Telecom Regulatory Authority Of India - Subsection
Section 22(3) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(3)It shall be permissible for the distributor of television channels or its linked local cable operator, as the case may be, to enable, in addition to other payment options, consumer friendly electronic payment options in the subscriber management system for the electronic payment of post- paid bills by the subscribers.
