Section 8(3) in The Cable Television Networks (Regulation) Amendment Act, 2000
(3)The Prasar Bharati (Broadcasting Corporation of India) established under sub- section (1) of section 3 of the Prasar Bharati (Broadcasting Corporation of India) Act, 1990 (25 of 1990 ) may, by notification in the Official Gazette, specify the number a d name of every Doordarshan channel to be re- transmitted by cable operators in their cable service and the manner of reception and re- transmission of such channels.".
