Section 12 in The Domestic Leased Circuits Regulations, 2007
12. Inspection and auditing .-(1) The Authority may, if it considers it expedient so to do, and to ensure compliance of the provisions of these regulations, by order in writing, direct any of its officers or employees or through one or more persons appointed by the Authority to inspect any the records maintained under regulation 6, and submit to the Authority a report in respect of such inspection.
(2)The Authority, if it considers it expedient so to do, may require any specified service provider to whom a request has been made under regulation 4, to,--(a)get the records maintained under regulation 6 audited through one or more officers or persons appointed by the Authority and submit the report in respect of such audit to the Authority;(b)get the records maintained under regulation 6 audited through an independent agency as may be specified by the Authority and submit the report in respect of such audit to the Authority.(3)The cost of inspection by one or more persons appointed by the Authority under sub-regulation (1) or the audit under clause (b) of sub-regulation (2) shall be borne by the concerned specified service provider.(4)The Authority may, by order or direction, from time to time, intervene, for the purpose of protecting the interest of the subscribers or specified service providers or for monitoring and ensuring provision of the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, under these regulations so as to promote and ensure orderly growth of the telecom sector.
