Cable Television Networks (Second Amendment) Rules, 2023

[03rd October 2023]

In exercise of the powers conferred by sub-section (1) and (2) of section 22 of the Cable Television Networks (Regulation) Act, 1995 (7 of 1995), the Central Government hereby makes the following rules further to amend the Cable Television Networks Rules, 1994, namely:-

Rule - 1.

(1)     These rules may be called the Cable Television Networks (Second Amendment) Rules, 2023.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2.

In the Cable Television Networks Rules, 1994, in rule 2,-

(I)      after clause (a), the following clause shall be inserted, namely :-

(aa) "designated officer" means-

(i)       in relation to local cable operator, the District Magistrate of the area within whose territorial jurisdiction the registered office of the local cable operator is situated;

(ii)      in relation to the multi-system operator, the District Magistrate of the area within whose territorial jurisdiction the registered office of the multi-system operator is situated, in so far as it relates to the following, namely :-

(A)     for contravention of Programme Code specified under section 5 and Advertisement Code specified under section 6 of the Act in relation to platform services;

(B)     for contravention of maintenance of register under section 7 of the Act; and

(iii)     in relation to any other case, an officer not below the rank of Deputy Secretary to the Government of India;;

(II)     after clause (b), the following clause shall be inserted, namely :-

(ba) "local cable operator" means the cable operator registered under rule 5;;

(III)   after clause (d), the following clauses shall be inserted, namely:-

(da) "Platform Services" means the programmes transmitted by a Multi-System Operator exclusively to his own subscribers and does not include Doordarshan channels, registered television channels and foreign television channels which are not registered in India;

(db) "Registered Office" means the office of a person registered in the records maintained by the registering authority.