Telecom Regulatory Authority Of India - Subsection
Section 17(3) in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
(3)In case an eligible Indian International Telecommunication Entity is offered, due to space constraints at cable landing station or any other valid technical reason, a Virtual Co-location facility by the owner of the cable landing station, in that case the owner of the cable landing station shall make available required elements including duct within the building for the purpose of running an interconnection cable within the cable landing station for which the charges shall be payable and borne by eligible Indian International Telecommunication Entity.
