Section 8 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
8. Prohibition to disable Direct to Home Set Top Boxes. -
In case the direct to home subscriber does not owe any dues (including any arrear towards instalments of hire purchase scheme or arrears of rent for the Direct to Home Customer Premises Equipment of such operator) to a direct to home operator, such operator shall not disable the Direct to Home Set Top Box of such subscriber who does not intend to continue to opt or avail direct to home services offered by such direct to home operator and uses or intends to use the Direct to Home Customer Premises Equipment for viewing the direct to home services of Doordarshan or any other direct to home operator.
