Section 10 in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
10. Restriction on discontinuation and modification of subscribed bouquet during its lock-in period when all the constituent channels are available on distribution platform.
- No distributor of television channels shall discontinue any bouquet, or modify the composition of the bouquet, subscribed by the subscriber during its lock-in period or during the period for which subscription amount has been paid in advance by such subscriber in pursuance of any scheme offered by the distributor, if all the channels forming part of the bouquet continue to be available on its platform:Provided that in case, the nature of any constituent pay channel of the subscribed bouquet of pay channels is changed to `free-to-air channel' or the maximum retail price of such pay channel is increased beyond [rupees twelve] [Substituted 'rupees nineteen' by Notification F. No.21-4/2018-B&CS, dated 1.1.2020.], as the case may be, the distributor, irrespective of the lock-in period or the scheme, shall remove such channel from the bouquet and 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:Provided further that such distributor shall not substitute the removed channel with alternative channel in the subscription package of such subscriber and it shall be permissible for the subscriber to subscribe any channel or bouquet and the distributor or its linked local cable operator, as the case may be, shall, upon receiving the request from the subscriber, activate such requested channel or bouquet.
