Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Telecom Regulatory Authority Of India - Section

Section 49 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017

49. In response, majority of broadcasters suggested that flexibility to package channels should lie with the distributors of television channels and there should not be any separate bouquets for pay and FTA channels. They have pointed out that separate bouquets may result in higher subscription revenue to be paid by subscribers for same number of channels. Majority of distributors of television channels and associations of cable operators were in agreement with separate bouquets for pay and FTA channels for greater customer choice and transparency. A few distributors of television channels and an individual were of the opinion that it should be left to the distributors of television channels to decide.