Telecom Regulatory Authority Of India - Subsection
Section 22(7) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(7)If any distributor of television channels contravenes the provisions of sub-regulation (1) or sub-regulation (5), it shall, without prejudice to the terms and conditions of its registration or the provisions of the Act or rules or regulations or orders made, or, directions issued there under, be liable to pay an amount, by way of financial disincentive, not exceeding rupees twenty per subscriber for all such subscribers in respect of whom such contravention is observed, as the Authority may by order direct.
