Section 2 in The Cable Television Networks (Regulation) Amendment Act, 2000
2. Amendment of section 2.-
In the Cable Television Networks (Regulation) Act, 1995 (7 of 1995 ) (hereinafter referred to as the principal Act), in section 2, clause (a) shall be re- lettered as clause (aa) and before clause (aa) as so re- lettered, the fol owing clause shall be inserted, namely:-(a)" authorised officer" means, within his local limits of jurisdiction,-(i)a District Magistrate, or(ii)a Sub- divisional Magistrate, or(iii)a Commissioner of Police, and includes any other officer notified in the Official Gazette, by the Central Government or the State Government, to be an authorised officer for such local limits of jurisdiction as may be determined by that Government;'.
