Section 26(2) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
(2)Any direct to home subscriber may, at any time,-(a)during pendency of redressal of his grievance under these regulations; or(b)before filing of complaint under these regulations, exercise his right conferred upon him under the Consumer Protection Act, 1986 (68 of 1986) or any other law for the time being in force and seek redressal of his grievance under that Act.
