Cable Television Networks (Regulation) Act, 1995

[Act No. 7 of Year 1995, dated 25-3-1995]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Regulation Of Cable Television Network
3	Cable television network not to be operated except after registration
4	Registration as cable operator
5	Programme code
6	Advertisement code
7	Maintenance of register
8	Compulsory transmission of two Doordarshan channels
9	Use of standard equipment in cable Television network
10	Cable Television network not to interfere with any telecommunication system.
Chapter III	Seizure And Confiscation Of Certain Equipment
11	Power to seize equipment used for operating the cable television network
12	Confiscation
13	Seizure or confiscation of equipment not to interfere with the other punishment
14	Giving of opportunity to the cable operator of seized equipment
15	Appeal
Chapter IV	Offences And Penalties
16	Punishment for contravention of provisions of this Act
17	Offences by companies
18	Cognizance of offences
Chapter V	Miscellaneous
19	Power to prohibit transmission of certain programmes in public interest
20	Power to prohibit operation of cable television network in public interest
21	Application of other laws not barred
22	Power to make rules
23	Repeal and saving

Promulgated by the President in the Forty-fifth Year of the Republic of India.

An Act to regulate the operation of cable television networks in the country and for matters connected therewith or incidental thereto.

Be it enacted by Parliament in the Forty-sixth year of the Republic of India as follows:

Comment: In view of the proliferation of cable network business and the broad impact of the same on society, it became imperative that some law to regulate the same be enacted .