1 | Direction to M|s Seven Star Dot Com Pvt. Ltd. to ensure compliance to the Telecommunication (B&C) Services (8th) (Addressable Systems) Tariff order, 2017, the Telecommunication (B&C) Services Interconnection (Addressable Systems) Regulations, 2017 | 04/12/2020 | Broadcasting and Cable Services | Direction Download (7.84 MB) Share Facebook |
2 | Direction to GANAPATI CABLE to ensure compliance of various provisions of the new regulatory framework for Broadcasting and Cable TV Services | 08/05/2019 | Broadcasting and Cable Services | Direction Download (2.85 MB) Share Facebook |
3 | Direction to M|s Multi Reach Media Pvt. 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 (4.97 MB) Share Facebook |
4 | 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 |
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 and regulation 20 of the Standards of Quality of Service (Digita | 30/04/2013 | Broadcasting and Cable Services | Download (159.07 KB) Share Facebook |
6 | Direction to M|s GTPL Hathway Ltd. to ensure compliance to the Telecommunication (Broadcasting & Cable) Services (Eighth) (Addressable Systems) Tariff order, 2017, the Telecommunication (Broadcasting & Cable) Services Interconnection (Addressable Systems) | 09/02/2021 | Broadcasting and Cable Services | Direction Download (3.19 MB) Share Facebook |
7 | 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 |
8 | 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 |
9 | Direction to Tata Sky Limited to ensure compliance to Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007 | 08/07/2019 | Broadcasting and Cable Services | Direction Download (2.55 MB) Share Facebook |
10 | 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 |
11 | 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 |
12 | Direction to M|s Metro Cast Network India Pvt. Ltd. to ensure compliance to the Telecommunication (Broadcasting & Cable) Services (Eighth) (Addressable Systems) Tariff order, 2017, the Telecommunication (Broadcasting & Cable) Services Interconnection | 04/12/2020 | Broadcasting and Cable Services | Direction Download (5.78 MB) Share Facebook |
13 | 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 |
14 | 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 |
15 | 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 |
16 | Direction to M|s Fastway Transmissions Pvt Ltd. to ensure compliance to the Telecommunication (Broadcasting & Cable) Services (Eighth) (Addressable Systems) Tariff order, 2017 and the Telecommunication (Broadcasting & Cable) Services | 09/02/2021 | Broadcasting and Cable Services | Direction Download (3.07 MB) Share Facebook |
17 | Direction to M.C. Transmission to ensure compliance of various provisions of the new regulatory framework for Broadcasting and Cable TV Services | 23/05/2019 | Broadcasting and Cable Services | Direction Download (3.02 MB) Share Facebook |
18 | 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 |
19 | Direction to M|s JPR Network Pvt. Ltd. to ensure compliance to the Telecommunication (Broadcasting & Cable) Services (Eighth) (Addressable Systems) Tariff order, 2017, the Telecommunication (Broadcasting & Cable) Services Interconnection | 04/12/2020 | Broadcasting and Cable Services | Direction Download (4.85 MB) Share Facebook |
20 | 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 |