Telecom Regulatory Authority Of India - Subsection
Section 5(iv) in The Telecommunication Interconnection Usage Charges Regulation, 2003
(iv)[ Each service provider shall report to the Authority on quarterly basis, the ADC retained by it, wherever applicable, and also ADC paid by it to BSNL .-In addition, BSNL shall report, on quarterly basis, ADC payments received by it from each operator. This shall include both the components of ADC, namely, ADC paid in the form of percentage of Adjusted Gross Revenue and ADC on per minute basis for international incoming ][* * *] [ The words " and outgoing" omitted by Noti. No. 409-2/2007-(F.N.), dated 21.3.2007 (w.e.f. 1.4.2007).][calls. This quarterly report shall reach he Authority within 30 days of the end of the previous quarter:] [Substituted by Noti. No. 409-5/2005-(F.N.), dated 23.2.2006 (w.e.f. 1.3.2006). ]
