Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com TELECOMMUNICATION INTERCONNECTION (PORT CHARGES) REGULATION, 2001 CONTENTS 1. Short title, extent and commencement. 2. Applicability 3. Reporting Requirement. 4. Review. 5. Explanatory Memorandum. 6. Interpretation. SCHEDULE 1 :- SCHEDULE 1 TELECOMMUNICATION INTERCONNECTION (PORT CHARGES) REGULATION, 2001 In exercise of the powers conferred upon it under Section 36 read with clauses (ii), (iii) and (if) of subsection (b) of Section 11(1) of the Telecom Regulatory Authority of India Act, 1997 as amended by TRA1 (Amendment) Act, 2000, to ensure effective Interconnection between different Service Providers and to regulate arrangements amongst Service Providers of sharing their revenue derived from providing Telecommunication Services, the Telecom Regulatory Authority of India hereby makes the following regulation. 1. Short title, extent and commencement. :- (i) This regulation shall be called "The Telecommunication Interconnection (Port Charges) Regulation, 2001 (6 of 2001). (ii) This regulation pertains to the Port charges payable by the Interconnection Seeker to the Interconnection Provider for terminating the interconnection links on the Network Interface of the Interconnection Provider. (iii) In this regulation, a "Port" means a place of termination on a Switch/distribution frame to provide a point of access or interconnection for ingress and egress of traffic between the two Interconnection Networks. The bandwidth of the Port shall be 2.048 Megabits per second. (iv) The regulation shall be deemed to have come into force with effect from the date of notification in Official Gazette. (v) This regulation shall regulate Port charges as detailed herein including those in Schedule I. 2. Applicability :- Unless the context otherwise requires, all the definitions as provided under Section 11 and the regulations under Section(s) III and IV of "The Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 2001" notified on 14-12-2001, will be applicable to this regulation. 3. Reporting Requirement. :- (i) All Service Providers shall comply with the Reporting Requirement in respect of Port charges specified under this regulation, as also all subsequent changes. (ii) Where a port charge below the ceiling notified herein is to be implemented, the Service Provider may implement the proposed port charges after the mandatory notice period of 45 working days, unless the Authority within such period directs otherwise. (iii) Port charges whenever implemented as per Schedule I herein, shall be reported to the Authority within 45 days of their implementation. (iv) When an Interconnection Provider informs the Interconnection Seeker that it cannot provide the Ports as sought for by the latter, the Interconnection Seeker within 45 days of being so informed, may approach the Authority for seeking its intervention. (v) No Service Provider shall alter any Port charge, or any part thereof, without complying with the Reporting Requirement. 4. Review. :- (i) The Authority may, from time to time. review and modify Port charges. (ii) The Authority may also at any time, on reference from any affected party, and for good and sufficient reasons, review and modify the Port charges. 5. Explanatory Memorandum. :- This regulation contains at Annexure A, an Explanatory Item Port Charges (1) Date of Implementation 28-12-2001 (2) Coverage Charges for 'Ports' provided by Service Providers (other than the Port charges for intemet, which are specified in Schedule VI of the Teleicommunication Tariff Order. 1999) (3) Port' Charges covering No.of 'Ports 'Port' Charges in Rs all switches 1 to 16 PCMs N* 55,000 17 to 32 PCMs 8,80,000+(N-16)* 30,000 33 to 64 PCMs 13,60,000 + (N-32)* 20,000 65 to 128 PCMs 20,00,000 + (N-64)* 15,000 129 to 256 PCMs 29,60,000 + (N-128)* 14,000 Memorandum to provide the background and reasons for issuing this regulation. 6. Interpretation. :- In case of dispute regarding interpretation of any of the provisions of this regulation, the decision of the Authority shall be final and binding. SCHEDULE 1 SCHEDULE 1