Cable Television Networks Rules, 1994
Cable Television Networks
Rules, 1994[1]
[Amended
up to G.S.R. 416(E), dated 17-6-2021]
[29th
September, 1994]
In exercise of the powers
conferred by sub-section (1) of Section 22 of the Cable Television Networks (Regulation)
Ordinance, 1994 (Ordinance 9 of 1994)[2],
the Central Government makes the following rules, namely:—
Rule - 1. Short title and commencement.
(1) These rules may be called
the Cable Television Networks Rules, 1994.
(2) They shall come into force
on the date of their publication in the Official Gazette.
Rule - 2. [Definition.
In these rules, unless the
context otherwise requires—
(a) “Act” means the Cable
Television Networks (Regulation) Act, 1995 (7 of 1995);
(b) “form” means the form
appended to these rules;
(c) “Multi-System Operator”
means a cable operator who has been granted registration under Rule 11-C and
who receives a programming service from a broadcaster or its authorised
agencies and re-transmits the same or transmits his own programming service for
simultaneous reception either by multiple subscribers directly or through one
or more local cable operators and includes his authorised distribution
agencies, by whatever name called;
(d) “notified area” means the
area in respect of which the date has been notified by the Central Government
under sub-section (1) of Section 4-A of the Act;
(e) “registering authority”
means—
(i) in relation to a cable
operator registered under Rule 5, the Head Post Master of a Head Post Office of
the area within whose territorial jurisdiction the office of cable operator is
situated;
(ii) in relation to a
Multi-System Operator registered under Rule 11-C the Central Government;
(f) the words and expressions
used herein and not defined, but defined in the Act, shall have the meaning
assigned respectively to them in the Act.][3]
Rule - 2-A. [Eligibility criteria for cable operators.
The following criteria
shall be fulfilled by an applicant who makes an application under Rule 3,
namely—
(a) where the applicant is a
person, he shall be a citizen of India and not less than eighteen years of age;
(b) where the applicant is an
association of individuals or body of individuals, whether incorporated or not,
the members of such an association or body shall be citizens of India and not
less than eighteen years of age;
(c) where the applicant is a
company, such company shall be a company registered under the Companies Act,
1956 and shall be subject to such conditions relating to foreign direct
investment as may be decided by the Central Government;
(d) the applicant shall not be
an un-discharged insolvent;
(e) the applicant shall not be
a person of unsound mind as declared by a competent court;
(f) the applicant shall not be
convicted of any criminal offence.][4]
Rule - 3. Application for registration as a cable television network in India.
(1) Every application for
registration as a cable television network in India shall be made in writing in
Form 1 and shall be renewable after every twelve months.
(2) The application shall be
addressed to the Registering Authority and delivered to his office in Form 1.
[5][(3) (a) Every application
for registration or renewal of registration shall be accompanied by—
(i) a fee of rupees five
hundred only; and
(ii) the requisite documents
mentioned in Form 1 and Form 2.
(b) Every application for
issue of duplicate certificate of registration shall be accompanied by—
(i) a fee of rupees two hundred
and fifty only; and
(ii) the requisite documents
mentioned in Form 1.
(4)
The amount of fee shall be deposited in
the Head Post Office where the application for registration or renewal of
registration or issue of duplicate certificate of registration is being made.
(5)
The amount of the fees shall be
deposited under the Head ‘Un-Classified Receipts (U.C.R.)’.]
Rule - 4. Examination of Applications.
[6][* * *]
Rule - 5. [Registration of cable operator.
(1) On being satisfied that the
applicant fulfils eligibility criteria specified under Rule 2-A and the
requirements of Rule 3, the registering authority shall, subject to the terms
and conditions specified in Rule 5-A, issue certificate of registration or
renewal of registration, as the case may be, in Form 3.
(2) Where an application is
received for issue of duplicate certificate, the Registering Authority shall,
having regard to the requirements of Rules 2-A and 3, issue a duplicate
Registration Certificate in Form 3-A.
(3) Where the registering
authority is satisfied that registration or renewal of registration cannot be
granted, he shall inform the applicant of such refusal within forty-five days
of the date of receipt of application in Form 4.][7]
Rule - 5-A. [Terms and conditions for registration.
A person who has been
granted certificate under Rule 5 shall comply with the following terms and
conditions, namely—
(a) such person shall comply
with all the provisions of the Act and the rules thereunder.
(b) such person shall comply
with the regulations made and the orders or directions or guidelines issued, by
the Authority.
[8][(ba) such person shall
furnish the information under Rule 10-A within the specified time;]
(c) such person shall not carry
programming service provided on the channel generated at the level of such
cable operator which is in violation of the Programme Code specified in Rule 6
and the Advertising Code specified in Rule 7.
Rule - 5-B. Deemed registration for transmission in encrypted in certain cases.
Where, in respect of an
area, a cable operator has already been registered and such registration is
valid as on the date when such area was notified under sub-section (1) of
Section 4-A, he shall be deemed to have been registered in respect of such area
for the remaining period of its validity:
Provided that such cable
operator—
(i) transmits or re-transmits
programmes of any channels in an encrypted form through a digital addressable
system for the remaining period of the validity of registration in such areas;
and
(ii) complies with all the
provisions of the Act and the rules made thereunder, and the regulations,
orders, directions or guidelines made or issued by the Authority:
Provided further that where
such cable operator fails to do so, the registration which is so deemed to have
been valid, shall stand cancelled with effect from the date when such area is
notified.][9]
Rule - 6. Programme code.
(1) No programme should be
carried in the cable service which:—
(a) offends against good taste
or decency;
(b) contains criticism of
friendly countries;
(c) contains attack on
religions or communities or visuals or words contemptuous of religious groups
or which promote communal attitudes;
(d) contains anything obscene,
defamatory, deliberate, false and suggestive innuendos and half-truths;
(e) is likely to encourage or
incite violence or contains anything against maintenance of law and order or
which promote anti-national attitudes;
(f) contains anything amounting
to contempt of court;
(g) contains aspersions against
the integrity of the President and Judiciary;
(h) contains anything affecting
the integrity of the Nation;
(i) criticizes, maligns or
slanders any individual in person or certain groups, segments of social, public
and moral life of the country;
(j) encourages superstition or
blind belief;
(k) denigrates women through
the depiction in any manner of the figure of a woman, her form or body or any
part thereof in such a way as to have the effect of being indecent, or
derogatory to women, or is likely to deprave, corrupt or injure the public
morality or morals;
(l) denigrates children;
(m) contains visuals or words
which reflect a slandering, ironical and snobbish attitude in the portrayal of
certain ethnic, linguistic and regional groups;
(n) contravenes the provisions
of the Cinematograph Act, 1952.
