1 | Direction regarding compliance of amended procedure for filing of details of interconnect agreements. | 29/07/2009 | Broadcasting and Cable Services | Direction Download (459.44 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 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 |
4 | 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 |
5 | Direction to modify Reference Interconnect Offer for Direct to Home platforms | 24/06/2008 | Broadcasting and Cable Services | Direction Download (44.27 KB) Share Facebook |
6 | Direction regarding compliance of amended procedure for filing of details of interconnect agreements. | 22/12/2005 | Broadcasting and Cable Services | Direction Download (34.3 KB) Share Facebook |
7 | Direction regarding compliance of amended procedure for filing of details of interconnect agreements. | 29/07/2009 | Broadcasting and Cable Services | Direction Download (472.05 KB) Share Facebook |
8 | Direction to modify Reference Interconnect Offer for Direct to Home platforms. | 18/06/2008 | Broadcasting and Cable Services | Direction Download (2.43 MB) Share Facebook |
9 | Direction to M/s E24 Glamour Limited 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 (2.52 MB) Share Facebook |
10 | 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 |
11 | Direction – Standard Interconnection Agreements in CAS notified areas | 16/11/2006 | Broadcasting and Cable Services | Download (19.19 KB) Share Facebook |
12 | Direction – Standard Interconnection Agreements in CAS notified areas | 24/08/2006 | Broadcasting and Cable Services | Download (23.66 KB) Share Facebook |
13 | Direction to Multi System Operators (MSOs)to provide cable services in notified CAS areas – Regarding Fortnightly Report. | 16/11/2006 | Broadcasting and Cable Services | Download (17.81 KB) Share Facebook |
14 | 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 |
15 | Direction to M/s. Eenadu Television Pvt. Ltd.Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012. | 30/12/2015 | Broadcasting and Cable Services | Download (4.67 MB) Share Facebook |
16 | Direction to M/s TV 18 Broadcast Ltd.sub-regulation (9) of regulation 4 and sub-regulation (11) of regulation 5 of the Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012. | 30/12/2015 | Broadcasting and Cable Services | Download (4.52 MB) Share Facebook |
17 | Direction to All pay broadcasters| aggregators 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 Digi | 06/05/2013 | Broadcasting and Cable Services | Download (47.06 KB) Share Facebook |
18 | 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 |
19 | 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 |
20 | Directions dated 29.06.2011 to (i) M/s SUN 18 Media Service North Private Limited, (ii) M/s ESPN Software India Private Limited, (iii) M/s NEO Sports Broadcast Private Limited,(iv) M/s Zee Turner Limited, (v) M/s Star Den Media Services Private Limited | 15/07/2011 | Broadcasting and Cable Services | Download (1.63 MB) Share Facebook |