Telecom Regulatory Authority Of India - Subsection
Section 13(2) in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
(2)In case the annual operation and maintenance charges due and payable by the eligible Indian International Telecommunication Entity remain unpaid for more than fifteen days from the date such charges became payable, the owner of cable landing station may discontinue the Access Facilitation provided to eligible Indian International Telecommunication Entity after giving a notice, in writing, of not less than fifteen days, of such discontinuance to the eligible Indian International Telecommunication Entity and Access Facilitation shall be restored immediately after due payment of such charges by the eligible Indian International Telecommunication Entity.
