Telecom Regulatory Authority Of India - Subsection
Section 22(4) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(4)It shall be permissible for the distributor of television channels or its linked local cable operator, as the case may be, to temporarily suspend the broadcasting services related to television of a post-paid subscriber, in case of default in payment, after the expiry of due date for payment:Provided that in case the services of the subscriber remain suspended continuously for a period of three months, such subscriber shall not be counted as an active subscriber of the distributor and it shall be permissible for the distributor to deactivate such subscriber from subscriber management system:Provided further that the distributor or its linked local cable operator, as the case may be, shall, upon request of the subscriber, restore services and it shall be permissible for the distributor or its linked local cable operator, as the case may be, to charge, in addition to the outstanding payment with interest due from the subscriber, an amount not exceeding rupees hundred as re-activation fee from the subscriber for restoration of services if such services have remained suspended continuously for a period exceeding three months.
