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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 97(c) in Telecommunication Interconnection Regulations, 2018

(c)View-3: To ensure that inflated demand for ports is not made by the requesting TSP, the Port Charges should be abolished. In case even after three months, average busy hour utilization of initial POI is below 10% continuously for a month, the Port Charges, as prescribed by TRAI, should be applicable on the interconnection seeker for a period of six months. In case, even after expiry of six months' period from the last POI augmentation, the average busy hour utilisation of POI remains below 30% for a month, then the TSP may withdraw such augmented port capacity.