Section 14 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
14. Schedule VI of the Telecommunication Tariff Order 1999 does not specifically address tariffs for international leased lines, because these tariffs are subject to forbearance in that Schedule. This is also applicable to interconnection charges for international leased circuits. The Authority plans to conduct a detailed analysis for specifying the values for international leased line charges both as tariffs and interconnection charges.
