Section 11 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
11. Billing for post-paid direct to home subscribers. -
Every direct to home operator shall issue bills, to its direct to home subscribers who opt for direct to home service on post-paid basis specifying in such bills,-(a)the charges for such package;(b)the charges for the value added services availed by such subscriber;(c)the charges for Direct to Home Customer Premises Equipment;(d)the nature and rate of applicable taxes.
