Telecom Regulatory Authority Of India - Subsection
Section 6(1) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
(1)Every broadcaster shall, within ninety days from the date of commencement of this clause, furnish the following information to the Authority, namely:-(a)name, nature, language of each channel offered by the broadcaster;(b)maximum retail price, per month, of each pay channel, if any, offered by the broadcaster;(c)list of all bouquets of pay channels, if any, offered by the broadcaster along with respective maximum retail prices, per month, of each bouquet and names of all the pay channels contained in each such bouquet:Provided that first such report shall be simultaneously published on the website of the broadcaster:Provided further that any subsequent change in, name, nature, language, maximum retail prices, per month, of channels and maximum retail price, per month, or composition of bouquets, as the case may be,--(a)shall be reported to the Authority at least thirty days prior to such change; and(b)shall also be simultaneously published on the website of the broadcaster.[Provided also that any change in name, nature, language, maximum retail prices, per month, of channels and maximum retail price, per month, or composition of bouquets due to the Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff (Second Amendment) Order, 2020,(a)shall be reported to the Authority at least forty-five days prior to such change; and(b)shall also be simultaneously published on the website of the broadcaster.]
