Section 20(2) in The Cable Television Networks (Regulation) Act, 1995
(2)Where the Central Government thinks it necessary or expedient so to do in the interest of the—(i)sovereignty or integrity of India; or(ii)security of India; or(iii)friendly relations of India with any foreign State; or(iv)public order, decency or morality,it may, by order, regulate or prohibit the transmission or re-transmission of any channel or programme.
