State of Punjab - Act
ELECTRONIC MEDIA ADVERTISING POLICY, 2023
PUNJAB
India
India
ELECTRONIC MEDIA ADVERTISING POLICY, 2023
Policy NO-1-488302-2023 of 2023
- Published on 10 January 2023
- Not commenced
- [This is the version of this document from 10 January 2023.]
- [Note: The original publication document is not available and this content could not be verified.]
The objective of this policy is to secure the widest possible coverage of the intended content or message of Government of Punjab through advertising via Electronic Media on the rates approved by the Department of Information and Public Relations (DIPR), Punjab or the Bureau of Outreach and Communication (BOC).(a)Coverage: The primary objective of the Government by advertising is to secure the widest possible coverage of the intended content or message for multiple purposes as envisioned by the concerned department of the government and as the DIPR, Govt of Punjab may deem fit through Electronic Media. (b) Not to take into account political affiliation or editorial policies: In releasing advertisements to channels, the Director shall not take into account the political affiliation or editorial policies of channels but may consider the type of content being broadcasted by a particular television channel or radio station. The Director will not release advertisements to any channel which incites or tends to incite communal passion, preaches violence offends the sovereignty and integrity of India or violates the socially accepted norms of public decency and behavior. (i)Director: Means the Director of the Department of Information and Public Relations. Punjab and includes any officer of the DIPR who is authorized to function on behalf of the Director. (ii)Government: Means the Government of Punjab, in the Department of Information & Public Relations. (iii)Policy: Means the Advertising Policy and Guidelines-2022 of the Government of Puniab. iv. Advertisement: Means an advertisement issued by any Government Department or Agency of Government in Audio and Audio-Visual Media. (iv)Agency or Government Agency: Includes Public Sector Undertakings such as a Board or Corporation, Urban & Rural Local Body, University, Commission, Authority, Society constituted by Government of Punjab, Trust, Institution or Organization, Apex Cooperative Institution under the Government of Punjab and any other State Government Body etc. (v)Channel: A television or radio channel is a broadcast station that broadcasts audio and video to receivers in a particular area or through any means such as satellite, etc. (vi)Client: Any Government Department/ Agency that sends a requisition for an advertisement to the Director, DIPR, in terms of this policy or any Government Department/ Agency that issues or seeks to issue an advertisement. 8.1Criteria for fixation of rates of empanelled TV Channels:(a)BOC rates for TV /Radio- channels would be applicable, if available. The rates of empanelled channels may be recommended by the committee if the BOC rates are not available. (b)The rates of empanelled channels may be recommended by the committee if the BOC rates are not available after considering the following: (a)Comparison on the basis of the six month average of C&S Viewership Data of TAM (15+age group, both male/female, all SECs, All-India market for National channel and respective State for regional channels) except for channels catering for information/entertainment/educational needs of people of Punjab State. If the channel is less than 6 (respective) number of months old or between 3-6 months, it would be considered based on data, if available, and rates of these channels with Doordarshan, wherever possible, and comparison with channels in their respective genre and programmers. (b)Negotiations based on market rates/card rates offered by channels. 8.2The effective rate of a particular channel will determine the rate structure pattern depending on the number of bonus telecast, ticker/scroll etc provided with the rate. The channel would be provisionally empanelled till the ratification by the Committee constituted by the DIPR, if the channel fulfils all the criteria mentioned in Clause 7. The assessment will be done by the committee constituted by the DIPR, Government of Punjab. 8.3Duration of empanelment- A channel, once empanelled shall remain on the panel of DIPR, Government of Punjab for a period of at least 2 years that can be extended up to 1 year after reviewing by the committee. 8.4De-empanelment-(i)In the event of any change of nomenclature (name & logo etc.), company and group of the channel, shall be duty bound to inform the DIPR, Government of Punjab, in advance. If it is not done well in time and it comes to the notice of the DIPR, then the channel will be immediately suspended and thereafter necessary action will be initiated to disqualify the channel at least for a time period as decided by the committee. (ii)In case any satellite channel empanelled with DIPR, Punjab goes off air, it will solely be the responsibility of the channel to bring it to the notice of the DIPR, Punjab immediately. (iii)The DIPR will de-empanel a particular channel that incite or tends to incite communal passion, preaches violence, hurts religious sentiments, or provokes communal hatred, offends the sovereignty and integrity of India or violates the socially accepted norms of public decency and behavior. (iv)The DIPR, Punjab also holds the rights to review the DE-empanelment after the channel under scanner supplies clarifications as asked by the DIPR from time to time. (v)The Cable TV Networks (Regulations) Act must be adhered by the channels failing which they shall be de-empanelled. (vi)All TV channels, that accept the terms and condition of the DIPR, Government of Punjab to disseminate information through advertisement shall do so as per the orders from the DIPR, Government of Punjab. Hence, they cannot unilaterally drop Government spots. In case a channel utilizes less than 85% of the total Free Commercial Time (FCT), allocated during a quarter (April-June, July-Sept., Oct.-Dec., Jan-Mar), the channel may be de-empanelled by DIPR for a period as decided by the committee. (vii)The empanelment window shall be opened as decided by DIPR the Government of Punjab for channels seeking fresh empanelment. (a)Radio Stations can be categorized by the DIPR, Government of Punjab for the purpose of empanelment. The radio stations shall provide BOC rates. If the BOC rates are not available, DIPR may fix rates after taking into consideration the recommendations of the Committee. (b)Radio Stations can be categorized on the basis of number of stations and reach as on 31st March of every year. Big- Operating in metro cities with population over 50 lakhsMedium- Operating in non-metro cities with population over10 lakhs.Small- Operating in cities with less than 10 lakh population.(c)Thecriteria for empanelment of Radio/FM Channels as adopted by BOC would normally be followed by the DIPR, Government of Punjab. The Station should have completed at least 1 year broadcast at the time of application for empanelment. (1)The Channel/Station must submit a certificate that the information submitted by them is correct. In case the information submitted by the channel is found to be false in any manner, it can be suspended and/or debarred from empanelment. (2)The channels or their authorized representatives may be required to make a presentation before the Director or the committee, Department of Information and Public Relations, Government of Punjab. (3)The empanelment and rates will be valid for two year and may be extended as the Director or the committee of the DIPR Government of Punjab may decide. However, in case of more than 15% variation ‘iri TAM/RAM (Radio Audience Measurement) rating of any Channel/Station continuously for a6 months period, the Director can review the rates of any such Channel/Station. (4)The television channels and radio stations will agree in writing that rates accepted by them are lowest and exclusive to BOC/DIPR, Punjab and lower rates cannot be offered to any other agency. Director or the committee, DIPR, Government of Punjab may review the empanelment if this condition is violated. (5)The decision of the Director or the committee, Department of Information and Public Relations, Government of Punjab will be final and binding, subject to fulfillment of terms and conditions mentioned above. (1)As soon as a requisition for release of advertisements) is received from various Government Clients; the DIPR, Government of Punjab, may prepare a suitable media plan, keeping in view the contents of the message, the target audience and budget. (2)Appropriate weight-age may be given to regional/local Channels and Stations as the Director, DIPR, Government of Punjab deem fit considering the Information, Communication and Educational needs of the people of Punjab.