Section 16 in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
16. Co-location charges and payment terms.
(1)The Co-location charges shall be payable, by the eligible Indian International Telecommunication Entity who has been provided Co-location by the owner of cable landing station, to such owner of the cable landing station within five days of entering into an agreement under sub-regulation (5) of regulation 15.(2)The Co-location charges referred to in sub-regulation (1) shall be such as had been included in the Cable Landing Station-Reference Interconnect Offer published under sub-regulation (4) of regulation 3 :Provided that the Authority may specify, by other regulation made by it under the Act, such Co-location charges which shall be payable by a class or classes of eligible Indian International Telecommunication Entity and in such case the approval of the Co-location charges, as specified in Part II of the Schedule by the Authority shall not be required to be obtained under these regulations.(3)Not withstanding the time period for provision of co-location services specified under sub-para B of Part-III of the Schedule approved by the Authority, the Co-location charges shall be payable by the eligible Indian International Telecommunication Entity as per time schedule as may be mutually agreed upon by them and where no such time schedule has been agreed upon, the Co-location charges shall be payable with in such time period as specified in sub-regulation (1).(4)The owner of cable landing station shall, upon receipt of application under regulation (1) of regulation 15 and receipt of all charges and fulfillment of other requirements under these regulations, provide the Co-location facility at the cable landing station to the Indian International Telecommunication Entity who made such application.
