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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(b) in Standards Of Quality Of Service (Broadcasting And Cable Services) (Cable Television - Non-Cas Areas) Regulations, 2009

(b)the application shall indicate, inter alia,-
(i)the name, address, telephone numbers, mobile numbers, fax numbers, e-mail address, if any, of the cable operator or the multi system operator, as the case may be;
(ii)in the case of a cable operator, the name, address, telephone numbers, mobile numbers, fax numbers, e-mail address, if any, of the multi system operator associated with such cable operator;
(iii)the name of at least one contact person of such cable operator or multi system operator, as the case may be;
(iv)the details contained in the Registration Certificate obtained under sub-section (3) of section 4 of the Cable Television Networks (Regulation) Act, 1995 (7 of 1995) such as date of certificate, the date of expiry of Registration Certificate as well as any approval given by the Government of India;
(v)details of programming services offered, indicating number of Free to Air and Pay channels available; and
(vi)the charges for such programming services;
(vii)options with respect to provision of digital decoders or set top boxes in case the cable operator or multi system operator, as the case may be, is providing digital cable television service and the charges for such digital cable television service.