Section 16 in Standards Of Quality Of Service (Broadcasting And Cable Services) (Cable Television - Non-Cas Areas) Regulations, 2009
16. Arrangements for repairs or replacement of decoder or set top box supplied by the cable operator or multi system operator.-
In cases where there is a malfunction of a decoder or set top box supplied by a cable operator or multi system operator, as the case may be, on rent or hire-purchase basis to a subscriber, then such cable operator or multi system operator shall arrange for its repair or replacement as the case may be, within twenty-four hours of receipt of the complaint of malfunctioning of such decoder or set top box, without any charge:Provided that such cable operator or multi system operator shall not be liable for such repair or replacement where the decoder or the set top box has been found tampered with by the subscriber.
