Section 9 in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
9. Non availability of channels on distribution platform.
(1)No distributor of television channels shall charge from a subscriber, for any subscribed pay channel or bouquet of pay channels which subsequently becomes unavailable on its platform, from the date when such channel or bouquet becomes unavailable:Provided that if such pay channel was part of a bouquet of pay channels subscribed by any subscriber, the distributor shall reduce the subscription charges of that bouquet payable by such subscriber by the amount equivalent to discounted distributor retail price of that channel, taking into account the discount offered by the distributor on such bouquet vis-a-vis the sum of distributor retail prices of all constituent pay channels.(2)If any channel or bouquet, included in the subscription package of a subscriber, becomes unavailable on the platform of a distributor of television channels, such distributor shall not substitute the discontinued channel or bouquet with alternative channel or bouquet in the subscription package of such subscriber:Provided that it shall be permissible for the subscriber to subscribe any new channel or bouquet and the distributor or its linked local cable operator, as the case may be, shall, upon receiving the request from the subscriber, activate such requested channel or bouquet.
