Section 26 in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
26. Reporting Requirements.
- The Access Facilitation agreement entered under regulation 6 or Co-location Lease agreement entered under sub-regulation (5) of regulation 15 or every other agreements entered into in pursuance of the provisions of these regulations between owner of cable landing station and eligible Indian International Telecommunication Entity shall be submitted to the Authority for registration within 15 days from the date of entering into such agreements.
