Section 4A(2) in The Cable Television Networks (Regulation) Amendment Act, 2002
(2)If the Central Government is satisfied that it is necessary in the public interest so to do, it may, by notification in the Official Gazette, specify one or more free- to- air channels to be included in the package of channels forming basic service tie and any or more such channels may be specified, in the notification, genre- wise for providing a programme mix of entertainment, information, education and such other programmes.
