Section 9 in The Standards of Quality of Service (Broadcasting and Cable Services) (Cable Television-Non-CAS Areas) Regulations, 2009
9. Provision of bills and receipts to subscribers. -(1) Every cable operator or the multi-system operator, as the case may be, shall give to every subscriber the bill for the charges due and payable by such subscriber for each month, or for such other period as agreed between the parties, for which such charges become payable by the subscriber.
(2)Every bill, as referred to in sub-regulation (1), shall indicate the telephone numbers of the helpdesk of the cable operator or the multi-system operator, as the case may be, as applicable.(3)Every bill, as referred to in sub-regulation (1), shall contain all relevant details relating to the cable service provided to the subscriber including the total number of pay and free to air channels provided by the cable operator or the multi-system operator, as the case may be, the charges levied (excluding taxes), the nature and rates of taxes levied and amount thereof.(4)Every cable operator or multi-system operator, as the case may be, shall acknowledge each payment made to it by the subscriber by issuing a signed receipt, indicating therein the period and the purpose for which the payment has been received by it and other relevant details. Explanation. -It shall be open to a cable operator or multi-system operator, as the case may be, to issue a common bill-cum-receipt complying with all the provisions of this regulation.
