Section 25 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
25. It is, therefore, apparent that there can be no doubt whatsoever that the TRAI has the jurisdiction to regulate the "Broadcasting Services" sector; in fact it is the stakeholders themselves who have pressed and obtained orders time and again from Hon'ble Courts directing the TRAI to consider matters afresh including on aspects of fixation of pay channel tariff. In the circumstances, objections raised by various stakeholders to the jurisdiction of the TRAI to regulate the "Broadcasting Services" sector are clearly misconceived. This in fact is also affirmed by Rule 9 of the Cable Television Network (Regulation) Rules, 1994.
