Telecom Regulatory Authority Of India - Subsection
Section 22(2) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(2)Every distributor of television channels or its linked local cable operator, as the case may be, shall provide a period of at least twenty one days, from the date of generation of the bill, to every post paid subscriber, for making payment of the bill:Provided that in case of default in timely payment by a subscriber by the due date, it shall be permissible for the distributor or its linked local cable operator, as the case may be, to charge a simple interest at a rate not exceeding 2% higher than the base rate notified by State Bank of India from time to time, on the amount payable by the subscriber for the period of such delay.
