Section 8 in The Cable Television Networks (Regulation) Amendment Act, 2000
8. Compulsory transmission of Doordarshan channels.-
(1)Every cable operator shall, from the commencement of the Cable Television Networks (Regulation) Amendment Act, 2000 , re- transmit at least two Doordarshan terrestrial channels and one regional langu ge channel of a State in the prime band, in satellite mode on frequencies other than those carrying terrestrial frequencies.(2)The Doordarshan channels referred to in sub- section (1) shall be re- transmitted without any deletion or alteration of any programme transmitted on such channels.(3)The Prasar Bharati (Broadcasting Corporation of India) established under sub- section (1) of section 3 of the Prasar Bharati (Broadcasting Corporation of India) Act, 1990 (25 of 1990 ) may, by notification in the Official Gazette, specify the number a d name of every Doordarshan channel to be re- transmitted by cable operators in their cable service and the manner of reception and re- transmission of such channels.".
