Section 21 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
21. The main functions entrusted to TRAI under the TRAI Act are to regulate tariff, interconnection and quality of service of telecommunications services. The regulations and orders to regulate tariff, interconnection and quality of service are issued after wide public consultations. The regulations, orders and directions to regulate tariff, interconnection and quality of service of "Broadcasting Services" sector are in place since 2004 and broadcasters are complying with the provisions contained therein.
