Telecom Regulatory Authority Of India - Subsection
Section 26(ii) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
(ii)Connected with this assertion is the contention on behalf of Broadcasters that the prescription of ceiling of tariff as well as the "must provide" regulatory measures prevents them from monetizing the content of their broadcast and the exercise of their broadcasting reproduction right under section 37 of the Copyright Act, 1957.
