Telecom Regulatory Authority Of India - Subsection
Section 22(8) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(8)No order for payment of an amount by way of financial disincentive under sub-regulation (7) shall be made by the Authority unless the distributor of television channels has been given a reasonable opportunity of representing against the contravention of the regulation observed by the Authority.