[10][(o) is not suitable for
unrestricted public exhibition.
Explanation.—For the
purpose of this clause, the expression “unrestricted public exhibition” shall
have the same meaning as assigned to it in the Cinematograph Act, 1952 (37 of
1952).]
[11][(p) contains live coverage
of any anti-terrorist operation by security forces, wherein media coverage
shall be restricted to periodic briefing by an officer designated by the
appropriate Government, till such operation concludes.
Explanation.—For the
purposes of this clause, it is clarified that “anti-terrorist operation” means
such operation undertaken to bring terrorists to justice, which includes all
engagements involving justifiable use of force between security forces and
terrorists.]
[12][(q) depicts cruelty or
violence towards animals in any form or promotes unscientific belief that
causes harm to animals:]
[13][Provided that no film or
film song or film promo or film trailer or music video or music albums or their
promos, whether produced in India or abroad, shall be carried through cable
service unless it has been certified by the Central Board of Film Certification
(CBFC) as suitable for unrestricted public exhibition in India.]
(2) The cable operator should
strive to carry programmes in his cable service which project women in a
positive, leadership role of sobriety, moral and character building qualities.
[14][(3) No cable operator
shall carry or include in his cable service any programme in respect of which
copyright subsists under the [15][Copyright
Act, 1957 (14 of 1957)] unless he has been granted a licence by owners of
copyright under that Act in respect of such programme.]
(4)
Care should be taken to ensure that
programmes meant for children do not contain any bad language or explicit
scenes of violence.
(5)
Programmes unsuitable for children must
not be carried in the cable service at times when the largest number of
children are viewing.
[16][(6) No cable operator
shall carry or include in his cable service any television broadcast or
channel, which has not been registered by the Central Government for being
viewed within the territory of India:
[17][Provided that a cable
operator may continue to carry or include in his cable service any television
broadcast or channel, whose application for registration to the Central
Government was made on or before 11th May, 2006 and is under consideration, for
a period up to 15th June, 2009 or till such registration has been granted or
refused, whichever is earlier.]
Provided further that
channels uplinking from India, in accordance with permission for uplinking
granted before 2nd December, 2005, shall be treated as “registered” television
channels and can be carried or included in the cable service.]
[18][(7) where the Central
Government is satisfied that the programme of any channel is not in conformity
with the Programme Code, it may, after giving an opportunity of hearing to the
cable operator, and by an order in writing, prohibit the transmission or
re-transmission of any such channel or programme in accordance with the
provisions of Section 20 of the Act.]
Rule - 6-A. [Transmission of Doordarshan channels in prime band in satellite mode without interference to terrestrial signal.
Rule - 7. Advertising Code.
(1) Advertising carried in the
cable service shall be so designed as to conform to the laws of the country and
should not offend morality, decency and religious susceptibilities of the
subscribers.
(2) No advertisement shall be
permitted which:—
(i) derides any race, caste,
colour, creed and nationality;
(ii) is against any provision of
the Constitution of India;
(iii) tends to incite people to
crime, cause disorder or violence or breach of law or glorifies violence or
obscenity in any way;
(iv) presents criminality as
desirable;
(v) exploits the national
emblem, or any part of the Constitution or the person or personality of a
national leader or a State dignitary;
(vi) in its depiction of women
violates the Constitutional guarantees to all citizens. In particular, no
advertisement shall be permitted which projects a derogatory image of women.
Women must not be portrayed in a manner that emphasises passive, submissive
qualities and encourages them to play a subordinate, secondary role in the
family and society. The cable operator shall ensure that the portrayal of the
female form, in the programmes carried in his cable service is tasteful and
aesthetic, and is within the well established norms of good taste and decency;
(vii) exploits social evils like
dowry, child marriage.
[21][(viii) promotes directly
or indirectly production, sale or consumption of—
[22][(A) cigarettes, tobacco
products, wine, alcohol, liquor or other intoxicants:]
[23][Provided that a product
that uses a brand name or logo, which is also used for cigarettes, tobacco
products, wine, alcohol, liquor or other intoxicants, may be advertised on
cable service subject to the following conditions that—
(i) the story board or visual
of the advertisement must depict only the product being advertised and not the
prohibited products in any form or manner;
(ii) the advertisement must not
make any direct or indirect reference to the prohibited products;
(iii) the advertisement must not
contain any nuances or phrases promoting prohibited products;
(iv) the advertisement must not
use particular colours and layout or presentations associated with prohibited
products;
(v) the advertisement must not
use situations typical for promotion of prohibited products when advertising
the other products:
Provided further that—
(i) the advertiser shall submit
an application with a copy of the proposed advertisement along with a
certificate by a registered Chartered Accountant that the product carrying the
same name as cigarettes, tobacco products, wine, alcohol, liquor or other
intoxicants is distributed in reasonable quantity and is available in a
substantial number of outlets where other products of the same category are
available and the proposed expenditure on such advertising thereon shall not be
disproportionate to the actual sales turnover of the product;
(ii) all such advertisements
found to be genuine brand extensions by the Ministry of Information and
Broadcasting shall be previewed and certified by the Central Board of Film
Certification as suitable for unrestricted public exhibition and are in
accordance with the provisions contained in sub-clause (i) to (v) of the first
proviso, prior to their telecast or transmission or retransmission.]
(B)
infant milk substitutes, feeding bottle or infant foods.]
[24][(ix) depicts cruelty or
violence towards animals in any form or promotes unscientific belief that
causes harm to animal.]
(3) No advertisement shall be
permitted the objects whereof are wholly or mainly of a religious or political
nature; advertisements must not be directed towards any religious or political
end.
[25][(3-A) No advertisement
shall contain references which hurt religious sentiments.]
(4) The goods or services
advertised shall not suffer from any defect or deficiency as mentioned in
Consumer Protection Act, 1986.
(5) No advertisement shall
contain references which are likely to lead the public to infer that the
product advertised or any of its ingredients has some special or miraculous or
super natural property or quality which is difficult of being proved.
(6) The picture and the audible
matter of the advertisement shall not be excessively ‘loud’.
(7) No advertisement which
endangers the safety of children or creates in them any interest in unhealthy
practices or shows them begging or in an undignified or indecent manner shall
not be carried in the cable service.
(8) Indecent, vulgar,
suggestive, repulsive or offensive themes or treatment shall be avoided in all
advertisements.
