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Telecom Regulatory Authority Of India - Section

Section 111 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017

111. Apart from regulating the broadcasting and cable services, protecting the interest of service providers and customers/ subscribers, it is also duty of TRAI to facilitate competition, promote efficiency and ensure a level playing field. It must be borne in mind that one of the many objectives and purposes of TRAI and its various Regulations is to promote competition. The Authority has noted that the monopolistic behavior of significant market power is well demonstrated both by few broadcasters as well as few distributors of television channels. However, the Authority is prescribing a new framework for broadcasting sector relating to television and therefore does not want to indentify and regulate the significant market power at present. The Authority will keep a watch on the developments after implementation of new framework and in case any monopolistic behavior of significant market power is observed or brought to its notice, the Authority may intervene in future.

Example 1(Refer para 65 of explanatory memorandum)Determination of maximum retail price of Bouquet formed by the Broadcaster