Section 15(1) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
(1)Every direct to home operator shall take necessary steps to address all requests or queries or redress all complaints by the direct to home subscriber as early as possible: Provided that-(a)in case of complaints relating to non-receipt of all signals (other than those caused by disturbances of weather or natural calamities) by direct to home subscriber, at least ninety per cent. of all such complaints shall be redressed and signals restored within a period of twenty-four hours of the receipt of complaint;(b)in case of complaints (other than non-receipt of signals) by direct to home subscriber, at least ninety per cent. of all such complaints shall be redressed within a period of forty-eight hours of the receipt of complaint.
