Securities And Exchange Board Of India - Subsection
Section 9(9) in The Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004
9.2First agreement between Multi System Operator and Broadcaster .-In non-addressable systems, while executing an interconnection agreement for the first time between a multi system operator and a broadcaster, the multi system operator shall furnish a list of the cable operators who will be getting signals from its network along with their subscriber base. The parties to the agreement shall take into account the subscriber base of cable operators connected to the multi system operator while negotiating the subscriber base of the multi system operator. For the consumers proposed to be directly served by the multi system operator, the procedure as laid down in sub-clause 9.1 of this regulation shall be followed.
