Section 58 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
58. It may not be out of place to mention that during the discussions in the Parliament on the motion for consideration of the Cable Television Networks (Regulation) Amendment Bill, 2011, the then Minister of Information and Broadcasting stated that TRAI will establish a system wherein consumers will be free to choose a-la-carte channels of choice and they will not be required to subscribe to bouquets. Hence, it will be in fitness of things if broadcasters prescribe the MRP of their pay channels to subscribers who should be free to choose channels of their choice. These rates will be platform agnostic i.e. uniform across the platforms (cable TV, DTH, HITS and IPTV).
