Section 31 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
31. As such, there is no ambiguity as regards the powers entrusted to the Authority under the TRAI Act to regulate the broadcasting and cable service providers in order to carry out the assigned mandate including that of protecting the interests of viewers of the sector. The issue of jurisdiction of the TRAI over broadcasters has been well settled by judgements of Hon'ble Courts from time to time. The power for fixation of tariff is well within the competence of the Authority with regard to broadcasters also.
