Cable Television Networks (Regulation) Act, 1995

2. Definitions

In this Act, unless the context otherwise requires,-

(a) "cable operator' means any person who provides cable service through a cable television network or otherwise controls or is responsible for the management and operation of a cable television network;

(b) "cable service" means the transmission by cables of programmes including re-transmission by cable of any broadcast television signals;

(c) "cable television network" means any system consisting of a set of closed transmission paths and associated signal generation, control and distribution equipment, designed to provide cable service for reception by multiple subscribers;

(d) "company" means a company as defined in section 3 of the Companies Act, 1956 (1 of 1956);

(e) "person" means-

(i) an individual who is a citizen of India;

(ii) an association of individuals or body of individuals, whether incorporated or not, whose members are citizen of India;

(iii) a company in which not less than fifty-one percent of the paid up share capital is held by the citizens of India;

(f) "prescribed" means prescribed by rules made under this Act;

(g) "programme" means any television broadcast and includes-

(i) exhibition of films, features, dramas, advertisement and serials through video cassette recorders or video cassette players;

(ii) any audio or visual or audio-visual live performance or presentation, and the expression "programme service" shall be construed accordingly;

(h) "registering authority" means such authority as the Central Government may, by notification in the Official Gazette, specify to perform the functions of the registering authority under this Act;

(i) "subscriber" means a person who receives the signals of cable television network at a place indicated by him to the cable operator, without further transmitting it to any other person.

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