Telecom Regulatory Authority Of India - Subsection
Section 65(a) in Telecommunication Interconnection Regulations, 2018
(a)With respect to service-specific interconnection agreement: While the License may permit offering a wide range of services, interconnection agreement should be service-specific because interconnection for different services involves different technical and commercial aspects. The interconnection agreement includes the charges incurred on the set-up of an interconnecting network such as port charges, set-up charges etc. These charges vary as per the applicable set-up/interconnection scenario and, hence, there can be no standard interconnection agreement that covers all scenarios. The charges are required to be agreed upon, on a case-by-case basis.
