Section 2(3B) in The Assam Amusements and Betting Tax Act, 1939
(3B)"Cable service" means the transmission by cables of programme including retransmission by cables of any broadcast television signal;Explanation - For the purpose of this clause-(a)"cable operator" means any person who provides cable service directly to customer or transmits signal to a sub-cable operator through a cable television network otherwise controls or is responsible for the management and operation of a cable television network;(b)"sub-cable operator" means a person other than any owner or person who is a cable operator referred to in this Explanation who, on the basis of an agreement contract or any other agreement made between him and such cable operator, receives signal from such cable operator and provides cable service for exhibition of performance, film or any programme to the customers.
