Section 33 in Telecommunication Interconnection Regulations, 2018
33. On the other hand, a large number of stakeholders have supported the concept of interconnection seeker/provider. In support of their view, they have furnished the following arguments:
(a)The interconnection provider has to create capacities in its own network for the interconnection seeker in the initial phase of interconnection. The creation of these capacities has cost implications for the interconnection provider. Therefore, it should be borne by the seeker for a (mutually agreed) pre-defined period.(b)The interconnection seeker may use a different technology from that used by the provider. Hence, the provider may have to modify its network to facilitate interconnection to the seeker. The concept of interconnection seeker/provider helps in shifting the responsibility to the interconnection seeker for bearing the cost of such technology changes.(c)The Interconnection seeker/provider concept is prevalent worldwide.
