Telecom Regulatory Authority Of India - Subsection
Section 2(f) in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012
(f)"Co-location charges" means the charges payable by the eligible Indian International Telecommunication Entity based on the type of facilities used, for the purpose of housing the equipment of such eligible Indian International Telecommunication Entity, at the premises of owner of cable landing station which provides the access to its cable landing station, and such charges include charges for providing space, power supply, accessing physical facilities, operation and maintenance of co-location site for the said purpose;
