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Telecom Regulatory Authority Of India - Section

Section 25 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999

25. In the second consultation paper, the nature of the change in the prevailing system of revenue sharing for basic telecom was summarized as follows:

"In view of the fact that proposed prices for various services are in the form of price caps, revenue shares are suggested, inter alia, for basic telecom operators. This alters the present system of revenue sharing. For example, in the basic services sector where the current condition requires a payment of specific amounts per pulse (Rs. 0.50 for long distance, and Rs. 0.70 for international), revenue shares of 60:40 and 45:55, respectively, for long distance and international call revenue are proposed for new entrant and DOT [for a call originating from the network of the new entrant and carried by DOT]." (Chapter I, page xiii)