dated 21.12.2012 were to be effective from 01.01.2013. However, two of the OCLSs (M/s Tata Communications Ltd. and M/s Bharti Airtel Ltd.) filed writ petitions (Nos. 1875 and 3652 of 2013) in Madras High Court challenging all the three regulations issued by the Authority regarding CLS viz.
(i)International Telecommunication Access to Essential Facilities at Cable Landing Stations (CLS) Regulation, 2007 dated 07.06.2007(ii)International Telecommunication Access to Essential Facilities at Cable Landing Stations (Amendment) Regulations, 2012 dated 19.10.2012(iii)The International Telecommunication Cable Landing Stations Access Facilitation Charges and Co- Location Charges Regulations, 2012 dated 21.12.2012
