Section 20 in The Cable Television Networks (Regulation) Act, 1995
20. Power to prohibit operation of cable television network in public interest.—
(1)Where the Central Government thinks it necessary or expedient so to do in public interest, it may prohibit the operation of any cable television network in such areas as it may, by notification in the Official Gazette, specify in this behalf.(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.(3)Where the Central Government considers that any programme of any channel is not in conformity with the prescribed programme code referred to in section 5 or the prescribed advertisement code referred to in section 6, it may by order, regulate or prohibit the transmission or re-transmission of such programme.
