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TRAI mandates written agreements between broadcasters and operators- (Telecom Regulatory Authority of India) (07 Jan 2016)

MANU/TRAI/0004/2016

Media and Communication

The Telecom Regulatory Authority of India released the Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) (Sixth Amendment) Regulations, 2016 making it mandatory for broadcasters of pay channels to enter into written interconnection agreement with multi-system operators for retransmission of its channels, regardless subscription fee being paid by multi-system operator to the broadcaster or not. The amendment provides 60 days to broadcasters and operators to enter into interconnection agreements, pursuant to which no scope will be available for mutual negotiations to provisionally continue TV signal.

Tags : TRAI   TELEVISION   BROADCASTER   OPERATOR   WRITTEN AGREEMENT  

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