Section 36 in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
36. Technical standards.
(1)Every broadcaster and distributor of television channels shall maintain technical standards of the signals as per the relevant standards laid down by Digital Video Broadcasting (DVB)/European Telecommunication Standards Institute (ETSI) /International Electro-technical Commission(IEC)/Indian Standard, if any.(2)Every DTH operator shall ensure that the set top box for providing direct to home services complies with Bureau of Indian Standard specification IS-15377 of 2003 or IS-15954 of 2012, as amended from time to time, or any other standard approved by any agency authorised by the Central Government.(3)Every multi-system operator and HITS operator shall ensure that the set top box for providing for cable services complies with Bureau of Indian Standard, IS-15245 of 2002 or IS-16128 of 2013, as amended from time to time, or any other standard approved by any agency authorised by the Central Government.(4)Every distributor of television channels, while encoding television channels for re-transmission on its network, shall not discriminate in the compression and other encoding parameters for channels placed in a genre to ensure similar reception quality to subscribers.(5)The Authority may appoint Broadcast Engineering Consultants India Limited or any other agency to conduct technical audit of the systems of broadcasters, distributor of television channels and local cable operator to assess the quality of signals at the head end or earth-station of the distributor of television channels, the quality of signals provided by the distributor of television channels to local cable operators, and quality of signals provided by the local cable operator to the subscribers.
