Section 6 in The Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009
6. Intervention and Review. -(1) The Authority may, by order or direction in writing, from time-to-time, intervene, for the purpose of protecting the interest of the subscribers or the service providers or for monitoring and ensuring compliance of these regulations so as to promote and ensure orderly growth of the telecom sector.
(2)The Authority may review and modify the Per Port Transaction charge and Dipping charge at the end of one year from the date of these regulations coming into force.
