Section 1 in The Telecommunication Interconnection Usage Charges Regulation, 2003
1. Short title, extent and commencement .-(i) This regulation shall be called "The Telecommunication Interconnection Usage Charges Regulation, 2003" (the Regulation) and supercedes the earlier Regulation dated 24th January, 2003 (1 of 2003) and its amendments dated 27th March, 2003 (1st amendment) and 16th June, 2003 (2nd amendment).
(ii)The regulation shall cover arrangements among service providers for payment of Interconnection Usage Charges, for Telecommunication Services, covering Basic Service that includes WLL (M) services, Cellular Mobile Services, and Long Distance Services (STD/ISD) throughout the territory of India.(iii)The regulation shall be deemed to have come into force from the date of its notification in the Official Gazette.
