| 1 | Amendment to Direction dated 24.07.2020 issued to all Broadcasters under Section 13, read with section 11, of the Telecom Regulatory Authority of India Act, 1997 | 18/08/2020 | Broadcasting and Cable Services | Direction Download (1.31 MB)
Share Facebook |
| 2 | Direction to all Broadcasters to ensure compliance of various provision of the Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff (Second Amendment) Order, 2020 and The Telecommunication (Broadcasting and Cable) | 24/07/2020 | Broadcasting and Cable Services | Direction Download (6.29 MB)
Share Facebook |
| 3 | 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 |
| 4 | 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 |
| 5 | 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 |
| 6 | 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 |
| 7 | Direction to broadcasters of pay channels under section 13 of the Telecom Regulatory Authority of India Act, 1997, read with clause 4A of the Telecommunication (Broadcasting and Cable) Services (Second) Tariff Order, 2004 (6 of 2004) and clause 10 of the | 09/05/2016 | Broadcasting and Cable Services | Download (6.22 MB)
Share Facebook |
| 8 | 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 |
| 9 | 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 |
| 10 | 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 |
| 11 | 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 |
| 12 | 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 |
| 13 | 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 |
| 14 | 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 |
| 15 | Direction to broadcasters for reporting of commercial tariff for CAS areas and Non – CAS areas. | 28/08/2008 | Broadcasting and Cable Services | Download (27.97 KB)
Share Facebook |
| 16 | Direction to modify the a-la-carte and bouquet rates for its channels. | 28/08/2008 | Broadcasting and Cable Services | Download (111.79 KB)
Share Facebook |
| 17 | Direction on Tariff Order for Broadcasting and Cable Services | 05/06/2008 | Broadcasting and Cable Services | Download (48.84 KB)
Share Facebook |
| 18 | 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 |
| 19 | Direction to M/s Ushodya Enterprises Private Limited under section 13 and Show Cause Notice. | 24/09/2007 | Broadcasting and Cable Services | Download (8.32 MB)
Share Facebook |
| 20 | Direction to M/s ETV Network. | 17/07/2007 | Broadcasting and Cable Services | Download (10.18 MB)
Share Facebook |
भारतीय दूरसंचार विनियामक प्राधिकरण Telecom Regulatory Authority of India 
