Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Telecom Regulatory Authority Of India - Section

Section 43 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012

43. The Authority also observed that though the two stakeholders have opposed a 'utilisation factor' of 70% for co-location charges but have not given any reasons for the same. Further, they have also not suggested any other figure based on working their CLSs over a period of time.