Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(ix) in The Register of Interconnect Agreements (Broadcasting and Cable Services) Regulations, 2004

(ix)"direct to home operator" means an operator licensed by the Central Government to distribute multi channel TV programmes in KU band 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; 1 [(ixa) "distributor of T.V. channel" means any person including an individual, group of person, public or body corporate, firm or any organisation or body re-transmitting T.V. 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]