Section 9(3) in Standards Of Quality Of Service (Broadcasting And Cable Services) (Cable Television - Non-Cas Areas) Regulations, 2009
(3)Every bill, as referred to in sub-regulation (1) shall contain all relevant details relating to the cable service provided to the subscriber including the total number of pay and free to air channels provided by the cable operator or the multi system operator, as the case may be, the charges levied (excluding taxes), the nature and rates of taxes levied and amount thereof.
