Telecom Regulatory Authority Of India - Subsection
Section 11(2) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(2)No distributor of television channels shall modify the composition of any existing bouquet available on its platform if all the channels forming part of the bouquet continue to be available on its platform:Provided that it shall be permissible for the distributor to discontinue the existing bouquet and introduce new bouquet after complying with the procedure prescribed in sub-regulation (1).Explanation 1. - For removal of doubts, it is clarified that, any distributor desiring to modify the composition of any existing bouquet either on its own or because of, any change in the nature or increase in maximum retail price, of the constituent channel of the bouquet, shall discontinue such bouquet and may introduce a new bouquet with the desired composition and such distributor shall not substitute the discontinued bouquet with alternative channels or new bouquets in the subscription package of any subscriber. However it shall be permissible for the subscriber to subscribe any new channel or bouquet and the distributor shall, upon receiving the request from the subscriber, activate such requested channel or bouquet as soon as possible but not later than seventy two hours.Explanation 2. - For removal of doubts, it is clarified that, in no case, the distributor shall modify or discontinue such bouquet, in respect of those subscribers who have either subscribed such bouquet with lock-in period or have made advance payment for such bouquet in pursuance of any scheme offered by the distributor, till the expiry of the lock-in period or the scheme period, as the case may be.
