Section 19 in The Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004
19. The draft Regulation had been put on the website of TRAI and time was given to all stakeholders till 5th November, 2004 for comments on the drafts. A number of comments have been received and these have been carefully analysed. Since the number of comments is very large, and in some cases are in the form of modification to the draft, the gist of the comments have been briefly summarised, section by section in the Annexe to this Explanatory Memorandum and the response of TRAI for each of the comments has been set out. Wherever necessary, the draft has been modified in the light of the comments received. Some other changes have been made to make the regulation clear. Some issues have also been raised which are not relevant to the issue of these regulations-these are being separately examined.
