Section 73 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
73. The Authority, after considering the above mentioned demand of some broadcasters, has decided that broadcasters can offer promotional schemes on MRP of their a-la-carte pay channels. However, in order to prevent misuse of such schemes, the Authority has also decided that the broadcasters are not allowed to offer any promotional scheme on bouquet of pay channels. Further, the duration of any such scheme shall not be more than ninety days at a time and such scheme shall not be offered by a broadcaster more than two times in a calendar year. The prices of a-la-carte pay channels offered under any such promotional scheme shall be considered as MRP of these channels during the period of such promotional scheme. Regulations and Tariff Orders notified by the Authority shall be applicable on the prices of a-la-carte pay channels offered under any such promotional scheme.
