Telecom Regulatory Authority Of India - Subsection
Section 22(1) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(1)Every distributor of television channels shall, either directly or through its linked local cable operator, as the case may be, deliver to every post-paid subscriber, the post-paid bill within fifteen days from the end of billing cycle:Provided that the distributor or its linked local cable operator, as the case may be, shall deliver such bill to the subscriber either in printed form or electronic form, as may be opted by the subscriber.
