Section 5(2) in The Domestic Leased Circuits Regulations, 2007
(2)In case it is not feasible for a specified service provider, to whom request has been made under regulation 4, to provide the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, to the requesting specified service provider, due to reason of non-availability of capacity or technical non-feasibility, the specified service provider shall, within thirty days after the receipt of the request, intimate the same in writing indicating the reasons thereof to the requesting specified service provider.
