Section 5 in The Cable Television Networks (Regulation) Amendment Act, 2002
5. Amendment of section 16.-
Section 16 of the principal Act shall be numbered as sub- section(1) thereof, and after sub- section (1) as so numbered, the following sub- section shall be inserted, namely:-(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974 ), the contravention of section 4A shall be a cognizable offence under this section.
