Section 2 in The Register of Interconnect Agreements (Broadcasting and Cable Services) Regulations, 2004
2. Definitions. -
In the regulation, unless the context otherwise requires,-(i) "Act" means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);(ii)"Authority" means the Telecom Regulatory Authority of India;(iii)"broadcaster" means any person who/which is providing broadcasting service and includes his/her authorised distribution agencies;(iv)"broadcasting service" means the dissemination of any form of communication like signs, signals, writing, pictures, images and sounds of all kinds by transmission of elector magnetic waves through space or through cables intended to be received by the general public either directly or indirectly and all its grammatical variations and cognate expressions shall be construed accordingly;(v)"cable operator" means any person who provides cable service through a cable television network or otherwise controls or is responsible for the management and operation of a cable television network;(vi)"cable service" means the transmission by cables of programmes including re-transmission by cables of any broadcast television signals;(vii)"cable television network" means any system consisting of a set of closed transmission paths and associated signal generation, control and distribution equipment, designed to provide cable services for reception by multiple subscribers;(viii)"consumer" means any person, who is subscriber of any broadcasting service(s) in the country;(ix)"direct to home operator" means an operator licensed by the Central Government to distribute multi channel TV programmes in KU band by using a satellite system directly to subscriber's premises without passing through intermediary such as cable operator or any other distributor of TV channels; 1 [(ixa) "distributor of T.V. channel" means any person including an individual, group of person, public or body corporate, firm or any organisation or body re-transmitting T.V. channels through electromagnetic waves through cable or through space intended to be received by general public directly or indirectly and such person may include, but is not limited to, a cable operator, direct to home operator, multi system operator, head ends in the sky operator and a service provider offering Internet Protocol television service](x)"fee" means any charge(s) prescribed by the Authority from time to time for inspection of the register of interconnect agreements, or for copies thereof;(xi) 2 ["head ends in the sky operator" or HITS operators means] any person permitted by the Central Government to distribute multi channels TV programmes in C band by using a satellite system to the intermediaries like cable operators and not directly to subscribers;(xii) "interconnection" means the technical arrangements under which service providers connect, including through electro-magnetic signals, their equipment, networks and services to enable their customers to have access to the customers, services and/or networks of other service providers;(xiii)"interconnection agreement" for the purpose of this regulation means agreements on interconnection including standard affiliation agreement/service contract, memorandum of understanding and all its grammatical variations and cognate expressions providing, inter alia, also the commercial terms and conditions of business between the parties to the agreement; 1 [(xiiia) "Internet Protocol television service" or "IPTV service" means delivery of multi channel television programmes in addressable mode by using Internet Protocol over a closed network of one or more service providers;](xiv)"multi system operator" means any person who receives a broadcasting service from a broadcaster and/or their authorized agencies and re-transmits the same to consumers and/or re-transmits the same to one or more cable operators and includes his/her authorised distribution agencies;(xv)"Person" includes-(i)a firm whether registered or not;(ii)a Hindu undivided family;(iii)a cooperative society;(iv)a company registered under the Companies Act, 1956;(v)every other association of persons whether registered or not under Societies Registration Act, 1860 (21 of 1860).(xvi) "register" means the register of interconnect agreements maintained by the Authority either in the print form as a Register and/or maintained as a data base in electronic medium or in any other form as the Authority may prescribe from time to time;(xvii)words and expressions used in this regulation and not defined here shall bear the same meaning as assigned to them in the Act.
