Section 5 in The Domestic Leased Circuits Regulations, 2007
5. Obligation of the specified service provider, to whom request has been made under regulation 4, to provide Domestic Leased Circuits or Local Lead of Domestic Leased Circuit(s).-(1) The specified service provider to whom request has been made under regulation 4 for provision of the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit(s), as the case may be, shall, within thirty days of receipt of such request, send to the specified service provider who made such request (hereafter referred to as the requesting specified service provider),--
(a)a confirmation of its ability to provide the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be;(b)a demand note giving therein the relevant details (including charges and payment schedule), in case the other specified service provider to whom request has been made under regulation 4, confirms its ability to provide the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be;(c)details of payment schedule for providing the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be;(d)likely date of provisioning of the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, by the specified service provider.(2)In case it is not feasible for a specified service provider, to whom request has been made under regulation 4, to provide the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, to the requesting specified service provider, due to reason of non-availability of capacity or technical non-feasibility, the specified service provider shall, within thirty days after the receipt of the request, intimate the same in writing indicating the reasons thereof to the requesting specified service provider.
