Section 13 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
13. Interconnection charges for leased circuits are the same as the corresponding tariffs for leased circuits specified in Schedule IV of the Telecommunication Tariff Order 1999. The same (i.e. tariffs applied as interconnection charges) is also valid for internet port charges.Tariffs for internet leased circuits (port charges) are specified in Schedule VI of the Telecommunication Tariff Order 1999.
