Telecom Regulatory Authority Of India - Subsection
Section 29(1) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(1)The Authority may, without prejudice to the provisions contained in the Telecom Regulatory Authority of India Act, 1997 (24 of 1997), forward the following types of complaints received from consumers, to the concerned distributor of television channels for the purpose of redressal of-(a)complaints alleging violation of the Act or the regulations made or directions issued or orders made by the Authority under the Act;(b)complaints of the subscribers which are generic in nature;(c)complaints alleging that the practices adopted by the distributor of television channels adversely affects the interest of consumers;(d)any complaint of such nature that, in the opinion of the Authority, is required to be resolved expeditiously by the distributor of television channels or its linked local cable operator, as the case may be.
