Section 10(7) in Cable Television Networks Rules, 1994
(7)Every declaration filed by the broadcaster under sub-rule (1) or maximum retail price fixed by the Authority under sub-rule (3) shall normally remain valid for a period of one year from the date of such declaration or fixation, as the case may be, subject to the condition that every broadcaster will be free to revise the price of any channel or convert a pay channel to free-to-air channel or a free-to-air channel to a pay channel by giving one month 's notice to the multi-system operator and subscribers:Provided that no increase in price beyond the individual limit, if any, specified by the Authority, shall be valid without prior approval of the Authority:Provided further that no such price increase shall be valid beyond the general maximum retail price for all channels fixed by the Authority. ] [Inserted by Notification No. G.S.R. 138 (E) dated 27.2.2009 (w.e.f. 29.9.1994)]
