Section 16 in Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012
16. MSOs are not in favor of any kind of regulatory intervention on carriage fee. Most of the LCOs are not in favor of regulating the carriage fee. Some of the LCOs suggested that the carriage fee should be regulated and can be linked with the no. of STBs installed, gross collection of subscription amount, size and locality of the network etc. Some LCOs are suggesting that LCO should also get a part from the carriage fee.
