Section 8(2) in The Standards of Quality of Service (Broadcasting and Cable Services) (Cable Television-Non-CAS Areas) Regulations, 2009
(2)In case cable service is required to be interrupted for the purpose of facilitating preventive maintenance, the subscribers shall be given a prior notice indicating therein the expected date of resumption of service and the cable operator or the multi-system operator, as the case may be, may choose its own method of providing prior notice of possible interruption of service to its subscribers.
