Section 9(2) in The Domestic Leased Circuits Regulations, 2007
(2)A Prime Service Provider, who--(a)builds up the end-to-end Domestic Leased Circuits or virtual private network or Closed User Group,(b)utilises the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, of one or more other specified service providers for the purpose of providing the Domestic Leased Circuits to the subscriber, shall, without prejudice to any other law for the time being in force and the terms and conditions of its license or any other instructions issued by the Government or any of its authorities or agencies or liability of such one or more other specified service providers,--(i)be responsible for bona fide use of its Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, so provided and be responsible for any misuse thereof;(ii)be responsible for security and monitoring arrangements for Domestic Leased Circuits (including lawful interception).
