Section 21 in Cable Television Networks Rules, 1994
21. Disclosure of Information.
(1)A self-regulating body and a broadcaster shall make true and full disclosure of all grievances or complaints received by it, the manner in which the complaints are disposed of, the action taken on such complaints, the reply sent to the complainant, the orders or directions received by it and action taken on such orders or directions.(2)The information referred to in sub-section (1) shall be placed in public domain, and updated quarterly.(3)Subject to any law for the time being in force, the broadcaster shall preserve record of the content telecast by it for a minimum period of ninety days and make it available to the self-regulating body or the Central Government, or any other Central Government agency as may be requisitioned by it.][FORM 1][See rule 3(1)](To be submitted in duplicate)Form of application for *registration/renewal of registration/issue of duplicate certificate of registration as a cable operator.ToThe Head PostmasterHead Post Office.....................................Application for *registration/renewal of registration/ issue of duplicate certificate of registration as a cable operator.
