Section 5(2) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
(2)The format of application referred to in sub-regulation (1) shall contain among other things the following information, namely:-(i)name, address and telephone number of the applicant;(ii)details of schemes for provision of Direct to Home Customer Premises Equipment;(iii)details of subscription package indicating therein, among others, the number and names of all the channels and value added services, if any;(iv)details of documents to be furnished;(v)details of terms and conditions of payment.
