Section 8 in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
8. Ensuring provision of backhaul circuit by eligible Indian International Telecommunication Entity.
(1)Every eligible Indian International Telecommunication Entity shall arrange, within ten days after entering into an agreement under sub-regulation (1) of regulation 6, for backhaul circuit from -(a)the owner of the cable landing station; or(b)a service provider who has been granted licence to provide basic service or cellular mobile telephone service or national long distance service, or international long distance service.so as to make ready the backhaul circuit between cable landing station and the premises of the eligible Indian International Telecommunication Entity.(2)The owner of the cable landing station and the eligible International Telecommunication Entity shall conduct necessary tests as per mutually agreed testing procedure so that that the backhaul circuit remains in a state of readiness for interconnection before the tests for Reference Capacity provisioning are carried out.(3)The owner of the cable landing station shall facilitate the interconnection between the eligible Indian International Telecommunication Entity and the service providers referred to in clauses (a) and (b) of sub-regulation (1) at the cable landing station for provisioning of backhaul circuit under sub-regulation (1).
