Section 32 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
32. Some stakeholders are of the view that the draft TTO does not meet the threshold of transparency mandated by Section 11(4) of the TRAI Act, 1997, as TRAI has in the past affirmatively concluded in its various prior papers and consultations that TV Channels are "esteemed" needs for viewers. According to them, the present draft TTO proceeds on the erroneous premise that Pay TV channels are essential services and there is no evidence of market failure.
