Section 10 in Telecommunication Tariff Order, 1999
10. [ Non-discrimination. [Substituted by Act No. 1 of 2018, dated 16.2.2018.]
- No service provider shall, in any manner, discriminate between subscribers of the same class and such classification of the subscribers shall not be arbitrary:Provided that every classification between subscribers shall be based on intelligible eligibility criteria where such criteria shall have a rational nexus to the purpose of the said classification.Provided further that tariff in the nature of vertical price squeeze shall be a case of discriminatory tariff.]
