Section 9 in The Cable Television Networks (Regulation) Amendment Act, 2000
9. Amendment of section 20.-
Section 20 of the principal Act shall be re- numbered as sub- section(1) thereof and after sub- section (1) as so re- numbered, the following sub- sections shall be inserted, namely:-(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 proh bit the transmission or re- transmission of such programme.
