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51. These Regulations shall come into effect after 180 days from the date of their publication in the Official Gazette. The Authority is aware that, as on the date of publication of these regulations in the Official Gazette, there would be large numbers of packages, bouquets/channels and plans subscribed by existing subscriber based upon the framework of earlier QoS regulations. Therefore to protect the interests of consumers as well as DPOs and to enable a smooth transition from the old regulatory framework to the new one, the Authority has provided a time up to 180 days to either discontinue or modify all their existing packages, bouquets/channels and plans in compliance with the provisions of the regulations and the tariff orders. The DPOs are advised to modify their existing packages, bouquets/channels and plans well in advance before commencement of these regulations so as to ensure adequate publicity and awareness amongst the subscribers. Accordingly, the Authority is of the view that the provisions related to offering of services, CPE scheme, Customer Care Centre, Customer Care Programming Service and website are implemented within 120 days from the date of publication of these regulation in the Official Gazette. It is also necessary that an aggressive public awareness campaign should be conducted by DPOs in regard to the provisions that are having direct bearing on the consumers during the transition period so as to enable the consumers to make informed decision for subscribing broadcasting services related to television. The Authority is conscious of the fact that the existing subscribers should not face any undue inconvenience and hardships while the DPOs move from the existing QoS framework to the new regulatory framework. Therefore, DPOs are required to ensure that necessary changes in the infrastructure and services to be offered in the new regime are implemented well in advance for the smooth transition.