Section 20(1) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
(1)The Authority may, without prejudice to the provisions contained in the Telecom Regulatory Authority of India Act, 1997 (24 of 1997), forward to the direct to home operator for redressal the complaints-(a)being the complaints, alleging violation of the Act or regulations made or directions issued or orders made by it under the Act;(b)being the complaints, of the direct to home subscriber which are generic in nature;(c)being the complaints, alleging the practices adopted by direct to home operator adversely affecting the interest of the direct to home subscribers.
