Section 17 in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003
17. Rebate.
- The Agent shall not be entitled to any compensation, rebate or reduction in the rates fixed in lease contract amount on the grounds of closure or strike by the Cable Operators or decrease in the cable connections in the territorial unit or for any other reasons.
