Section 106 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
106. While, some stakeholders believe that pay-per-program viewing should be allowed as it gives subscribers better choice and flexibility and, it may be an innovative way of introducing new programs. Distributors of television channels favouring pay-per-program viewing have suggested that it is technically feasible to implement and the price will be less than the monthly a-la-carte price of the channel. These stakeholders suggested that the PPV service should be left on forbearance and the Authority may intervene on case-to-case basis.
