Section 21(3) in Cable Television Networks Rules, 1994
(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.
