Section 1 in The Register of Interconnect Agreements (Broadcasting and Cable Services) Regulations, 2004
1. Short title, extent and commencement. -
(i)This regulation shall be called the Register of Interconnect Agreements (Broadcasting and Cable Services) Regulations, 2004 (15 of 2004).(ii)This regulation prescribes the modalities for the maintenance of the register of interconnect agreements entered into by broadcasters, multi system operators and cable operators.(iii)This regulation shall be applicable to-(a) All broadcasters, direct to home operators, head ends in the sky operators, multi-system operators and cable operators;(b)All interconnect agreements entered into by broadcasters, direct to home operators, head ends in the sky operators, multi-system operators and cable operators throughout the territory of India; and(c)All interconnect agreements entered into by the broadcasters, direct to home operators, head ends in the sky operators, multi-system operators and cable operators before or after coming into effect of this regulation.(iv)This regulation shall come into effect from the date of its publication in the Official Gazette.
