Section 37 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
37. Most of the broadcasters and their associations have mentioned that in the definition of subscriber mentioned in the draft TTO differentiation between ordinary and commercial subscriber has been done away with. They have further mentioned that the TRAI has not undertaken any consultation on whether there is a need to completely do away with the distinction that legally exists between a `commercial subscriber' and an `ordinary subscriber'. Broadcasters have stated that the issue of commercial establishments is at odds with Copyright Laws in as much as the Copyright Act clearly provides Broadcast Organisations the right to charge differential rates of royalties and license fees on commercial establishments vis-a-vis domestic/residential subscribers.