[26][(9) No advertisement which
violates the Code for self-regulation in advertising, as adopted by the
Advertising Standard Council of India (ASCI), Mumbai for public exhibition in
India, from time to time, shall be carried in the cable service.]
(10)
All advertisements should be clearly
distinguishable from the programmes and should not in any manner interfere with
the programme viz., use of lower part of screen to carry captions, static or
moving alongside the programme.
[27][(11) No programme shall
carry advertisements exceeding twelve minutes per hour, which may include up to
ten minutes per hour of commercial advertisements, and up to two minutes per
hour of a channel's self-promotional programmes.]
[28][(12) where the Central
Government is satisfied that the advertisement of any channel is not in
conformity with the Advertising Code, it may, after giving an opportunity of
hearing to the cable operator, and by an order in writing, prohibit the
transmission or re-transmission of any such channel or programme in accordance
with the provisions of Section 20 of the Act.]
Rule - 8. Register.
Each cable operator shall
maintain a register in Form 5 for each month of the year for which the
registration is granted.
Rule - 9. [Standard interconnection agreements, tariffs and quality of service standards for the service providers in the area notified under Section 4-A of the Act.
The Authority may, on issue
of any notification under Section 4-A of the Act by the Central Government,
take appropriate decisions on the following aspects and duly notify the—
(a) standard interconnection
agreement to be used for entering into commercial agreements for distribution
in the notified areas, of pay or free-to-air channels among (i) broadcasters
and multi-system operators; and (ii) multi-system operators and local cable
operators;
(b) the maximum limits of
security deposit and monthly rental for supply, maintenance and servicing of
set top boxes of prescribed specifications to the subscribers on rental basis
by multi-system operators in the notified areas;
(c) tariff for the basic
service tier along with the minimum number of free-to-air channels to be
provided by the multi-system operators or local cable operators to the
subscribers in the notified areas;
(d) regulations for quality of
service to be provided by the multi-system operators or local cable operators
to the subscribers in the notified areas.][29]
Rule - 10. [Obligations of Broadcaster, Multi-System Operator and cable operator.
Every Broadcaster,
Multi-System Operator and cable operator shall comply with the regulations,
guidelines and orders as may be made or issued by the Authority.][30]
Rule - 10-A. [Obligation to furnish information.
(1) Every Multi-System Operator
and cable operator shall be bound to give such information as may be sought for
by the Central Government or the State Government or any agency authorised by
the Central Government or authorised officer, as the case may be, within such
period and in such form as may be specified by such Government or agency or officer.
(2) The authorised signatory of
the Multi-System Operator or cable operator providing the information sought
for under sub-rule (1) shall also be required to affirm as to the correctness
and truthfulness of the information so provided.][31]
Rule - 11-A. [Application for registration as a Multi-System Operator.
(1) For the purpose of
operation of cable television network services with digital addressable system
in a notified area, a person who desires to provide such service shall make an
application for registration as Multi-System Operator to the registering
authority in Form 6.
(2) Every application under
sub-rule (1) shall be accompanied by—
• a processing fee of
Rupees One lakh;
• declaration in Form 2;
Rule - 11-B. Eligibility criteria for Multi-System Operator.
The following criteria
shall be fulfilled by an applicant who makes an application under Rule 11-A,
namely—
(a) where the applicant is a
person, he shall be a citizen of India and not less than eighteen years of age;
(b) where the applicant is an
association of individuals or body of individuals, whether incorporated or not,
the members of such an association or body shall be citizens of India and not
less than eighteen years of age;
(c) where the applicant is a
company, such company shall be a company registered under the Companies Act,
1956 and shall be subject to such conditions relating to foreign direct
investment as may be decided by the Central Government;
(d) the applicant shall not be
an un-discharged insolvent;
(e) the applicant shall not be
a person of unsound mind as declared by a competent court;
(f) the applicant shall not be
convicted of any criminal offence.
Rule - 11-C. Registration as Multi-Systems Operator.
(1) On being satisfied that the
applicant fulfils the eligibility criteria specified under Rule 11-B and the
requirements of Rule 11-A, the registering authority shall, subject to the
terms and conditions specified in Rule 11-D and the security clearance from the
Central Government, issue certificate of registration.
(2) Where the registering
authority is satisfied that registration cannot be granted, it shall inform the
applicant in writing giving reasons for such refusal.
Rule - 11-D. Terms and conditions for registration as Multi-Systems Operator.
A person who has been
granted certificate under Rule 11-C shall comply with the following terms and
conditions, namely—
(a) such person shall comply
with all the provisions of the Act and the rules made thereunder;
(b) such person shall comply
with the regulations, orders, directions or guidelines made or issued by the
Authority;
[32][(ba) such person shall
furnish the information under Rule 10-A within the specified time;]
(c) such person shall have the
capacity to carry minimum number of television channels specified by the
Authority;
(d) such person shall not carry
programming service provided on the channel generated at the level of such
Multi-System operator which is in violation of the Programme Code specified in
Rule 6 and the Advertising Code specified in Rule 7.
Rule - 11-E. Provisional registration.
Where an application has
been made under Rule 11-A and the registering authority considers that pending
registration, it is necessary to grant provisional registration, it may, after
preliminary scrutiny of such application, grant a provisional registration:
Provided that such
provisional registration shall not confer any right to the applicant to claim
regular registration:
Provided further that where
regular registration is refused to be granted by the registering authority, the
provisional registration so granted shall stand cancelled.
Rule - 11-F. Deemed Registration of Multi-System Operator in certain cases.
No multi-system operator
providing cable television network services in areas as on the date when such
areas are notified under sub-section (1) of Section 4-A shall, with effect from
the date specified in that notification, continue to provide such services in
such areas unless such operator is granted registration under Section 11-C:
Provided that a
multi-system operator who has been permitted to operate in areas notified prior
to the coming into force of the Cable Television Networks (Regulation)
Amendment Act, 2011 (21 of 2011) shall be deemed to have been registered under
Rule 11-C in respect of such areas for the remaining period of the validity of
such permission:
Provided further that such
operator shall be required to furnish an undertaking to the registering
authority at least thirty days prior to the notified date for operation of
Digital Addressable System, namely—
(a) such operator shall
transmit or re-transmit channels only in an encrypted form through a digital
addressable system in the notified areas;
(b) such operator shall comply
with the provisions of the Act and the rules made thereunder and the
regulations, orders, directions or guidelines made or issued by the Authority;
and
(c) such operator shall deposit
the processing fee with the registering authority as prescribed in Rule 11-A:
Provided also that where
such operator fails to do so, the permission which is deemed to have been
valid, shall, with effect from the date when such area is notified stand
cancelled.][33]
Rule - 12. [Public awareness, Information on channels, price of channels, quality standards and grievance redressal.
