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State of Punjab - Section

Section 13 in ELECTRONIC MEDIA ADVERTISING POLICY, 2023

13. However, third party monitoring service viz. TAM in case of TV channels can be subscribed to get additional supporting telecast certificates for the channels being covered by them.

Recovery shall be made in case of excess payment by the Client. In case of any fraudulent activity that comes to its notice or brought to its notice by any third party, the committee of the DIPR, Government of Punjab can take action as it may deem fit against the channel or station.The Director may empanel or appoint consultants (including Designers etc.) or Advertising agencies for taking up various advertisement related work on professional lines. The functions relating to advertising including release of electronic/audio-visual advertisements may be carried out by these consultants.