Section 21 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
21. Manual of Practice for direct to home subscriber. -
(1)Every direct to home operator shall publish a Manual of Practice containing, among other things, the following information relating to direct to home service, namely:-(a)details of call centres and Nodal Officers;(b)procedure and benchmarks for redressal of complaints through the call centres and through the Nodal Officers;(c)instructions regarding operations of Direct to Home Customer Premises Equipments;(d)rights conferred upon the direct to home subscribers under these regulations;(e)duties and obligations of the direct to home operator.(2)A copy of the Manual shall be provided by the direct to home operator or his agent to each direct to home subscriber at the time of his subscription for direct to home service.
