Telecom Regulatory Authority Of India - Subsection
Section 9(1) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(1)No distributor of television channels shall charge from a subscriber, for any subscribed pay channel or bouquet of pay channels which subsequently becomes unavailable on its platform, from the date when such channel or bouquet becomes unavailable:Provided that if such pay channel was part of a bouquet of pay channels subscribed by any subscriber, the distributor shall reduce the subscription charges of that bouquet payable by such subscriber by the amount equivalent to discounted distributor retail price of that channel, taking into account the discount offered by the distributor on such bouquet vis-a-vis the sum of distributor retail prices of all constituent pay channels.
