Section 17 in The Standards of Quality of Service (Broadcasting and Cable Services) (Cable Television-Non-CAS Areas) Regulations, 2009
17. Notice to subscribers before taking off channels from cable television network. -No channel shall be taken off or discontinued from the cable television network by a cable operator or multi-system operator, as the case may be, without giving prior notice of at least three weeks to the subscribers along with the reasons for taking it off for discontinuing it and the cable operator or multi-system operator, as the case may be, shall give such notice in an appropriate manner to its subscribers.
