Order Regarding Addressable Systems
Pulished Vide S.O. 45(E), dated 9.1.2004, published in the Gazette of India, Ext., Point II, Section 3(ii), dated 9.1.2004
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In exercise of the powers conferred by clause (d) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act,1997 (24 of 1997) (hereinafter referred to as the Act) the Central Government hereby make entrusts the following additional functions to the Telecom Regulatory Authority of India, established under sub-section (1) of section 3 of the Act, in respect of broadcasting services and cable services, namely: (1) Without prejudice to the provisions contained in clause (a) of sub-section (1) of section 11 of the Act, to make recommendation regarding (a) the terms and conditions on which the "addressable systems" shall be provided to customers.
Explanation.-For the purposes of this clause "addressable system", with its grammatical variation, means an electronic device or more than one electronic devices put in an integrated system through which signals of cable television network can be sent in encrypted or unencrypted form, which can be decoded by the device or devices at the premises of the subscriber within the limits of authorisation made, on the choice and request of such subscriber, by the cable operator for that purpose to the subscriber; (b) the parameters for regulating maximum time for advertisements in pay channels as well as other channels.
(2) Without prejudice to the provisions of sub-section (2) of section 11 of the Act also to specify standard norms for, and periodicity of, revision of rates of pay channels, including interim measures.
