Telecom Regulatory Authority Of India - Subsection
Section 23(3) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(3)Every distributor of television channels shall, on its website, maintain the records of billing and payment of subscribers, for at least preceding six months and provide log-in access to the subscribers to their accounts:Provided that such records of subscriber shall contain itemised usage details of, -(a)network capacity fee,(b)rental charges for customer premises equipment, if any,(c)charges for pay channels and bouquets of pay channels subscribed by subscriber during the period of billing cycle,(d)any other charges which has been levied in compliance with the provisions of these regulations and,(e)taxes in conformity with applicable laws.
