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Union of India - Section

Section 7 in The Standards Of Quality Of Service (Broadcasting And Cable Services) (Cable Television-Cas Areas) Regulation, 2006

7. Change in positioning of channels/Taking the channel off air in respect of cable services in CAS areas .-

7.1In CAS areas change of positioning of TV channels comprised in the basic service tier by the MSO operating the Head End should not normally be done. In case of pressing technical reasons requiring changes of TV channel position, the subscriber shall be notified at least 3 days in advance of such occurrence. For the purpose of information to the subscribers, a scroll indicating the frequency in which a particular channel is placed shall be run at periodic intervals.
7.2MSOs shall keep adequate records or have in place a system to generate information on the frequencies at which a channel was placed at different points of time and the number of times the frequencies of a channel has been shifted.
7.3In no circumstances, unless it is beyond the control of the MSO, a channel positioned in a particular frequency shall be taken off the air without giving prior notice of at least three weeks along with the reasons for taking it off the air. This notice must be given to all subscribers through an advertisement in two local newspapers or by running a scroll in the relevant channel(s).
7.4No cable operator shall disconnect for whatever reason a subscriber without giving written notice of at least 15 days, dearly indicating the specific reasons for disconnection. The period of 15 days for the purpose shall be reckoned from the date of receipt of the notice for disconnection by the subscriber.