(1) Every broadcaster,
multi-system operator and cable operator shall create public awareness among,
and provide information to, the subscribers in the notified areas from a period
at least thirty days prior to the date such areas are notified, either through
advertisements in the print and electronic media or through such other means
including leaflets, printing on the reverse of the receipts, personal visits,
group meetings with subscribers or consumer groups, cable service and website
containing salient features of the Digital Addressable Cable System as approved
by the Authority and in particular the following information, namely—
(a) A-la-carte subscription
rates and the periodic intervals at which such subscriptions are payable for
receiving the various channels;
(b) the refundable security
deposit and the daily or monthly rental payable for the set-top box and its
detailed specifications such as make, model, technical specifications, user
manuals and maintenance centers.
(c) the number and names of
free-to-air channels that the multi-system operator shall provide to the
subscribers;
(d) the monthly service charge
to be paid by each subscriber for receiving the basic service tier fixed by the
Authority and the number of additional free-to-air channels, if any, offered by
the Multi-system Operator;
(e) the Quality of Service
Standards specified by the Authority and the arrangements made by the
Multi-System Operator to comply with these standards;
(f) the Subscriber Management
System established by the multi-system operator to demonstrate the functioning
of the Set Top Boxes and to interact with the subscribers to explain the
various financial, logistic and technical aspects of the system for its smooth
implementation;
(g) the subsisting arrangements
for resolution of disputes between the multi-system operator and local cable
operators and the subscribers in respect of the quality of service standards,
payments and refunds.
(2) Every cable operator and
Multi-system operator shall devise a mechanism for grievance redressal of
subscribers in respect of the services offered by them in such manner as may be
specified by the Authority and inform the details thereof, to the subscribers
through the cable service or the website or any other appropriate means and
such information shall also include the address and telephone number where a subscriber
can file a complaint and the time period within which grievances are to be
addressed, the manner of communication of the redressal to a subscriber and the
feedback thereon from the subscriber.
(3) The Central Government or
the Authority, as the case may be, may arrange public awareness activities in
the notified areas either directly or through agencies authorized including
consumer organizations.][34]
Rule - 13. Supply and installation of Set Top Boxes.
(1) Every subscriber in the
notified areas who is desirous of receiving one or more channels may approach
any one of the multi-system operators who has been registered under Rule 11-C,
either directly or through any of his linked local cable operators, for supply
and installation of one or more set top boxes in his premises and deliver the
requisite channels through the same:
Provided that every
subscriber shall be free to buy a Set Top Box of approved quality from the open
market, if available, which is technically compatible with the system of the
multi-system operator and the multi-system operator or the cable operator shall
not force any subscriber to buy or to take on rent the set top box from him
alone.
(2) Every multi-system operator
shall procure, supply and install the required number of set top boxes in the
premises of every subscriber who approaches such operator under sub-rule (1) in
accordance with the quality standards as may be determined by the Authority by
any regulation or order and transmit the requisite channels through the same or
through the set top box of approved quality acquired by the subscriber on his
own, as the case may be.
(3) Every multi-system operator
shall set up and operationalise its subscriber management system within a time
frame as may be determined by the Authority by regulation or order, for
ensuring efficient and error-free service to the subscribers by recording and
providing individualized preferences for channels, billing cycles or refunds.
(4) Upon a subscriber leaving
the service area of the multi system operator, he shall be allowed to surrender
his set top box and be given full refund of the security deposit, if any, made
on the set top box and in the case—
(a) where the set top box was
purchased by the subscriber from that multi-system operator such operator shall
buy-back the set top box after making deduction in accordance with the
conditions specified to the subscribed at the time of purchase of the set top
box;
(b) In the case of the
subscriber shifting his premise within the service area of such operator, he
shall be given a transfer voucher for provisioning of a new set top box on the
same terms and conditions at the new address:
Provided that a subscriber,
who is not satisfied with the services provided by such operator or his linked
cable operator, shall be free to opt out of the network of that operator and in
the case where the subscriber wishes to opt out, the multi-system operator and
his linked cable operator shall allow the subscriber to surrender the Set Top
Box provided by it, after making deductions in accordance with the conditions
specified to the subscribed at the time of installation of the set-top box.][35]
Rule - 14. Dispute Resolution Mechanism.
Every multi-system operator
shall be obliged to maintain the quality of service as per the standards,
including the arrangements for handling complaints and redressal of grievances
of the subscribers, as may be determined by regulation or order by the
Authority. The Authority may look into the efficacy of such arrangements and
issue necessary directions to the concerned parties for compliance.
Rule - 15. [Complaint redressal structure.
(1) To ensure observance and
adherence to the Programme Code and the Advertising Code by the broadcaster and
to address the grievance or complaint, if any, relating thereto, there shall be
a three-level structure as under:
(i) Level I - A self-regulation
by broadcasters;
(ii) Level II - Self-regulation
by the self-regulating bodies of the broadcasters; and
(iii) Level III - Oversight
mechanism by the Central Government.][36]
Rule - 16. Filing and processing of grievance or complaint.
(1) Any person aggrieved by the
content of a programme of a channel as being not in conformity with the
Programme Code or the Advertising Code may file his complaint in writing to the
broadcaster:
Provided that where such
complaint relates to Advertising Code laid down by the Advertising Standards Council
of India, such complaint may be addressed to the said Council and that Council
shall deal with such complaint in accordance with the procedure laid down by
it:
Provided further that
Advertising Standards Council of India shall take a decision on the complaint
within sixty days of its receipt, and communicate the same to the broadcaster
and the complainant.
(2) The broadcaster shall,
within twenty-four hours of complaint being filed, generate and issue an
acknowledgement to the complainant for his information and record.
(3) Every complaint shall be
dealt with in the following manner, namely—
(a) the broadcaster shall
dispose of the complaint and inform the complainant of its decision within
fifteen days of receipt of such complaint;
(b) if the decision of the broadcaster
is not communicated to the complainant within the stipulated period of fifteen
days, or if the complainant is not satisfied with the decision of the
broadcaster, he may prefer an appeal to the self-regulating body of which such
broadcaster is a member, within fifteen days therefrom;
(c) the self-regulating body
shall dispose of the appeal within sixty days of receipt of appeal and convey
its decision in the form of a guidance or advisory to the broadcaster, and
inform the complainant of such decision within a period of fifteen days;
(d) where the complainant is
not satisfied with the decision of the self-regulating body, he may, within
fifteen days of such decision, prefer an appeal to the Central Government for
its consideration under the Oversight Mechanism referred to in Rule 19.
