Section 2(a) in Cable Television Networks Rules, 1994
(a)[ "Act" means the Cable Television Networks (Regulation) Act, 1995 (7 of 1995); [Inserted by Notification No. G.S.R. 452(E) dated 31.7.2006 (w.e.f. 29.9.1994).](aa)"Authority" means the Telecom Regulatory Authority of India established under sub-section (1) of section 3 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);(aaa)"Broadcaster" means any person including an individual, group of persons, public or body corporate, firm or any organisation or body who or which is providing programming services and includes his or her authorised distribution agencies;](aaaa)[] [Renumbered (a) as (aaaa) by Notification No. G.S.R. 452(E) dated 31.7.2006 (w.e.f. 29.9.1994).] "cable operator" means any person who provides cable service through a cable television network or otherwise controls or is responsible for the management and operation of a cable television networks;
