Section 14 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
14. All these deals are generally non-transparent and discriminatory in pretext of mutual negotiations thus in a way flouting the regulatory framework. Further, hugely discounted prices under fixed fee deal or CPS deal ensure that most of the channels are pushed to the customers irrespective of their choice. It is due to this fact that a common basic bouquet presently consists of approximately 200 channels whereas a subscriber usually does not view/ flip through more than 30 to 40 channels. This scenario negates the very purpose and intent of the legislature placing the Broadcasting and Cable Service Industry in the hands of a Regulator with specific power to notify the rates at which Broadcasting Services are to be made available.
