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Telecom Regulatory Authority Of India - Section

Section 14 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012

14. The last date for receiving comments and counter-comments were 29.10.2018 and 3.11.2018 respectively. There were 11 comments and 4 counter comments received from the stakeholders. The Authority also conducted an Open House Discussion (OHD) on 05.11.2018. Some additional submissions were also made by three stakeholders M/s Tata Communications Ltd., M/s Bharti Airtel Ltd. and ACTO (Association of Competitive Telecom Operators) after the OHD.

B. Utilisation Factor for AFC/ Annual O&M charges for capacity provided on IRU basis