Telecom Regulatory Authority Of India - Subsection
Section 4(4) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(4)The distributor of television channels or its linked local cable operator, as the case may be, shall activate broadcasting services related to television to the subscriber only after the details of Consumer Application Form of such subscriber have been entered into the subscriber management system:Provided that the charges for broadcasting services related to television shall be payable by the subscriber from the date of activation of such services.
