Section 51 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
51. Some stakeholders mentioned that in some other countries, the Regulators take a lenient view on regulation of prices for ensuring active competition in the market and leave decisions like wholesale rates, packaging choice to market players. They further suggested that forbearance may be allowed at the wholesale level tariff as there is sufficient competition at all levels of the pay TV industry and broadcasters should be permitted to price their channels as per market dynamics. Few stakeholders suggested that in case forbearance is offered, the rates of the channels will be market and competition driven, and actual demand and supply will control the pricing, which could lead to effective price reduction in the rates, with innovative offers.
