Section 13 in The Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004
13. Reference Interconnect Offer .- [13.1 Reference Interconnect Offers for non-addressable systems .-All broadcasting shall submit within 90 days of issue of this Regulation, copies of their Reference Interconnect Offers (RIO) describing, inter alia , the technical and commercial conditions for interconnection for non-addressable systems to the Authority. The same shall be published by the broadcasters and a copy shall also be put up on their websites after the terms and conditions of the draft reference interconnect offer are submitted to the Authority. The reference interconnect offer so published by the broadcaster shall form the basis for all interconnection agreements to be executed thereafter.]
13.2A published reference interconnect offer may undergo any change only after prior intimation to the Authority. Interconnection agreements shall be entered into by all broadcasters based on the reference interconnect offers so published, provided, however, that by mutual agreement, the parties concerned may modify and/or add to the terms and conditions stipulated in the published reference interconnect offer for entering into an individualized agreement.
