Telecom Regulatory Authority Of India - Subsection
Section 3(2) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
(2)Every broadcaster shall declare-(a)the nature of each of its channel either as `free-to-air' or `pay'; and(b)the maximum retail price, per month, payable by a subscriber for each of its pay channel offered on a-la-carte basis:Provided that the maximum retail price of a pay channel shall be more than `zero':Provided further that the maximum retail price of a channel shall be uniform for all distribution platforms.
