Telecom Regulatory Authority Of India - Subsection
Section 3(2) in Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012
(2)Every broadcaster shall provide signals of its TV channels on non-discriminatory basis to every multi system operator having the prescribed channel capacity and registered under rule 11 of the Cable Television Networks Rules, 1994, making request for the same.Provided that nothing contained in this sub-regulation shall apply in the case of a multi system operator who is in default of payment.Provided further that imposition of any term which is unreasonable shall be deemed as a denial of request.
