Section 18 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
18. For each of these three categories mentioned above, Schedule III specifies a corresponding average annual charge per port. These charges are derived on the basis of cost based charges for units of eight PCMs, starting from eight PCMs and going up to 256 PCMs. The method for calculating these cost based charges is the same as mentioned in the second consultation paper.
