Section 84 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
84. In the present framework customers are generally provided with bouquets of channels. They do not have adequate information about all the channels available on distributors of television channels network and their prices. As a result customers are not able to take an informed decision and exercise their choice in selecting the channels of their choice. In order to protect the interest of customers/ subscribers, the Central Government enacted the Consumer Protection Act 1986, the clause 6 of which lists out the six basic rights the consumers. The clause 6 of the Consumer Protection Act 1986 is reproduced below.
"6. Objects of the Central Council. - The objects of the Central Council shall be to promote and protect the rights of the consumers such as,-(a)the right to be protected against the marketing of goods and services which are hazardous to life and property;(b)the right to be informed about the quality, quantity, potency, purity, standard and price of goods or services, as the case may be so as to protect the consumer against unfair trade practices;(c)the right to be assured, wherever possible, access to a variety of goods and services at competitive prices;(d)the right to be heard and to be assured that consumer's interests will receive due consideration at appropriate forums;(e)the right to seek redressal against unfair trade practices or restrictive trade practices or unscrupulous exploitation of consumers; and(f)the right to consumer education." (emphasis provided)
