Section 6(3) in Cable Television Networks Rules, 1994
(3)[ No cable operator shall carry or include in his cable service any programme in respect of which copyright subsists under the] [Inserted by Notification No. G.S.R. 710(E), dated 8.9.2000 (w.e.f. 29.9.1994)] [Copyright Act, 1957 (14 of 1957)] [Substituted by Notification No. G.S.R. 26(E), dated 18.1.2001 (w.e.f. 29.9.1994)] [unless he has been granted a licence by owners of copyright under that Act in respect of such programme.] [Inserted by Notification No. G.S.R. 710(E), dated 8.9.2000 (w.e.f. 29.9.1994)]
