Telecom Regulatory Authority Of India - Subsection
Section 28(1) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(1)Every distributor of television channels shall, within thirty days from the date of commencement of these regulations or within thirty days from the commencement of its operations, as the case may be, appoint or designate one or more nodal officers for every State in which it is providing broadcasting services related to television, for the redressal of complaints of subscribers and the distributor shall, within ten days from the date of appointment or designation of the nodal officers, furnish to the Authority the names, address, contact numbers, e-mail address and facsimile number of the nodal officers.
