Section 6 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
6. Reporting requirement by broadcasters.
(1)Every broadcaster shall, within ninety days from the date of commencement of this clause, furnish the following information to the Authority, namely:-(a)name, nature, language of each channel offered by the broadcaster;(b)maximum retail price, per month, of each pay channel, if any, offered by the broadcaster;(c)list of all bouquets of pay channels, if any, offered by the broadcaster along with respective maximum retail prices, per month, of each bouquet and names of all the pay channels contained in each such bouquet:Provided that first such report shall be simultaneously published on the website of the broadcaster:Provided further that any subsequent change in, name, nature, language, maximum retail prices, per month, of channels and maximum retail price, per month, or composition of bouquets, as the case may be,--(a)shall be reported to the Authority at least thirty days prior to such change; and(b)shall also be simultaneously published on the website of the broadcaster.[Provided also that any change in name, nature, language, maximum retail prices, per month, of channels and maximum retail price, per month, or composition of bouquets due to the Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff (Second Amendment) Order, 2020,(a)shall be reported to the Authority at least forty-five days prior to such change; and(b)shall also be simultaneously published on the website of the broadcaster.](1A)[ Every broadcaster shall report to the Authority and also communicate to all the distributors of television channels, with whom it has entered into interconnection agreement, details of all the promotional schemes offered by it including maximum retail price and duration of such schemes, at least fifteen days prior to date of launch of such schemes and shall simultaneously publish on its website.] [Inserted by Regulation No. 1 of 2020, dated 1.1.2020.](2)Every broadcaster who, after the commencement of this Order,-------(a)introduces any new channel; or(b)introduces any new bouquet of pay channels ; or(c)discontinues any channel ; or(d)discontinues any bouquet of pay channels;shall, at least thirty days prior to such introduction or discontinuation, furnish to the Authority, the following information, namely:-(i)name, nature, language of the channel to be introduced or discontinued;(ii)the date on which such channel is to be introduced or discontinued;(iii)the maximum retail price, per month, of the pay channel;(iv)names of all the constituent pay channels of the bouquet to be introduced or discontinued along with maximum retail price, per month, of such bouquet:Provided that such information relating to introduction or discontinuation of channel(s) or bouquet(s) shall be simultaneously published on the website of the broadcaster:Provided further that any subsequent change in, name, nature, language, maximum retail prices of channels so introduced and maximum retail price or composition of bouquet so introduced, as the case may be,--(a)shall be reported to the Authority at least thirty days prior to the change; and(b)shall also be simultaneously published on the website of the broadcaster.
