Section 103 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
103. Presently variant or cloned channels are placed in the same bouquet of channels as original channel, thereby burdening the subscribers with additional tariffs. At present, no regulatory framework exists to check such activities. The Authority does not want to regulate the cloned or variant channels at present. However, it is desirable that broadcaster or distributor of TV channels should not bundle a cloned channel with the original channel in the same bouquet and, the customers/subscribers should have the option to select language based on his/her preference.
