Section 17 in The Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004
17. In case any distributor of TV channel feels he/she has been discriminated on terms of getting TV signals compared to a similarly based distributor of TV channel, then a complaint must be filed with the broadcaster or multi-system operator, as the case may be. In case the complainant is not satisfied with the response, he/she may approach the appropriate forum for relief.
