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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 25(5) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(5)The distributor of television channels or its linked local cable operator, as the case may be, shall publicise the toll free number and the address of the web based complaint management system to its subscribers through customer care programming service and website:Provided that, in addition to the above, it shall be permissible for the distributor of television channels to use other means of publicity such as Short Message Service (SMS), television scrolls, and printing the information on the bills and receipts.