Section 8(1) in The Cable Television Networks (Regulation) Act, 1995
(1)Every cable operator shall re-transmit,-(i)channels operated by or on behalf of Parliament in the manner and name as may be specified by the Central Government by notification in the Official Gazette;(ii)at least two Doordarshan terrestrial channels and one regional language channel of a State in the prime band,in satellite mode on frequencies other than those carrying terrestrial frequencies.
