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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 4(5) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(5)A distributor of television channels or its linked local cable operator, as the case may be, may charge an amount not exceeding rupees three hundred and fifty as a one-time installation charge for installation of a new connection for providing the broadcasting services related to television.