Section 7 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
7. Discontinuing direct to home service to any direct to home subscriber. -
(1)Save as otherwise provided in these regulations, no direct to home operator shall discontinue its direct to home service to its direct to home subscriber without giving prior notice indicating the reasons for such disconnection.(2)The provisions of sub-regulation (1) shall not apply to the direct to home service provided on pre-paid basis which had been discontinued due to non- availability of balance amount for providing such service on pre-paid basis.(3)In case direct to home 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.
