Section 15 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
15. In view of above, the Authority envisions that the new regulatory framework must ensure-
(i)transparency, non-discrimination, non-exclusivity for all stakeholders in value chain,(ii)affordable TV services for subscribers/ customers,(iii)adequate and real choice to subscribers/customers and,(iv)alignment of commercial interests of broadcasters and distributors of television channels to enable the distributors of television channels to recover their network and distribution cost and the broadcasters to monetize their channel prices.
