Section 10 in Standards Of Quality Of Service (Broadcasting And Cable Services) (Cable Television - Non-Cas Areas) Regulations, 2009
10. Requirements of billing system.-
The billing system of the cable operator or multi system operator, as the case may be, shall be such that the following benchmarks are met, namely:-(i)any complaint relating to billing shall be redressed within seven days of receipt of such complaint from the subscriber;(ii)refunds, if any, shall be made to the subscriber within thirty days following the resolution of the complaint or before the next billing cycle, whichever is earlier.