Rule - 17. Self-Regulation by broadcasters.
(1) A broadcaster shall—
(i) establish a grievance or
complaint redressal mechanism and appoint an officer to deal with the
complaints received by it;
(ii) display the contact details
related to its grievance redressal mechanism, the name and contact details of
its Grievance officer at an appropriate place on its website or interface, as
the case may be;
(iii) ensure that such Officer
takes a decision on every grievance or complaint received by it within fifteen
days and communicate the same to the complainant within the stipulated time;
(iv) be a member of a
self-regulating body and abide by its terms and conditions.
(2) The Officer referred to in
sub-rule (1) shall—
(i) be the contact point for
receiving any grievance or complaint relating to Programme Code and Advertising
Code;
(ii) act as the nodal point for
interaction with the complainant, the self-regulating body and the Central
Government.
(3) The broadcaster shall
comply with every advisory, guidance, order or direction issued under this rule
by the self-regulating body or by the Central Government, as the case may be.
Rule - 18. Self-regulation by the self-regulating body of broadcasters.
(1) There may be one or more
self-regulatory body of broadcasters, being an independent body constituted by
the broadcasters or its association:
Provided that every such
self-regulating body shall be constituted by a minimum of forty broadcasters.
(2) Every self-regulating body
referred to in sub-rule (1) shall be headed by a retired Judge of the Supreme
Court or of a High Court or an independent eminent person from the field of
media, broadcasting, entertainment, child rights, human rights or such other
relevant fields, and shall have other members, preferably not exceeding six, being
independent experts in the field of media, broadcasting, entertainment, child
rights, human rights and such other relevant fields.
(3) The self-regulating body
shall, after its constitution in accordance with sub-rule (2), register itself
with the Central Government within a period of thirty days from the date of
publication of these rules, or within thirty days from the date of its
constitution, whichever is earlier:
Provided that before
granting registration to the self-regulating body, the Central Government shall
satisfy itself that the self-regulating body has been constituted in accordance
with sub-rule (2) and has agreed to perform the functions specified in
sub-rules (4) and (5).
(4) The self-regulating body
shall perform the following functions, namely—
(i) oversee and ensure the
alignment and adherence by the broadcaster to the Programme Code and the
Advertising Code;
(ii) provide guidance to the
broadcaster on various aspects of the Programme Code and the Advertising Code;
(iii) dispose of grievances which
have not been disposed of by the broadcaster within the specified period of
fifteen days;
(iv) hear appeals filed by the
complainant against the decision of the broadcaster;
(v) issue such guidance or
advisories to a broadcaster, including those specified in sub-rule (5), for
ensuring compliance to the Programme Code and the Advertising Code.
(5) A self-regulating body
while disposing complaint or an appeal referred to in sub-rule (4) may issue
the following guidance or advisories to the broadcaster, namely—
(i) advisory, warning, censure,
admonish or reprimand; or
(ii) an apology to be telecast
by the broadcaster; or
(iii) include a warning card or a
disclaimer; or
(iv) in case of any content
where it is satisfied that there is a need for taking action to delete or
modify content, refer it to the Central Government for the consideration of the
oversight mechanism referred to in Rule 19 for appropriate action.
(6) Where the self-regulating
body is of the opinion that there is no violation of the Programme Code or the
Advertising Code, it shall convey such decision to the complainant and the
broadcaster.
(7) Where the broadcaster fails
to comply with the guidance or advisory of the self-regulating body within the
time specified in such guidance or advisory, the self-regulating body shall
refer the matter to the Oversight Mechanism referred to in Rule 19 within
fifteen days of expiry of the stipulated period.
Rule - 19. Oversight Mechanism.
(1) The Central Government
shall coordinate and facilitate the adherence to the Programme Code and the
Advertising Code by the broadcaster, develop an Oversight Mechanism, and
perform the following functions, namely—
(i) publish a charter for self-regulating
bodies, including Codes of Practices for such bodies;
(ii) establish an
Inter-Departmental Committee for hearing grievances or complaints;
(iii) refer to the
Inter-Departmental Committee grievances or complaints arising out of the
decision of the self-regulating body under Rule 17, or if no decision has been
taken by the self-regulating body within the stipulated time, or on receipt of
such other complaints or references relating to violation of Programme Code or
Advertising Code as it may consider necessary;
(iv) issue apropriate guidance
and advisories to broadcasters;
(v) issue appropriate orders
and directions to broadcasters for maintenance and adherence to the Programme
Code and the Advertising Code;
(vi) take action for
non-compliance of its orders or directions and that of the self-regulating
body.
Rule - 20. Inter-Departmental Committee.
(1) The Central Government
shall constitute an Inter-Departmental Committee, chaired by the Additional
Secretary in the Ministry of Information and Broadcasting, and consisting of
representatives from the Ministry of Women and Child Development, Ministry of
Home Affairs, Ministry of Electronics and Information Technology, Ministry of
External Affairs, Ministry of Defence, and representatives of such other
Ministries and Organisations, including experts, as the Central Government may
decide.
(2) The Inter-Departmental
Committee shall devise its own procedure for hearing grievances or complaints.
(3) The Committee shall meet
periodically and hear complaints regarding violation or contravention of the
Programme Code and the Advertising Code that may—
(i) arise out of appeal against
the decisions taken at the Level I or Level II, as the case may be, or where no
such decision is taken within the specified time;
(ii) be referred to it by the Central
Government.
(4) The Inter-Departmental
Committee shall examine complaints or grievances received by it and make any of
the following recommendations to the Central Government, namely—
(i) advising, warning,
censuring, admonishing or reprimanding such broadcaster; or
(ii) requiring an apology of
such broadcaster; or
(iii) requiring such broadcaster
to include a warning card or a disclaimer; or
(iv) requiring such broadcaster
to delete or modify content or take the channel or a programme off-air for a
specified time period where it is satisfied that such action is warranted, for
reasons to be recorded in writing.
(5) The Central Government may,
after taking into consideration the recommendations of the Committee, issue
appropriate orders and directions under sub-section (3) of Section 20 of the
Act for compliance by the broadcaster.
Rule - 21. Disclosure of Information.
