Telecom Regulatory Authority Of India - Subsection
Section 18(2) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(2)Every distributor of television channels or its linked local cable operator, as the case may be, offering services both on pre-paid and post-paid basis, shall change payment mechanism from pre-paid to post-paid or vice-versa, as the case may be, on the request made by the subscriber, from the next billing cycle:Provided that the distributor shall not charge any amount from subscriber for such change in payment mechanism.
