Section 15(2) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
(2)No complaint referred to in clauses (a) and (b) of proviso to sub-regulation (1) shall remain unresolved beyond five days: Provided further that the requests or complaints which-(a) relate to the remote or hilly tracts or hilly areas or distant rural areas; or(b)are caused by disturbances of weather, may be addressed or redressed as early as may be feasible.
