Telecom Regulatory Authority Of India - Subsection
Section 4(4) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
(4)It shall be permissible for a distributor of television channels to offer bouquet(s) formed from pay channels of one or more broadcasters and declare distributor retail price(s) , per month, of such bouquet(s) payable by a subscriber:Provided that such bouquet shall not contain any pay channel for which maximum retail price per month declared by the broadcaster is more than [rupees twelve] [Substituted 'rupees nineteen' by Regulation No. 1 of 2020, dated 1.1.2020.]:Provided further that the distributor retail price per month of such bouquet of pay channels shall not be less than eighty five percent of the sum of distributor retail prices per month of a-la-carte pay channels and bouquet(s) of pay channels forming part of that bouquet:Provided further that the distributor retail price per month of a bouquet of pay channels offered by a distributor of television channels shall, in no case, exceed the sum of maximum retail prices per month of a-la-carte pay channels and bouquet(s) of pay channels, declared by broadcasters, forming part of that bouquet:Provided further that such bouquet shall not contain any free-to-air channel:Provided also that such bouquet shall not contain both HD and SD variants of the same channel.Explanation. - For the removal of doubt it is hereby clarified that a distributor of television channels while forming bouquet under this clause shall not break a bouquet of pay channels offered by a broadcaster to form two or more bouquet(s) at distribution level.
