Section 5 in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007
5. Procedure for direct to home service connection, disconnection or shifting. -
(1)Any person seeking connection, disconnection or shifting of direct to home service connection may make an application in duplicate to the direct to home operator in such format as may be specified by the direct to home operator and such application shall be provided to such person by the direct to home operator:(2)The format of application referred to in sub-regulation (1) shall contain among other things the following information, namely:-(i)name, address and telephone number of the applicant;(ii)details of schemes for provision of Direct to Home Customer Premises Equipment;(iii)details of subscription package indicating therein, among others, the number and names of all the channels and value added services, if any;(iv)details of documents to be furnished;(v)details of terms and conditions of payment.(3)Every direct to home operator shall, on receipt of an application in duplicate for connection of direct to home service, made by any person complete in all respects, give a unique customer identification number and provide a copy of the Manual at the time of his subscription for direct to home service.(4)All information furnished by the applicant shall be kept confidential.(5)Every direct to home operator shall,-(a)evolve procedures for handling requests for shift in the place of installation of the direct to home service, transfer the said service from one direct to home subscriber to another, dis-connection or re-connection of the direct to home service;(b)specify the maximum time limit within which the request referred to in clause (a) above, be fulfilled and such time limit, subject to technical feasibility, in no case shall exceed five working days from the date of making of such request.
