Section 38 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
38. The provisions relating to commercial subscribers are prescribed in Telecommunication (Broadcasting and Cable) Services (Fourth) (Addressable Systems) Tariff Order, 2010. However, the provisions applicable to commercial subscribers were challenged by some broadcasters in TDSAT. The petitions are pending before Hon'ble TDSAT. Accordingly the Authority has decided to continue with the provisions applicable for commercial subscribers specified in the Telecommunication (Broadcasting and Cable) Services (Fourth) (Addressable Systems) Tariff Order, 2010. The present TTO does not deal with commercial subscriber.
