Telecom Regulatory Authority Of India - Subsection
Section 8(c) in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012
(c)TRAI shall redo and re-enact the aforesaid quashed schedules, i.e., schedules I, II and III of 'The International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012 (No.27 of 2012)' dated 21.12.2012 after strictly following the procedure for subordinate legislation making, particularly transparency and principles of natural justice which have also been built into section 11(4) of TRAI Act within six months from the date of receipt of a copy of this order.
