Section 3 in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
3. Provision of broadcasting services related to television.
(1)Every distributor of television channels shall, before providing broadcasting services related to television, set up and operationalize subscriber management system integrated with conditional access system for ensuring efficient and error-free distribution of encrypted broadcasting services related to television to the subscribers by recording and providing individualised preferences for channels, billing and refunds and the distributor shall ensure that such subscriber management system complies with the provisions of the applicable regulations and the tariff orders notified by the Authority from time to time.(2)Every distributor of television channels shall adopt consumer friendly methods, including but not limited to website and telephonic call to customer care centre, for requesting subscription of broadcasting services related to television.(3)Subject to technical and operational feasibility, every distributor of television channels or its linked local cable operator, as the case may be, shall provide broadcasting services related to television, on non-discriminatory basis, to every consumer making a request for such services, within a period of seven days from the date of receipt of such request.(4)Every distributor of television channels shall mandatorily offer all a-la-carte channels and bouquets available on its platform on monthly subscription basis to consumers:Provided that, in addition to offering of a-la-carte channels and bouquets in above referred manner, the distributor of television channels shall be free to offer other schemes.(5)Every distributor of television channels or its linked local cable operator, as the case may be, offering broadcasting services related to television, shall devise a Consumer Application Form, either in electronic format or print format or both, for initial subscription to such services containing the information as provided in the Schedule I of these regulations.(6)[ Every distributor of television channels shall allow the consumers to access, through application (such as Mobile App) or portal developed by the Authority, to view the television channels and bouquet of channels available on its platform, select the television channels or bouquet of channels of their choice available on the platform, deselect any channel or bouquet of channels, view their subscription details and modify their subscription.(7)Every distributor of television channel shall enable and facilitate its website or system in such a manner that an application or portal developed by the Authority may have access to its platform for the purposes mentioned in sub-regulation (6):Provided that the subscriber of the distributor shall be able to view its subscription details, make changes therein only after authentication by one-time password communicated by the distributor.(8)Every distributor of television channel shall allow exchange of information through Application Programme Interface (API) as specified by Authority from time to time.] [Inserted by Notification F. No. 12-37/2019-B&CS, dated 9.10.2019.]
