Section 16 in The Standards of Quality of Service (Broadcasting and Cable Services) (Cable Television-Non-CAS Areas) Regulations, 2009
16. Arrangements for repairs or replacement of decoder or set top box supplied by the cable operator or multi-system operator. -In cases where there is a malfunction of a decoder or set top box supplied by a cable operator or multi-system operator, as the case may be, on rent or hire-purchase basis to a subscriber, then such cable operator or multi-system operator shall arrange for its repair or replacement, as the case may be, within twenty-four hours of receipt of the complaint of malfunctioning of such decoder or set top box, without any charge: Provided that such cable operator or multi-system operator shall not be liable for such repair or replacement where the decoder or the set top box has been found tampered with by the subscriber.
