Telecom Regulatory Authority Of India - Subsection
Section 4(3) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
(3)Every distributor of television channels shall offer to all subscribers each bouquet of pay channels offered by a broadcaster, and for which interconnection agreement has been signed with that broadcaster, without any alteration in its composition and declare the distributor retail price, per month, for such bouquet payable by a subscriber:Provided that the distributor retail price, per month, payable by a subscriber to a distributor of television channels for subscribing to a bouquet of pay channels offered by the broadcaster shall in no case exceed the maximum retail price, per month, declared by the broadcasters for such bouquet of pay channels:Provided further that such bouquet shall not contain any pay channel for which maximum retail price per month declared by the broadcaster is more than [rupees twelve] [Substituted 'rupees nineteen' by Regulation No. 1 of 2020, dated 1.1.2020.] :Provided further that such bouquet shall not contain any free-to-air channel:Provided also that such bouquet shall not contain both HD and SD variants of the same channel.