(1) A self-regulating body and
a broadcaster shall make true and full disclosure of all grievances or
complaints received by it, the manner in which the complaints are disposed of,
the action taken on such complaints, the reply sent to the complainant, the
orders or directions received by it and action taken on such orders or
directions.
(2) The information referred to
in sub-section (1) shall be placed in public domain, and updated quarterly.
(3) Subject to any law for the
time being in force, the broadcaster shall preserve record of the content
telecast by it for a minimum period of ninety days and make it available to the
self-regulating body or the Central Government, or any other Central Government
agency as may be requisitioned by it.
[37][Form 1
[See Rule
3(1)]
(To
be submitted in duplicate)
Form of application for
registration/renewal of registration/issue of duplicate certificate of
registration as a cable operator other than multi-system operator
|
To, |
|||
|
The Head Postmaster Head Post Office |
|||
|
Application for registration/renewal
of registration/issue of duplicate certificate of registration as a cable
operator. |
|||
|
1. |
(a) |
Name of Applicant (individua1/firm/company/association
of persons/body of individuals) |
|
|
(b) |
Age/Date of establishment/Date of
incorporation. |
||
|
2. |
(a) |
Address (office) |
|
|
(b) |
Telephone number (if any) |
||
|
3. |
(a) |
Citizenship (for individual
applicants/body of individuals) |
|
|
(b) |
Details of Incorporation in case of
Company. |
||
|
4. |
(a) |
Amount of fee paid for
registration/renewa1/issue of duplicate certificate Rs ............. |
|
|
(b) |
Name of Head Post Office
.................................. |
||
|
(Attach copy of challan vide which
the fees have been deposited) |
|||
|
5. |
Area in which cable television
network is working/proposed to be set up.......... |
||
|
6. |
Address of Premise from where service
will be provided |
||
|
7a. |
Date from which the cable television
network is operating/proposed to be set up |
||
|
7b. |
Names of Doordarshan and Parliament
satellite channels included in cable service |
||
|
7c. |
Number of Channels being
provided/proposed to be set up |
||
|
8. |
(a) |
Whether using Television Receive Only
(TVRO) Yes/No |
|
|
(b) |
If yes, number and size of TVRO..................................... |
||
|
(c) |
Location.................................. |
||
|
9. |
Copy of earlier registration
certificate enclosed Yes/No |
||
|
(To be filled in only for renewal of
registration) |
|||
|
10. |
(a) |
State reasons for issue of duplicate certificate
of registration |
|
|
(attach mutilated or defaced original
certificate of registration/copy of report made to the police in case of
theft or loss of the original certificate) |
|||
|
(b) |
Period of validity of the original
Registration Certificate for which the duplicate Registration Certificate is
being sought.................................. |
||
|
11. |
Documents to be attached: |
||
|
(A) |
In case of an individual |
||
|
(i) |
ID proof |
||
|
(ii) |
Proof of residence |
||
|
(iii) |
PAN number |
||
|
(iv) |
Copy of current Income Tax Return, if
any |
||
|
(v) |
Copy of Income Tax, Service Tax and
Entertainment Tax in case of renewal of registration. |
||
|
(B) |
In case of association or body of
individuals |
||
|
(i) |
Document by which the association or
body of individuals has come into existence, including address and details of
office bearers |
||
|
(ii) |
PAN number |
||
|
(iii) |
Copies of current Tax returns for
Income Tax, Service Tax, and Entertainment Tax, if any |
||
|
(iv) |
Copy of Income Tax, Service Tax and
Entertainment Tax in case of renewal of registration |
||
|
(C) |
In case of companies |
||
|
(i) |
A copy of the certificate of
incorporation of the company alongwith copies of Memorandum of Association
and Articles of Association, details of Board of Directors, Chief Executives
& shareholding pattern. |
||
|
(ii) |
PAN number |
||
|
(iii) |
Copies of current Tax returns for
Income Tax, Service Tax & Entertainment Tax, if any. |
||
|
(If these numbers are not available
at the time of application, the same can be allowed to be submitted within
two months. Applicant shall be required to file an affidavit to this effect
along with the application for grant of registration). |
|||
|
(iv) |
Copy of Income Tax, Service Tax and
Entertainment Tax in case of renewal of registration |
||
|
[Note.—In case of any change in the
above, same shall be intimated to the Registering authority within a month
such changes taking place.] |
|||
|
12. |
Declaration in Form 2 on a stamp
paper of Rs 10 enclosed. Yes/No |
||
|
(To be filled in for
*registration/renewal of registration only) |
|||
|
I/We ..........................the
applicant(s) *(individua1/firm/company/association of persons/body of
individuals) do hereby declare that the above facts are correct in all
respects. |
|||
|
Signature of Applicant |
|||
|
*(Individua1/firm/company/association
of persons/body of individuals) |
|||
|
Place: |
Name.............................................................. |
||
|
Date: |
Address.......................................................... |
||
|
*Score out the word or words which
are not applicable.] |
|||
[38][Form 2
[See Rule
3(3) and Rule 11-A(2)]
|
I/We ..........................the
applicant(s) (individua1/firm/company/association of persons/body of
individuals) for registration as a cable operator/Multi-System
operator/renewal of registration as a cable operator/Multi-System operator do
hereby declare that— |
|
|
(i) |
I/We shall ensure that my/our cable
television network shall be run in accordance with the provisions of the
Cable Television Networks (Regulation) Act, 1995, and the rules made
thereunder, regulations, orders, guidelines or the directions issued by the
Central Government or the Authority from time to time. |
|
(ii) |
I/We shall not permit/associate any
person who is not eligible to run a cable television network under the Cable
Television Networks (Regulation) Act, 1995 to run/with the running of my/our
cable television network. |
|
(iii) |
I/We shall strive to the best of
my/our ability to provide cable service to the satisfaction of the
subscriber(s) of my/our cable television network. |
|
(iv) |
I/We shall strive to the best of
my/our ability to ensure that my/our cable television network is not used for
any unlawful purpose. |
|
(v) |
I/We shall obtain the necessary
approva1/clearance from the relevant authority for the running of my/our
cable television network. |
