Telecom Regulatory Authority Of India - Subsection
Section 3(7) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(7)Every distributor of television channel shall enable and facilitate its website or system in such a manner that an application or portal developed by the Authority may have access to its platform for the purposes mentioned in sub-regulation (6):Provided that the subscriber of the distributor shall be able to view its subscription details, make changes therein only after authentication by one-time password communicated by the distributor.
