Section 16(1) in The Cable Television Networks (Regulation) Act, 1995
(1)Whoever contravenes any of the provisions of this Act shall be punishable,—(a)for the first offence, with imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees or with both;(b)for every subsequent offence, with imprisonment for a term which may extend to five years and with fine which may extend to five thousand rupees.
