Telecom Regulatory Authority Of India - Subsection
Section 12(1) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(1)Every distributor of television channels or its linked local cable operator, as the case may be, shall, upon receiving a request from a subscriber, temporarily suspend the broadcasting services related to television of such subscriber:Provided that such request shall be made by such subscriber at least fifteen days prior to the date of such suspension:Provided further that such temporary suspension shall be for a minimum period of one month and in the multiple thereof.
