Section 57 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
57. It is noticed that a broadcaster gets revenue for a channel from two visibly distinct streams, subscription and advertisements. Broadcasters usually provide popular channels for mass viewing to get large viewership of their channels and hence more revenue from advertisements. The Authority, after considering various issues, is of the view that regulatory framework should be such that a customer should be able to exercise his choice while selecting the channels at reasonable prices. While it is difficult to determine the real price of a channel, still a value perceived by a customer can be taken as true value of a channel.
