Section 1514 in Standards Of Quality Of Service (Broadcasting And Cable Services) (Cable Television - Non-Cas Areas) Regulations, 2009
1514.
F. No. 16-3/2009-B&CS, dated 24.2.2009.- In exercise of the powers conferred by section 36, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997), read with notification of the Government of India, in the Ministry of Communication and Information Technology (Department of Tele-communication) No. 39,(a)issued, in exercise of the powers conferred upon the Central Government under clause (d) of sub-section (1) of section 11 and proviso to clause (k) of sub-section (1) of section 2 of the said Act, and(b)published under notification No. S.O. 44(E) and 45(E) dated the 9th January, 2004 in the Gazette of India, Extraordinary, Part III, Section 4, the Telecom Regulatory Authority of India hereby makes the following regulations, namely:-
