Section 15(5) in The Cable Television Networks Rules, 1994
(5)On receipt of a recommendation from the Authority under sub-rule (4), and before the expiry of the notified date, the Central Government may, if it is satisfied that it is not in public interest to switch over to addressable systems on the notified date and that circumstances so warrant to extend the notified date to protect the interests of a substantial portion of subscribers in the notified area, issue another notification indicating the revised date under section 4-A of the Act:Provided that the power to issue notification in respect of the areas already notified by the Government of India in the Ministry of Information and Broadcasting under section 4-A of the Act vide number S.O. 792(E), dated 10th July, 2003 shall be subject to the orders and final outcome of the LPA No. 985/2006 & CMs 6660/2006 and 6658/2006 pending in the High Court of Delhi.
