Telecom Regulatory Authority Of India - Subsection
Section 12(1) in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
(1)In case the eligible Indian International Telecommunication Entity fails to acquire number of units mentioned in clause (a) of sub-regulation (2) of regulation 4, either due to withdrawing of authorization or rescinding of agreement referred to in regulation 7 or any other reasons, cancellation charge for the units not so acquired shall be payable by such eligible Indian International Telecommunication Entity to the owner of the cable landing station.
