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Telecom Regulatory Authority Of India - Section

Section 63 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017

63. The Authority noted the concerns of stakeholders regarding difficulties in providing differential pricing of channels based on relevant geographical areas. The programs of a channel across the country remain same and therefore may not be priced differently. Further, it may be difficult for DTH operators to keep differential tariffs based on geography as their all channels are transmitted throughout the country. The provisions of differential pricing of channels in different areas exits in present regulations. However, based on the reports submitted by the broadcasters to TRAI, very few broadcasters are using this provision. Accordingly, the Authority has decided to do away with the differential pricing of channels based on geographical areas. However if a broadcaster wants to offer a lower price for a channel in a particular geographical area, he will be free do so by offering similar discount to all the distributors of television channels in that area subject to ceiling on the discount prescribed in the interconnection regulations notified by the Authority.