Section 18 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
18. Handling of grievances of direct to home subscriber by Nodal Officers. -
Every Nodal Officer shall,-(a)be accessible to the direct to home subscribers at the address publicised, as required by regulation 16;(b)register every complaint lodged by the direct to home subscriber;(c)issue an acknowledgement to the concerned direct to home subscriber within three days from date of the receipt of the complaint indicating therein the unique complaint number;(d)intimate, within the time limit specified in regulation 19, the decision taken in respect of such complaint, to the direct to home subscriber, immediately after taking the remedial measure for redressal of the grievance.
