Section 71 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
71. After going through the comments of stakeholders, it appears that there is some misconception in the minds of stakeholders regarding the name of Premium channels. The intention of the Authority was to provide complete flexibility to a broadcaster to categorise any of its channel under Premium category irrespective of the genre of that channel. The only condition proposed for Premium channels was that such channels have to be provided only on a-la-carte basis throughout the value chain. This was decided to ensure that subscriber remained fully aware of price implication of such channels before opting for them. In order to overcome misconception, the Authority has decided to away with categorization of channels as Premium channels. Since broadcasters have already been given freedom to price their a-la-carte channels without any genre ceiling (refer para 52), removal of the concept of premium channel will not make any change as far as implementation on the ground is concern.
