Section 9 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012
9. The Schedule I of the principal regulations specifies the Access Facilitation Charges at cable landing stations and alternate location. The Schedule II specifies the annual operation and maintenance charges for capacity provided on IRU (Indefeasible Right of Use) basis at cable landing stations and alternate location. The Co-location Charges are specified in the Schedule III of these regulations.
