1 | Direction to all distributors of television channels (DTH operators and MSOs) to ensure compliance of various provisions of the new regulatory framework for Broadcasting and Cable TV Services. | 29/10/2019 | Broadcasting and Cable Services | Direction Download (8.2 MB) Share Facebook |
2 | Direction to GTPL Hathway Ltd. to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 28/08/2019 | Broadcasting and Cable Services | Direction Download (1.81 MB) Share Facebook |
3 | Direction to SITI Networks Ltd. to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 28/08/2019 | Broadcasting and Cable Services | Direction Download (1.79 MB) Share Facebook |
4 | Direction to IndusInd Media and Communications Ltd. to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 28/08/2019 | Broadcasting and Cable Services | Direction Download (2.03 MB) Share Facebook |
5 | Direction to Hathway Digital Pvt Ltd. to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 28/08/2019 | Broadcasting and Cable Services | Direction Download (1.66 MB) Share Facebook |
6 | Direction to Den Networks Ltd. to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 28/08/2019 | Broadcasting and Cable Services | Direction Download (1.87 MB) Share Facebook |
7 | Amendment to the Direction dated 3rd December 2018 issued to broadcasters and distributors of television channels, relating to display of television channels. | 28/03/2019 | Broadcasting and Cable Services | Amendment Download (1.78 MB) Share Facebook |
8 | Direction to distributors of television channels regarding to listing of channels in electronic programme guide. | 22/02/2019 | Broadcasting and Cable Services | Direction Download (2.41 MB) Share Facebook |
9 | Direction to M/s Silverstar Communications Ltd to reduce the terms and conditions of its interconnection agreements into writing for providing signals of its pay channels to its linked distributors of TV channels | 14/06/2016 | Broadcasting and Cable Services | Direction Download (2.69 MB) Share Facebook |
10 | Direction to Multi System Operators under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 | 11/02/2016 | Broadcasting and Cable Services | Direction Download (2.9 MB) Share Facebook |
11 | Direction to Broadcasting TV service providers, under section 13, read with sub-clauses (i) and (v) of clause (b)of sub section (1) of section 11, of the Telecom Regulatory Authority of India Act,1997,to stop display notice of disconnection or discontinue | 02/02/2016 | Broadcasting and Cable Services | Direction Download (2.04 MB) Share Facebook |
12 | Direction to M/s. Epic Television Networks Pvt. Ltd.Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012. | 30/12/2015 | Broadcasting and Cable Services | Download (4.83 MB) Share Facebook |
13 | Direction to Multi System Operators under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 and sub-regulation (20) of regulation 5 of the Telecommunication | 04/11/2015 | Broadcasting and Cable Services | Download (1.58 MB) Share Facebook |
14 | Direction to Multi System Operators in DAS areas under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 and regulation 24 of the Standards of Quality of Se | 27/05/2014 | Broadcasting and Cable Services | Download (269.86 KB) Share Facebook |
15 | Direction to Multi-System Operators (MSOs) under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 and regulation 8 of the Telecommunication (Broadcasting a | 13/12/2013 | Broadcasting and Cable Services | Download (120.27 KB) Share Facebook |
16 | Direction to Multi-System Operators under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 | 13/12/2013 | Broadcasting and Cable Services | Direction Download (118.9 KB) Share Facebook |
17 | Direction to Multi System Operators (MSOs) providing cable TV services through Digital Addressable Systems (DAS) under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of Ind | 02/12/2013 | Broadcasting and Cable Services | Direction Download (265.1 KB) Share Facebook |
18 | Direction to MSOs registered for operating in the notified areas of Phase-II of DAS implementation under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 a | 21/11/2013 | Broadcasting and Cable Services | Direction Download (373.94 KB) Share Facebook |
19 | Direction to Multi System Operators under section 13, read with sub-clauses (ii), (iii), (iv) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) for implementation of Digital Address | 06/05/2013 | Broadcasting and Cable Services | Download (47.06 KB) Share Facebook |
20 | Direction to Multi System Operators under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 and regulation 20 of the Standards of Quality of Service (Digita | 30/04/2013 | Broadcasting and Cable Services | Download (159.07 KB) Share Facebook |