Section 110 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
110. Most broadcasters aver that the issue of identifying SMP's is in the purview of Competition Commission of India (CCI) and there is no need for TRAI to do so. Further that CCI provides adequate safeguards for preventing anticompetitive behavior. A few broadcasters however do favour the idea of SMP identification and have suggested criteria to identify SMPs. A few distributors of television channels submitted that there is no need to identify SMPs while the others do believe that such a distinction be made. Some distributors of television channels have suggested that vertically integrated entities in the distribution sector be subjected to additional regulation.
