Section 21(1) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
(1)Every direct to home operator shall publish a Manual of Practice containing, among other things, the following information relating to direct to home service, namely:-(a)details of call centres and Nodal Officers;(b)procedure and benchmarks for redressal of complaints through the call centres and through the Nodal Officers;(c)instructions regarding operations of Direct to Home Customer Premises Equipments;(d)rights conferred upon the direct to home subscribers under these regulations;(e)duties and obligations of the direct to home operator.
