Securities And Exchange Board Of India - Subsection
Section 2(k) in The Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004
(k)"direct to home operator" means an operator licensed by the Central Government to distribute multi-channel TV programmes [* * *] [ Omitted by TRAI, F.No. 4-54/2007-B&CS., dated 3.9.2007 (w.e.f. 1.12.2007).] by using a satellite system directly to subscriber's premises without passing through intermediary such as cable operator or any other distributor of TV channels;(ka)[ "direct to home service" means distribution of multi channel TV programmes by using a satellite system by providing TV signals directly to subscriber's premises without passing through an intermediary such as cable operator or any other distributor of TV channels; [ Inserted by TRAI, F.No. 4-54/2007-B&CS., dated 3.9.2007 (w.e.f. 1.12.2007).](kb)"direct to home subscriber" means a subscriber who receives the signals of a direct to home service;]
