Telecom Regulatory Authority Of India - Subsection
Section 31(1) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(1)Every distributor of television channels shall establish and maintain a website for the purpose of publicity of information related to broadcasting services related to television offered by the distributor and for consumer awareness:Provided that it shall be permissible for a distributor of television channels to engage any agency for establishing and operating such website:Provided further that the responsibility for compliance of the provisions of these regulations shall rest with the distributor of television channels.
