1 | Direction to Multi System Operators (MSOs) to conduct public awareness campaign in notified CAS areas. | 16/11/2006 | Broadcasting and Cable Services | Download (10.9 KB) Share Facebook |
2 | Amendment of Direction to all Broadcasters, Multi System Operators and Cable Operators – Standard Interconnection Agreements in CAS notified areas. | 11/01/2008 | Broadcasting and Cable Services | Direction Download (20.97 KB) Share Facebook |
3 | Direction under section 13 of the TRAI Act to M/s ICE Networks. | 23/02/2006 | Broadcasting and Cable Services | Download (15.75 KB) Share Facebook |
4 | Direction to Local Cable Operators under Section 13 of the Telecom Regulatory Authority of India Act, 1997, for implementation of Digital Addressable Cable TV Systems (DAS). | 25/02/2013 | Broadcasting and Cable Services | Download (196.92 KB) Share Facebook |
5 | 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 |
6 | 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 |
7 | 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 |
8 | 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 |
9 | Direction regarding compliance of amended procedure for filing of details of Interconnect Agreements | 19/05/2006 | Broadcasting and Cable Services | Direction Download (11.74 KB) Share Facebook |
10 | Direction for providing billing information to the consumers by the MSOs who possess valid permission granted by the Government of India. | 15/11/2007 | Broadcasting and Cable Services | Download (24.03 KB) Share Facebook |
11 | Direction to Multi System Operators (MSO) (including independent Cable Operators) permitted to provide cable service in CAS notified areas | 10/10/2006 | Broadcasting and Cable Services | Download (29.02 KB) Share Facebook |
12 | Direction under section 13 of TRAI Act to Bhaskar Multinet Pvt. Ltd. | 07/03/2005 | Broadcasting and Cable Services | Download (274.7 KB) Share Facebook |
13 | 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 |
14 | 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 |
15 | Direction Multi System Operators (MSOs) permitted, to provide cable services in notified CAS areas. | 29/09/2006 | Broadcasting and Cable Services | Download (23.85 KB) Share Facebook |
16 | 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 |
17 | 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 |
18 | 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 |
19 | Direction to MSOs under Section 13 of the Telecom Regulatory Authority of India Act, 1997, for implementation of Digital Addressable Cable TV Systems (DAS). | 25/02/2013 | Broadcasting and Cable Services | Download (157.63 KB) Share Facebook |
20 | Direction regarding compliance of amended procedure for filing of details of Interconnect Agreements | 28/04/2006 | Broadcasting and Cable Services | Direction Download (13.75 KB) Share Facebook |