Section 6(1) in Cable Television Networks Rules, 1994
(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)criticises, 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 itself;(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 visual 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 (37 of 1952); (o) is not suitable for unrestricted public exhibition: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.(o)[ is not suitable for unrestricted public exhibition [Inserted by Notification No. G.S.R. 710(E), dated 8.9.2000 (w.e.f. 29.9.1994)]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).](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. [Inserted by Notification No. G.S.R. 216(E), dated 21.3.2015 (w.e.f. 29.9.1994)]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.](q)[ depicts cruelty or violence towards animals in any form or promotes unscientific belief thatcauses harm to animals:] [Inserted by Notification No. G.S.R. 804(E), dated 19.8.2016 (29.9.1994).]
