Section 10 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
10. No charges to be levied during discontinuance of direct to home service. -
No charges (other than charges in respect of Direct to Home Customer Premises Equipment) relating to the period when the direct to home services were discontinued by the operator on his own or upon the request of the direct to home subscriber or for any other reason, or reactivation charges for resumption of such service, shall be payable by any direct to home subscriber.
