Section 10 in The Standards of Quality of Service (Broadcasting and Cable Services) (Cable Television-Non-CAS Areas) Regulations, 2009
10. Requirements of billing system. -The billing system of the cable operator or multi-system operator, as the case may be, shall be such that the following benchmarks are met, namely:-(i) any complaint relating to billing shall be redressed within seven days of receipt of such complaint from the subscriber;
(ii)refunds, if any, shall be made to the subscriber within thirty days following the resolution of the complaint or before the next billing cycle, whichever is earlier.
