Section 9 in The Register of Interconnect Agreements (Broadcasting and Cable Services) Regulations, 2004
9. [(2) First Reporting for new DTH operators and for HITS operators and H-TV service provides. -The first reporting of interconnection agreement shall be done-(i) within thirty days from the signing of the interconnect agreements in the case of DTH operators; and
(ii)within thirty days from the signing of the interconnect agreement or the 31st day of July, 2009, whichever is later, in the case of HITS operators and IPTV service provides.(3)Annual Reporting. -The reporting of interconnection agreements shall be done on or before the 31st day of July of each year for all interconnections agreement including modifications or amendment made therein, which remained valid as on the 30th day of June of that year or during a part of the period from 1st July of the previous year till the 30th day of June of that year, as the case may be or as may be, specified by the Authority from time to time in terms of the second proviso to regulations 6A: Provided that the Authority may, without prejudice to its powers under section 12 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997), at any time, call for the details of any interconnect agreement from any direct to home operator, HITS operator or IPTV service provider, and such direct to home operator, HITS operator or IPTV service provider, as the case may be, shall furnish such details within such time limit as may be specified by the Authority in the communication calling for such details.]](b)The time limit for registering the interconnect agreement and amendment/modifications thereto shall be-
