Section 9 in Cable Television Networks Rules, 1994
9. [ Standard interconnection agreements, tariffs and quality of service standards for the service providers in the areas notified under section 4-A of the Act. [Substituted by Notification No. G.S.R. 452(E) dated 31.7.2006 (w.e.f. 29.9.1994).]
- The Authority may, on issue of any notification under section 4-A of the Act by the Central Government, take appropriate decisions on the following aspects and duly notify the-(a)standard interconnection agreement to be used for entering into commercial agreements for distribution in the notified areas, of pay or free-to-air channels among (i) broadcasters and multi-system operators; and (ii) multi-system operators and local cable operators;(b)the maximum limits of security deposit and monthly rental for supply, maintenance and servicing of set top boxes of prescribed specifications to the subscribers on rental basis by multi-system operators in the notified areas;(c)tariff for the basic service tier alongwith the minimum number of free-to-air channels to be provided by the multi-system operators or local cable operators to the subscribers in the notified areas;(d)regulations for quality of service to be provided by the multi-system operators or local cable operators to the subscribers in the notified areas.]
