Section 11 in The Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004
11. Finalising Subscriber Base at the time of Renewal of agreement .-11.1 Between Multi System Operator and Cable Operator .-In non-addressable systems, negotiations on revision of subscriber base at the time of renewal of interconnection agreement between a multi system operator and a cable operator shall take into account the changes in subscriber base of the cable operator over the past three years, as well as the changes in subscriber base of other cable operators operating in the area in which the cable operator is operating and its adjoining areas for the current period.
11.2Between Multi System Operator and Broadcaster .-In non-addressable systems, negotiations on revision of subscriber base at the time of renewal of interconnection agreement between a multi system operator and a broadcaster shall take into account the changes in subscriber base of the multi system operator over the past three years, as well as the changes in subscriber base of other multi system operators operating in the area in which the multi system operator is operating and its adjoining areas for the current period.
