Section 12(1) in Cable Television Networks Rules, 1994
(1)Every multi-system operator granted permission under sub-rule (3) of rule 11 shall create public awareness among the subscribers in the notified areas for a period of thirty days from the to be specified by the Authority, either through advertisements in the print and electronic media or through other means (e.g. , leaflets, printing on the reverse of the receipts, personal visits, group meetings with subscribers or consumer groups, etc.) the salient features of the Conditional Access System scheme as approved by the Authority for implementation, by the multi-system operator, in the notified areas, and in particular the following:-(a)A-la-carte subscription rates and the periodic intervals at which such subscriptions are payable for receiving the various pay channels;(b)the refundable security deposit and the daily or monthly rental payable for the set-top box and its detailed specifications such as make, model, technical specifications, user manuals and maintenance centers, etc.;(c)the number and names of free-to-air channels that the multi-system operator will provide to the subscribers and specific placement of each channel in the prime or non-prime bands;(d)the prescribed monthly service charge to be paid by each subscriber for receiving the basic service tier fixed by the Authority and the number of additional free-to-air channels, if any, offered by the multi-system operator;(e)the Quality of Service Standards specified by the Authority and the arrangements made by the multi-system pperator to comply with these standards;(f)the Subscriber Management System established by the multi-system operator to demonstrate the functioning of the Set Top Boxes and interact with the subscribers to explain the various financial, logistic and technical aspects of the system for its smooth implementation;(g)the subsisting arrangements for resolution of disputes between the multi-system operator and local cable operators and the subscribers in respect of the quality of service standards, payments and refunds, etc.
