Section 2 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
2. Definitions. -In these regulations, unless the context otherwise requires,-
(a)"Act" means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);(b)"Authority" means the Telecom Regulatory Authority of India established under sub-section (1) of section 3 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);(c)"broadcaster" means any person including an individual, group of persons, body corporate, firm or any organisation or body, who, or, which, is providing programming services and includes his authorised distribution agencies;(d)"Call Centre" means a department or a section or a facility established under sub-regulation (1) of regulation 13 by the direct to home operator for registering of service requests, answering queries, recording of complaints, and redressal of grievances, of its direct to home subscribers, by telephone or electronic means or by any other means;(e)"commercial subscriber" means any subscriber who receives a programming service at a place indicated by him to a service provider and uses signals of such service for the benefit of his clients, customers, members or any other class or group of persons having access to such place;(f)"Direct to Home Customer Premises Equipment" means the components and accessories installed at the premises of the subscriber to enable the reception of a direct to home service and includes Direct to Home Set Top Box, the remote control for set top box and the dish antenna;(g)"direct to home operator" means an operator licensed by the Central Government to distribute multi channel TV programmes by using a satellite system directly to subscriber's premises without passing through intermediary such as cable operator or any other distributor of TV channels;(h)"direct to home service" means distribution of multi channel TV programmes by using a satellite system by providing TV signals directly to subscriber's premises without passing through an intermediary such as cable operator or any other distributor of TV channels;(i)"direct to home subscriber" means a subscriber who receives the signals of a direct to home service;(j)"distributor of TV channels" means any person including an individual, group of persons, public or body corporate, firm or any organisation or body re-transmitting TV channels through electromagnetic waves through cable or through space intended to be received by general public directly or indirectly and such person may include, but is not limited to, a cable operator, direct to home operator, multi system operator, head ends in the sky operator and a service provider offering Internet Protocol television service;(k)"Direct to Home Set Top Box" means a device,-(i) which is connected to, or is part of a television; and(ii)which allows a direct to home subscriber to receive and view the channels of a direct to home service;(l)"Internet Protocol television service" means delivery of multi channel TV programmes in addressable mode by using Internet Protocol over a closed network of one or more service providers;(m)"Manual" means the Manual of Practice referred to in sub-regulation (1) of regulation 21;(n)"Nodal Officer" means the officer appointed or designated under sub-regulation (1) of regulation 16 by a direct to home operator;(o)"ordinary subscriber" means any subscriber who receives a programming service from a service provider and uses the same for his domestic purposes;(p)"pay channel" means a channel for which fees is to be paid to the broadcaster by the person receiving the signals from the broadcaster, for its re-transmission through electromagnetic waves through cable or through space intended to be received by the general public either directly or indirectly;(q)"programme" means any television broadcast and includes-(i) exhibition of films, features, dramas, advertisements and serials through video cassette recorders or video cassette players;(ii)any audio or visual or audio-visual live performance or presentation, and the expression "programming service" shall be construed accordingly;(r)"regulations" means the Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007;(s)"Schedule" means the schedule annexed to these regulations;(t)"subscriber" means a person who receives the signals of a service provider at a place indicated to the service provider by him without further transmitting it to any other person and includes ordinary subscribers and commercial subscribers unless specifically excluded;(u)all other words and expressions used in these regulations but not defined, and defined in the Act or the Cable Television Networks (Regulation) Act, 1995 and the rules, orders and other regulations made thereunder, shall have the meanings respectively assigned to them in those Acts or the rules, orders or other regulations, as the case may be.
