Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
Division
Broadcasting and Cable Services
Date of Release
22/07/2024
Consolidated Regulation Download(1.37 MB)
Principal Regulation & Amendment
Telecommunication (Broadcasting and Cable) Services (Seventh) (the Direct to Home Services) Tariff Order, 2015
Division
Broadcasting and Cable Services
Date of Release
01/04/2015
Consolidated Regulation Download(4.81 MB)
Telecommunication (Broadcasting and Cable) Services (Fourth) (Addressable Systems) Tariff Order, 2010
Division
Broadcasting and Cable Services
Date of Release
21/07/2010
Consolidated Regulation Download(16.01 MB)
Telecommunication (Broadcasting and Cable) Services (Second) Tariff Order 2004
Division
Broadcasting and Cable Services
Date of Release
01/10/2004
Consolidated Regulation Download(17.87 MB)

Disclaimer : Updating of regulations is a continuous process. However, to facilitate everyone, Telecom Regulatory Authority (TRAI) has taken an initiative to host updated regulations on this website. All efforts have been made to update the regulations amended by the Authority from time to time.

Material provided on this website is provided "as is", without warranty of any kind, either express or implied, including, without limitation, warranty of fitness for a particular purpose. TRAI does not make any warranties or representations as to the accuracy, completeness or adequacy of any such material or the same being up-to-date.

Please note that it cannot be guaranteed that information available in these consolidated regulations constitutes exact reproduction of the officially notified regulations. The users may refer to the text of regulations as published in the Gazette of India.

Under no circumstances shall the Telecom Regulatory Authority of India be liable for any loss, damage, liability or expense incurred or suffered, that is claimed to have resulted from the use of these consolidated regulations, including but not limited to any fault, error or omission with respect thereto.

  • 1
    Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
    22/07/2024
    Broadcasting and Cable Services
    Consolidated Regulation Download(1.37 MB)
    Principal Regulation & Amendment
  • 2
    Telecommunication (Broadcasting and Cable) Services (Seventh) (the Direct to Home Services) Tariff Order, 2015
    01/04/2015
    Broadcasting and Cable Services
    Consolidated Regulation Download(4.81 MB)
  • 3
    Telecommunication (Broadcasting and Cable) Services (Fourth) (Addressable Systems) Tariff Order, 2010
    21/07/2010
    Broadcasting and Cable Services
    Consolidated Regulation Download(16.01 MB)
  • 4
    Telecommunication (Broadcasting and Cable) Services (Second) Tariff Order 2004
    01/10/2004
    Broadcasting and Cable Services
    Consolidated Regulation Download(17.87 MB)

Disclaimer : Updating of regulations is a continuous process. However, to facilitate everyone, Telecom Regulatory Authority (TRAI) has taken an initiative to host updated regulations on this website. All efforts have been made to update the regulations amended by the Authority from time to time.

Material provided on this website is provided "as is", without warranty of any kind, either express or implied, including, without limitation, warranty of fitness for a particular purpose. TRAI does not make any warranties or representations as to the accuracy, completeness or adequacy of any such material or the same being up-to-date.

Please note that it cannot be guaranteed that information available in these consolidated regulations constitutes exact reproduction of the officially notified regulations. The users may refer to the text of regulations as published in the Gazette of India.

Under no circumstances shall the Telecom Regulatory Authority of India be liable for any loss, damage, liability or expense incurred or suffered, that is claimed to have resulted from the use of these consolidated regulations, including but not limited to any fault, error or omission with respect thereto.