Section 45 in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
45. Repeal and Saving.
(1)The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007 (8 of 2007), the Standards of Quality of Service (Digital Addressable Cable TV Systems) Regulations, 2012 (12 of 2012) and the Consumer Complaint Redressal (Digital Addressable Cable TV Systems) Regulations, 2012 (13 of 2012) along with all their amendments and directions issued thereunder are hereby repealed:Provided that such repeal shall not affect-(a)the previous operation of the repealed regulations or anything done or any action taken under the repealed regulations; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the regulations so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the regulations so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture and punishment may be imposed, as if the aforesaid regulations had not been repealed.(2)The existing facilities of customer care centre, website, web based complaint management system, subscriber management system and addressable system set up by a distributor of television channels, wherever applicable, shall be deemed to have been set up under these regulations provided that such facilities comply with the provisions of these regulations.(3)[ Nothing contained in these regulations shall affect any packs, plans or bouquets on offer before the commencement of these regulations and all the distributors of television channels shall continue to offer the said packs, plans or bouquets to all the subscribers till 31st January, 2019.Provided that it shall be mandatory for all the distributors of television channels to either discontinue or modify all their existing packs, plans or bouquets in compliance with the provisions of these regulations after 31st January, 2019.Provided further that all distributors of television channels shall offer and obtain the option for subscription of new packs, plans or bouquets from the subscribers in compliance with the provisions of these regulations on or before 31st January, 2019 and shall ensure that services to the subscribers are provided as per the new packs, plans or bouquets opted for subscription by the subscribers only after 31st January, 2019.] [Substituted by Notification F. No.21-4/2018-B&CS, dated 28.12.2018.]Note. - The Explanatory Memorandum explains the objects and reasons of the Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017.Note 2. The Explanatory Memorandum explains the objects and reasons of the Telecommunications (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) (Amendment) Regulations, 2018.
