Section 13 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012
13. In view of the above, the Authority issued a Consultation Paper on "Estimation of Access Facilitation Charges and Co-location Charges at Cable Landing Stations" on 18.10.2018. This consultation process was initiated to seek the views of the stakeholders to re-work the figures for 'utilisation factor' and 'conversion factor' only and consequent redetermination of charges prescribed in the Schedule I, II, III of the principal regulations in compliance to the Hon'ble Supreme Court order dated 08.10.2018 and Hon'ble Madras High Court order dated 02.07.2018. Accordingly, the following two questions were put up for comments of the stakeholder: -
"Q 1. What should be the 'utilization factor' for determination of annual access facilitation charges, annual operation and maintenance charges for capacity provided on IRU basis, and co-location charges in the Schedules appended to "The International Telecommunication Cable Landing Stations Access Facilitation Charges and Co- Location Charges Regulations, 2012" dated 21.12.2012 ?Q 2. What should be the 'conversion factor' (refer Para 2.22) for determination of annual access facilitation charges and annual operation and maintenance charges for capacity provided on IRU basis in the Schedules appended to "The International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-Location Charges Regulations, 2012" dated 21.12.2012?"
