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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 36(5) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(5)The Authority may appoint Broadcast Engineering Consultants India Limited or any other agency to conduct technical audit of the systems of broadcasters, distributor of television channels and local cable operator to assess the quality of signals at the head end or earth-station of the distributor of television channels, the quality of signals provided by the distributor of television channels to local cable operators, and quality of signals provided by the local cable operator to the subscribers.