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[Cites 0, Cited by 14] [Entire Act]

Union of India - Section

Section 17 in The Copyright (Amendment) Act, 2012

17. The submissions of all stakeholders, especially both the OCLSs, who were opposing the 'utilisation factor' of 70% were analyzed in detail. These two OCLSs were mixing two different parameters used in this exercise. While framing the principal regulations, on the basis of discussion with all stakeholders, an optimum network was designed. Though this network in fully loaded configuration was capable of delivering upto 160G capacity but on the basis of existing demand and demand projections for various capacity interfaces i.e. STM-1, STM-4, STM-16, STM-64; a 60 G capacity configuration in protection mode was taken with an interface mix. It was a design for one particular type of configuration for the purpose of estimation, and if some CLSs have very low demand for access facilitation then network can be designed accordingly and the and cost of the network will also be less. Therefore, all the submissions of these two OCLSs on low demand for access facilitation are irrelevant for the purpose of 'utilisation factor'.