Section 49 in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
49. In the consultation paper, the stakeholders were asked to offer their comments on the feasibility of building a framework for carrying out audit of DPOs for verifying QoS compliance and for conducting surveys towards assessment of QoS perception of the consumers. The stakeholders have supported these suggestions. The Authority is of the view that since the broadcasting sector is at the cusp of digital transition, it may take sometime for the industry to get stabilised. Further, the industry may also require time to get adjusted in the new regulatory framework propounded by the Authority in respect of tariff, interconnection and QoS. In such a scenario, the Authority may consider and prescribe such measures regarding conduct of audit and surveys for QoS in due course.
