Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Telecommunication (Broadcasting and Cable) Services Tariff Order, 2004 CONTENTS 1. Short title, extent and commencement 2. TARIFF 3. Explanatory Memorandum 4. Interpretation Telecommunication (Broadcasting and Cable) Services Tariff Order, 2004 In exercise of the powers conferred upon it under sub-section (2) of Section 11 of the TRAI Act, 1997 as amended read with the Notification No. 39 dated 9-1-2004 issued from File No. 13-1/2004- Restg. by the Government of India under clause (d) of sub-section (1) of Section 11 and proviso to clause (k) of Section 2 of the Telecom Regulatory Authority of India Act, 1997 to notify, by an order in the Official Gazette, tariffs at which Telecommunications (Broadcasting and Cable Operation) Services shall be provided, the Telecom Regulatory Authority of India hereby makes the following order. 1. Short title, extent and commencement :- (i) This order shall be called "The Telecommunication (Broadcasting and Cable) Services Tariff Order, 2004". (ii) The order shall cover tariffs for all Telecommunication (Broadcasting and Cable) Services throughout the territory of India as also those originating in India or outside India and terminating in India. (iii) The order shall come into force on the date of its notification in the Official Gazette. 2. TARIFF :- The charges payable by (a) Cable subscribers to cable operator; (b) Cable operators to Multi Service Operators/Broadcasters (including their authorised distribution agencies); and (c) Multi Service Operators to Broadcasters (including their authorised distribution agencies). 1 [prevalent as on 26th december, 2003 plus 7% shall be the celing.] with respect to both free-to-air and pay channels, both for CAS and non-CAS areas until final determination by Telecom Regulatory Authority of India on the various issues concerning these charges. 1. The word "Prevalent as on 26.12.2003 shall be the ceiling", the word "prevalent as on 26.12.2003 plus 7% shall be the ceiling." shall be substituated, by the"The Telecommunication (Broadcasting and Cable) Services (Second) Tariff (Second Amendment) Order 2004 3. Explanatory Memorandum :- Annexure A to this order contains an Explanatory Memorandum for the issue of this order. 4. Interpretation :- In case of dispute regarding interpretation of any of the provisions of this order, the decision of the Authority shall be final and binding.