Section 4 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
4. Revenue Sharing Arrangements.
- (i) Any revenue sharing among interconnection seeker and interconnection provider shall take place out of the proceeds of the amount payable by the subscriber for obtaining the service which involves the usage of the network of the interconnection provider.(ii)Unless specifically provided in the Schedules to this Regulation, the Authority forebears with respect to revenue sharing arrangements.(iii)Where the Authority has, for the time being, forborne from specifying revenue sharing arrangements for any telecommunication service or part thereof, service providers shall mutually decide on such arrangements.(iv)Where mutual agreement for revenue sharing cannot be reached within three months of initiating such a process for revenue sharing with respect to which the Authority has forborne, the Authority may intervene to settle the matter suo moto or on the application of either party.Section V