|
(vi) |
I/We shall abide by any direction
issued by the Central Government in respect of the running of a cable
television network within India. |
|
(vii) |
I/We shall transmit or re-transmit
channels in the area notified under Section 4-A of the Act in an encrypted
form through a digital addressable system and in the event of failure to do
so, our existing registration is liable to be cancelled. |
|
* |
I/We shall not carry programming
service provided on the channel generated at my/our level, which is in
violation of the Programme & Advertising Codes prescribed in Rules 6 and
7. |
|
* |
I/We have not been convicted for a
criminal offence. |
|
* |
I/We am/are not of unsound mind as
declared by a competent court; |
|
* |
I/We am/are not an undischared
insolvent. |
|
* |
I/We have submitted all the documents
as prescribed in Form 1 (in case of cable operators) and Form 6 (in case of
Multi-System Operator). |
|
Signature of Applicant |
|
|
(Individua1/firm/company/association
of persons/body of individuals) |
|
|
Place: |
Name |
|
Date: |
Address |
|
* Score out the word or words which
are not applicable] |
|
[39][Form 3
[See Rule
5(1)]
Government
of India
Head
Post Office
Registration
Certificate Number
|
1. |
Shri/Shrimati/M/s
.....................................resident of
................................./ the company named, ................. is
registered as a cable operator (individual, firm, *Company, association of
persons or body of individuals) for running a cable television network at the
following address in the city/town of ......................... for a period
of twelve months with effect from .................. |
|
The Registration Number
is............................. |
|
|
2. |
This Certificate is only valid for
the premises stated above. |
|
3. |
This Certificate is subject to the
condition that the applicant shall not carry any programme in a programming
service provided on the channel generated at the level of such cable
operator, which is in violation of the Programme and Advertising Code laid down
in Rules 6 and 7 respectively of the Cable Television Networks Rules, 1994. |
|
4. |
This Registration Certificate is not
transferable. |
|
4. |
The Certificate shall remain valid
for the period indicated above or till the holder carries on the cable
service or where the surrender of the certificate is accepted by the
competent authority. |
|
Head Post Master |
|
|
Head Post Office |
|
|
Place: |
.......................................(Town/city) |
|
Date: |
|
|
To be displayed prominently on the
premises of the cable operator |
|
|
* |
Tick whichever is appropriate.] |
[40][Form 3-A
[See Rule
5(2)]
Government
of India
Head
Post Office
Duplicate
Registration Certificate
|
1. |
Shri/Shrimati/M/s.................................resident
of ................................./ the company named,............. is
registered as a cable operator *(individua1/firm/company/association of
persons or body of individuals) for running a cable television network at the
following address in the city/town of.............................for a
period of twelve months with effect
from....................................(date from which the original
Registration Certificate was valid). |
|
The Registration Number
is............................. |
|
|
2. |
This Certificate is valid only for
the premises stated above. |
|
3. |
This Certificate is subject to the
condition that the applicant shall not carry any programme in a programming
service provided on the channel generated at the level of such cable
operator, which is in violation of the Programme and Advertising Code laid
down in Rules 6 and 7 respectively of the Cable Television Networks Rules,
1994. |
|
4. |
This Registration Certificate is not
transferable. |
|
4. |
The Certificate shall remain valid
for the period indicated above or till the holder carries on the cable
service or where the surrender of the certificate is accepted by the
competent authority. |
|
Head Post Master |
|
|
Head Post Office |
|
|
..........(Town/city) |
|
|
Place: Date: |
|
|
To be displayed prominently on the
premises of the cable operator |
|
|
* |
Tick whichever is appropriate] |
[41][Form 4
[See Rule
5(3)]
|
To, ............................. |
|
|
Sir, |
|
|
Reference your application dated
........................ for registration as a cable operator. The necessary
registration cannot be granted to you for the following reason(s)— |
|
|
(i) |
Application is incomplete for the
following reasons: |
|
a. |
|
|
b. |
|
|
c. |
|
|
(ii) |
Registration fee has not been
tendered. |
|
(iii) |
Applicant is not a citizen of India |
|
(iv) |
Any other reason |
|
Head Post Master Head Post Office |
|
|
Place: ......................... |
|
|
Date: ..........................] |
|
Form 5
(See Rule
8)
Form
of register to be maintained by each cable operator
|
Sl. No. |
Encrypted Channe1/Programme |
Duration From |
to |
Date |
Month |
Year |
|
1 |
2 |
3 |
4 |
5 |
6 |
7 |
Signature of Cable Operator.
[42][Form 6
[See Rule
11-A]
(To
be submitted in duplicate)
|
To |
|
|
The Secretary |
|
|
Ministry of Information &
Broadcasting, |
|
|
‘A’ Wing, Shastri Bhawan, |
|
|
New Delhi − 110001. |
|
|
Subject: Application for grant of
registration to multi system operators to provide cable television network
services with digital addressable system in any or more notified areas. |
|
|
Sir, |
|
|
I hereby submit the following details
for grant of registration |
|
|
1.(a) |
Name of the Applicant
(individua1/firm/company/association of persons/body of individuals)** |
|
(b) |
Age/Date of establishment/Date of
Incorporation |
|
(c) |
Address of the premise from where the
service will be offered |
|
2.(a) |
Citizenship (for individual
applicants/body of individuals) |
|
(b) |
Details of incorporation in case of
Company |
|
3.(a) |
Bank Draft of Rs 1,00,000 in favour
of Pay & Accounts Officer, Ministry of Information & Broadcasting. |
|
(b) |
PAN Number |
|
(c) |
Copy of current Income Tax, Service
Tax and Entertainment Tax returns. If not available, the reasons therefor. |
|
(d) |
Service Tax Registration Number of
individua1/firm/company/association of persons/body of individuals. (If the
number is not available at the time of application, the same can be allowed
to be submitted within two months. Applicant shall be required to file an affidavit
to this effect along with the application for grant of license) |
|
(e) |
Entertainment Tax Registration Number |
|
4. |
Details of existing Registration as a
Cable Operator |
|
