Section 4 in The Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004
4. [ Disconnection of TV channel signals
.-4.1 No broadcaster or multi system operator shall disconnect the TV channel signals to a distributor of TV channels without giving three weeks notice to the distributor clearly giving the reasons for the proposed action:Provided that a notice would also be required before disconnection of signals to a distributor of TV channels if there was a written agreement, permitting the distribution of the broadcasting service, which has expired due to efflux of time:Provided further that no notice would be required if there is no ][written agreement] [ Substituted by TRAI, F.No. 3-21/2009-B&CS., dated 17.3.2009 (w.e.f. 17.3.2009).], [permitting the distribution of the signals.4.2No distributor of TV channels shall disconnect the re-transmission of any TV channel without giving three weeks notice to the broadcaster or multi system operator clearly giving the reasons for the proposed action.4.3A broadcaster/multi system operator/distributor of TV channels shall inform the consumers about such dispute to enable them to protect their interests. Accordingly, the notice to disconnect signals shall also be given in two local newspapers out of which at least one notice shall be given in local language in a newspaper which is published in the local language, in case the distributor of TV channels is operating in one district and in two national newspapers in case the distributor of TV channels is providing services in more than one district. The period of three weeks mentioned in sub-clauses 4.1 and 4.2 of this regulation shall start from the date of publication of the notice in the newspapers or the date of service of the notice on the service provider, whichever is later.Explanation .-1. In case the notice is published in two newspapers on different dates then the period of three weeks shall start from the latter of the two dates.
