42. The Authority observed that the submissions of M/s Bharti Airtel regarding the detail justification/breakup of costs is not correct as the same was available in consultation paper dated 19.10.2012 and referred to in the consultation paper dated 18.10.2018. The Authority, however, noted that the issue raised by M/s Bharti Airtel is not a subject matter of the present consultation and the same need not be considered here.
