Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 3(3) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(3)Subject to technical and operational feasibility, every distributor of television channels or its linked local cable operator, as the case may be, shall provide broadcasting services related to television, on non-discriminatory basis, to every consumer making a request for such services, within a period of seven days from the date of receipt of such request.