Telecom Regulatory Authority Of India - Subsection
Section 6(2) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
(2)Every broadcaster who, after the commencement of this Order,-------(a)introduces any new channel; or(b)introduces any new bouquet of pay channels ; or(c)discontinues any channel ; or(d)discontinues any bouquet of pay channels;shall, at least thirty days prior to such introduction or discontinuation, furnish to the Authority, the following information, namely:-(i)name, nature, language of the channel to be introduced or discontinued;(ii)the date on which such channel is to be introduced or discontinued;(iii)the maximum retail price, per month, of the pay channel;(iv)names of all the constituent pay channels of the bouquet to be introduced or discontinued along with maximum retail price, per month, of such bouquet:Provided that such information relating to introduction or discontinuation of channel(s) or bouquet(s) shall be simultaneously published on the website of the broadcaster:Provided further that any subsequent change in, name, nature, language, maximum retail prices of channels so introduced and maximum retail price or composition of bouquet so introduced, as the case may be,--(a)shall be reported to the Authority at least thirty days prior to the change; and(b)shall also be simultaneously published on the website of the broadcaster.
