Section 47 in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
47. Further, the Authority finds merit regarding the suggestion of the stakeholders that there should be sub categorisation within each genre. As already mentioned, the Authority has prescribed nine genres for regulating the tariff. From the subscriber's point of view, sub-genre would enable them to easily navigate to similar channels available on the platform. Therefore, the Authority is of the view that DPOs should define the sub-genre within a particular genre on the basis of language, region, etc and the channels under sub genre should be grouped together and assigned logical channel numbers accordingly. It should be ensured that channels of same language are grouped together within sub-genre of a particular genre. It is further explained that in case the genre of a channel is changed by a broadcaster, the DPOs shall according to the regulation display the channel in appropriate genre. This will make EPG more consumers friendly insofar as selection of TV channels is concerned. The Authority expects that this manner of display of channels in the EPG by the DPOs will bring in greater visibility and transparency in informing the subscribers about all channels that are available on the platform.
