Telecom Regulatory Authority Of India - Subsection
Section 7(2) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
(2)Every distributor of television channels who commences its services after coming into force of this Order shall submit to the Authority, the report containing the information as required under sub-clause (1) of this clause, before commencement of its services and thereafter any changes in respect of such information shall be reported at least fifteen days prior to the change.
