Section 10 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
10. Repeal and Saving.
(1)The Telecommunication (Broadcasting and Cable) Services (Third) (CAS Areas) Tariff Order, 2006, along with all its amendments and directions issued there under are hereby repealed.(2)All the provisions of, the Telecommunication (Broadcasting and Cable) Services (Second) (Addressable Systems) Tariff Order, 2010 and all its amendments and directions issued there under, except the provisions applicable to commercial subscribers are hereby repealed.(3)The Telecommunication (Broadcasting and Cable) Services (Fifth) (Digital Addressable Cable TV Systems) Tariff Order, 2013 along with all its amendments and directions issued there under are hereby repealed.(4)The repeal under sub-clause (1), (2) and (3) of this clause shall not affect-(a)the previous operation of the repealed order(s) or anything done or any action taken under the repealed order(s); or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the order(s) so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the order(s) so repealed; or,(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture and punishment may be imposed, as if the aforesaid order(s) had not been repealed.Note. - The Explanatory Memorandum annexed to this Order explains the objects and reasons of the Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017.AnnexureExplnatory Memorandum:-I. Background
