Section 15 in The Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004
15. An important aim of non-discriminatory conditions is to ensure that a vertically integrated supplier does not treat itself in a way that benefits itself, its subsidiaries or its partners and has material effect on competition. The broadcaster/multi-system operator must offer the required channels on terms that are no less favourable that those on which it provides equivalent services to its own affiliated operators.
