Section 7 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
7. Reporting requirement by distributors of television channels.
(1)Every distributor of television channels shall, within thirty days from the date of commencement of this Order, furnish the following information to the Authority, namely:-(a)[ region-wise network capacity fee, per month, payable by a subscriber for 200 SD channels.] [Substituted by Regulation No. 1 of 2020, dated 1.1.2020.](b)[ region-wise network capacity fee, per month, payable by a subscriber for more than 200 SD channels.] [Substituted by Regulation No. 1 of 2020, dated 1.1.2020.](c)list of all channels along with their respective name, nature, language available on its distribution platform;(d)distributor retail price, per month, of each pay channel available on its distribution platform;(e)list of all the bouquets of pay channels formed by broadcasters which are available on its distribution platform, along with their respective distributor retail price , per month, and names of constituent pay channels thereof;(f)list of all the bouquets of pay channels formed by it which are available on its distribution platform, along with their respective distributor retail price, per month, and names of constituent pay channels thereof;(g)list of all the bouquets of free-to-air channels available on its distribution platform along with names of constituent free-to-air channels thereof;(h)[ region-wise network capacity fee, per month, payable by a subscriber for each additional TV connection beyond first TV connection in a multi TV home; [Inserted by Regulation No. 1 of 2020, dated 1.1.2020.](i)list of all the long term subscriptions offered by it, along with distributor retail price of pay channels, distributor retail price of bouquets of pay channels, duration of such subscriptions and discount offered in network capacity fee:]Provided that first such report shall also be simultaneously published on the website of the distributor of television channels:Provided further that any subsequent change in network capacity fee, name, nature, language, distributor retail prices of pay channels, distributor retail price or composition of bouquet of pay channels and composition of bouquet of free-to-air channels, [network capacity fee for each additional TV connection beyond first TV connection in a multi TV home and long-term subscriptions,] [Inserted by Regulation No. 1 of 2020, dated 1.1.2020.] as the case may be, -(a)shall be reported to the Authority at least fifteen days prior to the change; and(b)shall also be simultaneously published on the website of the distributor.[Provided also that any change in network capacity fee, name, nature, language, distributor retail prices of pay channels, distributor retail price or composition of bouquet of pay channels and composition of bouquet of free-to-air channels, network capacity fee for each additional TV connection beyond first TV connection in a multi TV home and long term subscriptions, as the case may be, due to the Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff (Second Amendment) Order, 2020, shall be(a)reported to the Authority at least thirty days prior to such change; and(b)simultaneously published on the website of the distributor.](1A)[ Every distributor shall report to the Authority and also communicate to all its subscribers details of all the promotional schemes offered by it including distributor retail price and duration of such schemes, at least seven days prior to date of launch of such schemes and shall simultaneously publish on its website.] [Inserted by Regulation No. 1 of 2020, dated 1.1.2020.](2)Every distributor of television channels who commences its services after coming into force of this Order shall submit to the Authority, the report containing the information as required under sub-clause (1) of this clause, before commencement of its services and thereafter any changes in respect of such information shall be reported at least fifteen days prior to the change.
