Section 16 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
16. The Authority has considered these points in detail, including the additionality of investment for providing ports. It has concluded that a simplified charging solution is an appropriate means of addressing this problem. The Authority further recognizes that equipment prices (that underlie the calculation of port charges) are changing, and there will soon be a need to review the amounts presently specified for port charges. Bearing these in mind, the Authority has decided to specify only three port charges by linking them to three categories of demand for ports:
(a)up to eight PCMs (small users);(b)above eight and up to sixty-four PCMs (medium users);(c)above sixty-four PCMs (large users).
