Section 28 in International Telecommunication Cable Landing Stations Access Facilitation Charges and Co-location Charges Regulations, 2012
28. The aforesaid judgment was also cited by one of the stakeholders during the consultation process. M/s TCL has submitted that reliance on the extract of the judgment is not correct because 30% unutilized capacity mentioned in the case of IPLC half circuit is very different from the access facilitation set-up which is the subject matter of consultation. The Authority compared network elements used in providing IPLC services and access facilitation to other ILDOs and found that the set-up used for IPLC is also similar to that being used for access facilitation. Therefore, the contention of M/s TCL that these two are not be comparable is not correct.
