Section 3 in The Cable Television Networks Rules, 1994
3. Application for registration as a cable television network in India .-(1) Every application for registration as a cable television network in India shall be made in writing in Form I and shall be renewable after every twelve months.
(2)The application shall be addressed to the Registering Authority and delivered to his office in Form I.(3)(a)Every application for registration or renewal of registration shall be accompanied by-(i)a fee of rupees five hundred only; and(ii)the requisite documents mentioned in Forms 1 and 2.(b)Every application for issue of duplicate certificate of registration shall be accompanied by-(i)a fee of rupees two hundred and fifty only; and(ii)the requisite documents mentioned in Form 1.(4)The amount of fee shall be deposited in the Head Post Office where the application for registration or renewal of registration or issue of duplicate certificate of registration is being made.(5)The amount of the fees shall be deposited under the Head "Un-Classified Receipts (U.C.R.).
