Government approves amendments in FM Radio Phase-III Policy guidelines

The Government has approved the amendments of certain provisions contained in the Policy Guidelines on Expansion of FM Radio Broadcasting Services through

The Government has approved the amendments of certain provisions contained in the Policy Guidelines on Expansion of FM Radio Broadcasting Services through Private Agencies (Phase-III) referred as Private FM Phase-III Policy Guidelines in order to remove the 3-year window period for restructuring of FM radio permissions within the same management group during the license period of 15 years.

Key points:

  • 3-year window period for restructuring of FM radio permissions within the same management group during the license period of 15 years has been removed.
  • 15% National cap on channel holding has been removed.
  • An applicant company can now participate in bidding for ‘C’ and ‘D’ category cities with a net worth of just Rs.1 crore in place of Rs.1.5 crore earlier.

Source: PIB

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