Section 37 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012
37. Further, the two OCLSs have also contended that ratio of Domestic Lease Circuit charges, which is prevalent in the market, is not valid for calculating access facilitation charges as these charges should be based on the principal of cost recovery. This argument is not correct, as explained above, since this conversion factor does not affect the admissibility of the cost and is only relevant for the AFC of different capacities, it is prudent to use a conversion factor which is market determined for similarly placed services using the similar network elements.
