1 | 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 |
2 | 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 |
3 | 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 |
4 | 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 |
5 | 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 |
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 regulation 20 of the Standards of Quality of Service (Digita | 30/04/2013 | Broadcasting and Cable Services | Download (159.07 KB) Share Facebook |
7 | 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 |
8 | Direction to M|s Hathway Digital Pvt Ltd to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services | 16/04/2019 | Broadcasting and Cable Services | Direction Download (4.67 MB) Share Facebook |
9 | Direction to M|s Fastway Transmissions Pvt Ltd to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services | 16/04/2019 | Broadcasting and Cable Services | Direction Download (3.64 MB) Share Facebook |
10 | Direction to M|s Den Networks Ltd to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 16/04/2019 | Broadcasting and Cable Services | Direction Download (4.08 MB) Share Facebook |
11 | Direction to M|s Induslnd Media and Communications Ltd to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 16/04/2019 | Broadcasting and Cable Services | Direction Download (3.66 MB) Share Facebook |
12 | Direction to M|s SITI Networks Ltd to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 16/04/2019 | Broadcasting and Cable Services | Direction Download (4.25 MB) Share Facebook |
13 | Direction to M|s GTPL Hathway Ltd to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 16/04/2019 | Broadcasting and Cable Services | Direction Download (4.23 MB) Share Facebook |
14 | Direction to M|s Bharti Telemedia Ltd to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services | 23/04/2019 | Broadcasting and Cable Services | Direction Download (3.46 MB) Share Facebook |
15 | Direction to M|s Dish TV India Ltd to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services | 24/04/2019 | Broadcasting and Cable Services | Direction Download (3.24 MB) Share Facebook |
16 | Direction to M|s Independent TV Ltd to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 01/05/2019 | Broadcasting and Cable Services | Direction Download (4.03 MB) Share Facebook |
17 | Direction to M|s Dish TV India Ltd to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 01/05/2019 | Broadcasting and Cable Services | Direction Download (3.89 MB) Share Facebook |
18 | Direction to M|s Sun Direct TV Ltd to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 01/05/2019 | Broadcasting and Cable Services | Direction Download (5.84 MB) Share Facebook |
19 | Direction to M|s Tata Sky Ltd to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 01/05/2019 | Broadcasting and Cable Services | Direction Download (4.18 MB) Share Facebook |
20 | Direction to GTPL Kolkata Cable & Broadband Pariseva Ltd. to ensure compliance of various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 03/05/2019 | Broadcasting and Cable Services | Direction Download (3.79 MB) Share Facebook |