Section 12(2) in The Domestic Leased Circuits Regulations, 2007
(2)The Authority, if it considers it expedient so to do, may require any specified service provider to whom a request has been made under regulation 4, to,--(a)get the records maintained under regulation 6 audited through one or more officers or persons appointed by the Authority and submit the report in respect of such audit to the Authority;(b)get the records maintained under regulation 6 audited through an independent agency as may be specified by the Authority and submit the report in respect of such audit to the Authority.
