Section 31 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
31. In summary, the Authority has specified in Schedule I that:
(a)the system of measuring the number of calls for which payment has to be made continue to be the same as at present;(b)for both domestic long distance and international calls, the revenue share be calculated as a share of the amount per measured call valued at Rs. 1.20, i.e. the highest call charge specified in the Telecommunication Tariff Order 1999;(c)this implies that for domestic long distance calls the payment should be Rs. 0.48 per measured call, and for international calls it should be Rs. 0.66 per measured call;(d)there is no specific reference in the Schedule to the revenue sharing arrangement between DOT and VSNL.
