Section 6(6) in The Cable Television Networks Rules, 1994
(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:[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 upto 15th June, 2009 or till such registration has been granted or refused, whichever is earlier:] [Inserted by Notification No. G.S.R. 282(E), dated 11.5.2006 (w.e.f. 29.9.1994).]Provided further that channels unlinking 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.][* * *]
