Section 22(2) in The Cable Television Networks (Regulation) Act, 1995
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the eligibility criteria for different categories of cable operators under sub-section (2) of section 4;(aa)the form of application, documents to be accompanied and the fees payable under sub-section (4) of section 4;(aaa)the terms and conditions of registration under sub-section (6) of section 4;(aaaa)the appropriate measures under sub-section (2) of section 4A for implementation of the notification under sub-section (1) of that section;(b)the programme code under section 5;(c)the advertisement code under section 6;(d)the form of register to be maintained by a cable operator under section 7;(da)the specifications of interference standards for interfering with any telecommunication system under section 10;(e)any other matter which is required to be, or may be, prescribed.
