Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Telecom Regulatory Authority Of India - Section

Section 97 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017

97. As discussed earlier in para 52, the Authority has decided not to prescribe any ceiling on the prices of pay channels including HD channels. The Authority has prescribed that any channel having MRP more than Rs 19/- will not be permitted in any bouquet made by either broadcasters or the DPO to take care of obliquely pushing any high price channel into the bouquet. As such, price of the HD channels will get regulated as per the market demands and based on the subscriber choice.

F. Channel visibility on Electronic Program Guide (EPG)