Section 8 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
8. Designation of compliance officer and his obligations.
(1)Every broadcaster and distributor of television channels shall, within thirty days from the date of commencement of this clause, designate a compliance officer.(2)Every broadcaster and distributor of television channels who commences its operations after the coming into effect of this Order shall, within thirty days from the date of commencement of its operations, designate a compliance officer.(3)Every broadcaster or distributor of television channels, as the case may be, shall, within thirty days from the date of designation of the compliance officer under the provisions of this clause, furnish to the Authority the name, complete address, contact number and e-mail address of the compliance officer along with authenticated copy of the board's resolution authorizing the designation of such compliance officer:Provided that the distributor of television channel, which is not a company, shall, within thirty days from the date of designation of the compliance officer under the provisions of this clause, furnish to the Authority the name, full address, contact number and e-mail address of the compliance officer along with authenticated copy of the authorization letter authorizing the designation of such compliance officer.(4)In the event of any change in the name of the compliance officer so designated under provisions of this clause, the same shall be reported to the Authority by the service provider within thirty days from the date of occurrence of such change along with authenticated copy of the board's resolution or authorization letter, as the case may be.(5)In the event of any change in the address or contact number or email address of the compliance officer, the same shall be reported to the Authority by the service provider within ten days from the date of occurrence of such change.(6)The compliance officer shall be responsible for --(a)generating awareness for ensuring compliance with the provisions of this Order;(b)reporting to the Authority, with respect to compliance with this Order and directions of the Authority issued under this Order; and(c)ensuring that proper procedures have been established and are being followed for compliance of this Order.(7)The provisions contained in the sub-clause (6) shall be in addition to the liability of the service provider to comply with the requirements laid down under this Order.
