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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(l) in The Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004

(l)"head ends in the sky operator" means any person permitted by the Central Government to distribute multi-channel TV programmes in C band by using a satellite system to the intermediaries like cable operators and not directly to subscribers;
(la)[ "Internet Protocol Television Service" means delivery of multi channel TV programmes in addressable mode by using Internet Protocol over a closed network of one or more service providers;] [ Inserted by TRAI, F.No. 3-21/2009-B&CS., dated 17.3.2009 (w.e.f. 17.3.2009).]
(i)exhibition of films, features, dramas, advertisements and serials through video cassette recorders or video cassette players;
(ii)any audio or visual or audio-visual live performance or presentation, and the expression "programming service" shall be construed accordingly;]
(ma)[ "ordinary subscriber" means any subscriber who receives a programming service form a service from a service provider and uses the same for his domestic purposes; [Inserted by TRAI, F.No. 4-54/2007-B&CS., dated 3.9.2007 (w.e.f. 1.12.2007). ]
(mb)"pay channel" means a channel for which fees it to be paid to the broadcaster by the person receiving the signals from the broadcaster, for its re-transmission through electromagnetic waves through cable or through space intended to be received by the general public either directly or indirectly;]
(mc)[ "placement fee" means any fee paid by a broadcaster to a distributor of TV channels, for placement of the channels of such broadcaster vis-a-vis channels of other broadcasters on the distribution platform owned or operated by such distributor of TV channels;] [ Inserted by TRAI, F.No. 3-21/2009-B&CS., dated 17.3.2009 (w.e.f. 17.3.2009).]
(md)[] [ Renumbered by TRAI, F.No. 3-21/2009-B&CS., dated 17.3.2009 (w.e.f. 17.3.2009).]["programme" means any television broadcast and includes- [Inserted by TRAI, F.No. 4-54/2007-B&CS., dated 3.9.2007 (w.e.f. 1.12.2007). ]