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Telecom Regulatory Authority Of India - Section

Section 5 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012

5. Review.

(1)The Authority may, from time to time, review and modify Access Facilitation charges and co-location charges.[Schedule-I] [Substituted by Regulation No. 8 of 2018, dated 28.11.2018 (w.e.f. 21.12.2012).]Annual Access Facilitation ChargesTable-IAnnual Access Facilitation Charges At Cable Landing Stations
Sl.No. Per Unit Capacity Access Facilitation Charges per unit capacityper annum (in Rs.)
(i) STM-1 36,000
(ii) STM-4 93,000
(iii) STM-16 2,40,000
(iv) STM-64 6,25,000
Table-IIAnnual Access Facilitation Charges At Alternate Location
Sl.No. Per Unit Capacity Access Facilitation Charges per unit capacityper annum (in Rs.)
(i) STM-1 1,11,000
(ii) STM-4 2,88,000
(iii) STM-16 7,50,000
(iv) STM-64 19,50,000
[Schedule-II] [Substituted by Regulation No. 8 of 2018, dated 28.11.2018 (w.e.f. 21.12.2012).]Annual Operation and Maintenance Charges For Capacity Provided On IRU BasisTable-AAnnual Operation and Maintenance Charges At Cable Landing Stations For Capacity Provided On IRU Basis
Sl.No. Per Unit Capacity Operation and Maintenance harges per unit capacity per annum (in Rs.)
(i) STM-1 19,000
(ii) STM-4 48,000
(iii) STM-16 1,24,000
(iv) STM-64 3,23,000
Table-BAnnual Operation and Maintenance Charges at Alternate Location for Capacity Provided on IRU Basis
Sl.No. Per Unit Capacity Operation and Maintenance Charges per unit capacity per annum (in Rs.)
(i) STM-1 58,000
(ii) STM-4 1,50,000
(iii) STM-16 3,89,000
(iv) STM-64 10,10,000
[Schedule-III] [Substituted by Regulation No. 8 of 2018, dated 28.11.2018 (w.e.f. 21.12.2012).]Co-Location Charges
Sl.No. Description Co-location Charges Per Rack (Rack space= 16 sq.ft.) per annum (in Rs.)
(i) For Mumbai 6,00,000 (up to 2KW Power)
(ii) For cities other than Mumbai 4,00,000 (up to 2KW Power)
Note 1. The principal regulations were published vide notification dated 21.12.2012 (27 of 2012)Note 2. The Explanatory Memorandum explains the objects and reasons of the International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-Location Charges (Amendment) Regulations, 2018Explanatory Memorandum To 'the International Telecommunication Cable Landing Stations Access Facilitation Charges And Co-Location Charges (Amendment) Regulations, 2018A. Introduction. - 1. TRAI issued the 'International "Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007" on 07.06.2007. The Regulations provide that the owner of cable landing station (OCLS) shall provide access to any eligible Indian International Telecommunication Entity, on fair and non-discriminatory terms and conditions, at its cable landing stations. It further provides that OCLS is required to submit a 'Cable landing Station Reference Interconnect Offer (CLS RIO)' to TRAI, in a specified format, containing the terms and conditions of access facilities and co-location facilities; including landing facilities for sub-marine cables at its cable landing stations for its approval. After getting approval from TRAI, OCLSs were required to publish the RIO. Accordingly, in 2007, after approval of the Authority, owners of cable landing stations published their RIO containing access facilitation charges and co-location charges. The regulations also provide that in case of a cable landing station which comes into existence after commencement of these regulations, the owner of such cable landing station is required to submit, on or before the date of coming into existence of such cable landing station, the Cable Landing Station-Reference Interconnect Offer in respect of such cable landing station to the Authority for its approval.