Section 27 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
27. The authority has considered these objections, and after due consideration, has arrived at a conclusion that since the Copyright Act, 1957 and the TRAI Act operate in two different fields altogether, there is no question either of an overlap or a conflict as is being made out by some of the stakeholders. Whereas the Copyright Act, 1957 deals with "content" and the rights emanating from and associated with the same, the TRAI Act and the powers conferred on the authority thereunder operate in a completely distinct field inasmuch as by the regulatory measures, the authority is proposing to regulate the manner in which services are provided by the various entities in this sector and that ultimately must be for the benefit of the subscriber and growth of the industry.
