Section 4 in The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009
4. Dipping charge. -(1) The Dipping charge shall be such as may be mutually agreed between the Mobile Number Portability Service provider and the Access Provider or International Long Distance Operator, as the case may be, who desires to utilise the query response system of the Mobile Number Portability Service provider.
(2)Each Mobile Number Portability Service provider shall, by an agreement with the Access Provider or International Long Distance Operator, as the case may be, arrive at the Dipping charge within thirty days from the date of publication of these regulations in the Official Gazette.(3)In case the service providers are unable to arrive at a mutual agreement under sub-regulation (2) within thirty days of publication of these regulations in the Official Gazette, the Authority shall on reference from such service providers or suo motu fix the Dipping charge.
