Section 6 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
6. Discontinuing exhibiting of any channel only after notice. -
(1)No direct to home operator shall take off the air or discontinue exhibition of any channel without giving prior notice to the direct to home subscribers.(2)The notice referred to in sub-regulation (1) shall be published widely.(3)Nothing contained in sub-regulation (1) shall apply in case of discontinuance of exhibitor of any channel caused by disturbances of weather or natural calamities or reasons beyond control of the direct to home operator.