• Name of the Post Office with which
registered |
|
|
• Registration No./Validity up to |
|
|
• Copy of the Registration
Certificate (enclose) |
|
|
5. |
Complete Postal Address with
Telephone/Fax No./E-mail ID |
|
• Corporate Office/Head Office |
|
|
• Registered Office |
|
|
• Regional Offices |
|
|
• Address of Correspondence |
|
|
6. |
Name of authorized contact person,
his designation and telephone/fax no./E-mail ID |
|
7. |
*Registration detail under Companies
Act, 1956: Incorporation No. and Date (Attach a copy of Certificate of
Incorporation and Memorandum and Article of Associations) |
|
8. |
*Board of Directors (Attach list of
Directors along with bio-data of each Director giving date of birth, place of
birth, parentage, nationality, permanent address, residential address,
official address, passport No. (if any), qualification, experience, etc.) |
|
9. |
*Attach list of key executives
including CEO/MD along with details as in 8 above. |
|
10. |
Authorized Share Capital, (ii)
Paid-up Share Capital, (iii) Net worth (enclose a copy of the audited Balance
Sheet and Profit & Loss Account for the immediate preceding year and certificate
of Net Worth on the basis of these documents by a Chartered Accountant) |
|
11. |
Details of availability/arrangement
of funds for operation of cable service as MSO (sufficient proof to be
enclosed) |
|
12. |
(i) Present Area of Operation (if in
more than one city, city-wise details to be given) |
|
(ii) DAS notified Area or Areas
proposed to be covered by the applicant (if in more than one city, then
city-wise details should be given) |
|
|
13. |
No. of channels being provided
(own/broadcaster's) (give names separately for own channels and broadcasters'
channels) |
|
14. |
Whether the capacity to carry minimum
number of channels specified by the Authority is available- Yes/No |
|
15. |
Other value added services being
provided (details along with their copies of licenses) |
|
16. |
Total no. of each of local cable
operators and subscribers covered (attach list of local cable operators with
their telephone nos./fax nos./E-mail IDs and the number of subscribers each
of the cable operators has with him) |
|
17. |
Details of past experience/field of
activity |
|
18. |
Preparedness to supply and maintain
adequate number of Set Top Boxes for the subscribers and installation of
subscriber management system (give details to substantiate your claim
including no. of Set Top Boxes already available/orders placed/network of
authorized persons/agents to supply and provide after sales service). |
|
19. |
Number of Agreements signed with
broadcasters to supply their channels under Digital Addressable System (DAS)
scheme (Give names of broadcasters and their channels for which agreements
signed alongwith copies of agreements to substantiate your claim) |
|
20. |
What arrangements have been
made/proposed to be made to give wide publicity to DAS scheme in each of the
notified areas, as approved by the Authority. (Give full details) |
|
21. |
Undertaking on a stamp paper of Rs 10
as per Form 2. |
|
...................................................I/We
the applicant(s) **(individua1/firm/company/association of persons/body of
individuals) do hereby declare that the above facts are correct in all
respects. |
|
|
I/We hereby undertake to abide by all
the conditions/directions/orders that the Central Government or the Authority
may lay down/issue for the smooth implementation and operation of DAS scheme
in the notified areas |
|
|
Signature of Applicant/Authorized
person **(individua1/firm/company/association of persons/body of individuals) |
|
|
Place |
|
|
Name..................................] |
|
[1] Vide G.S.R. 729(E),
dated September 29, 1994, published in the Gazette of India, Extra., Part II,
S. 3(i), dated 29-9-1994, pp. 5-8.
[2] Now Cable Television
Networks (Regulation) Act, 1995 (7 of 1995).
[3] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).
[4] Ins. by S.O. 940(E), dated
28-4-2012 (w.e.f. 28-4-2012).
[5] Subs. by G.S.R. 459(E),
dt. 8-10-1996 (w.e.f. 8-10-1996).
[6] Omitted by S.O.
940(E), dated 28-4-2012 (w.e.f. 28-4-2012). Prior to omission it read as:
“4. Examination
of Applications.—On receipt of an application under Rule 3 the Registering
Authority shall examine the application having regard to the provisions of
Section 4 of the Ordinance.”
[7] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).
[8] Ins. by S.O. 1521(E),
dated 6-7-2012 (w.e.f. 6-7-2012).
[9] Ins. by S.O. 940(E), dated
28-4-2012 (w.e.f. 28-4-2012).
[10] Ins. by G.S.R. 710(E), dt.
8-9-2000 (w.e.f. 8-9-2000).
[11] Ins. by G.S.R. 216(E), dt.
21-3-2015 (w.e.f. 23-3-2015).
[12] Ins. by G.S.R. 804(E), dt.
19-8-2016 (w.e.f. 19-8-2016).
[13] Ins. by G.S.R. 459(E), dt.
2-8-2006 (w.e.f. 3-8-2006).
[14] Subs. by G.S.R. 710(E),
dt. 8-9-2000 (w.e.f. 8-9-2000).
[15] Subs. by G.S.R. 26(E), dt.
18-1-2001 (w.e.f. 18-1-2001).
[16] Ins. by G.S.R. 282(E), dt.
11-5-2006 (w.e.f. 11-5-2006).
[17] Subs. by G.S.R. 411(E),
dt. 12-6-2009 (w.e.f. 12-6-2009).
[18] Ins. by G.S.R. 416(E),
dated 17-6-2021 (w.e.f. 17-6-2021).
[19] Omitted by G.S.R.
719(E), dt. 13-9-2000.
[20] Ins. by G.S.R. 597(E), dt.
20-8-1999 (w.e.f. 20-8-1999).
[21] Ins. by G.S.R. 710(E), dt.
8-9-2000 (w.e.f. 8-9-2000).
[22] Subs. by G.S.R. 104(E),
dt. 25-2-2008 (w.e.f. 25-2-2008).
[23] Ins. by G.S.R. 138(E), dt.
27-2-2009 (w.e.f. 27-2-2009).
[24] Ins. by G.S.R. 804(E), dt.
19-8-2016 (w.e.f. 19-8-2016).
[25] Ins. by G.S.R. 710(E), dt.
8-9-2000 (w.e.f. 8-9-2000).
[26] Subs. by G.S.R. 459(E),
dt. 2-8-2006 (w.e.f. 3-8-2006).
[27] Ins. by G.S.R. 452(E), dt.
31-7-2006 (w.e.f. 31-7-2006).
[28] Ins. by G.S.R. 416(E),
dated 17-6-2021 (w.e.f. 17-6-2021).
[29] Subs. for Rules 9 to 14 by
G.S.R. 452(E), dt. 31-7-2006 (w.e.f. 31-7-2006).
[30] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).
[31] Ins. by S.O. 1521(E),
dated 6-7-2012 (w.e.f. 6-7-2012).
[32] Ins. by S.O. 1521(E),
dated 6-7-2012 (w.e.f. 6-7-2012).
[33] Subs. for Rule 11 by S.O.
940(E), dated 28-4-2012 (w.e.f. 28-4-2012).
[34] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).
[35] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).
[36] Ins. by G.S.R. 416(E),
dated 17-6-2021 (w.e.f. 17-6-2021).
[37] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).
[38] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).
[39] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).
[40] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).
[41] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).
[42] Subs. by S.O. 940(E),
dated 28-4-2012 (w.e.f. 28-4-2012).