Section 102 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
102. One individual has suggested that two or more channels which has 60% of the same content and two or more channels offering same or almost similar content but in multiple languages should be categorized as a `cloned channel'. Customers/subscribers should have the freedom to subscribe to any one variant of the cloned channels and should not be forced in same bouquet.
