Telecom Regulatory Authority Of India - Subsection
Section 24(11) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(11)It shall be permissible for the distributor of television channels providing direct to home (DTH) services to charge an amount not exceeding rupees two hundred and fifty as visiting charge per registered complaint requiring visit of a person to subscriber's premises for carrying out repair and maintenance services:Provided that no visiting charges will be levied on the subscribers for any complaint relating to set top box:Provided further that such visiting charge shall not be debited from the pre-paid subscription account of the subscriber:Provided also that the receipt for payment for such charges shall be issued to the subscriber by the distributor.
