Section 18(5) in Cable Television Networks Rules, 1994
(5)A self-regulating body while disposing complaint or an appeal referred to in sub-rule (4) may issue the following guidance or advisories to the broadcaster, namely: -(i)advisory, warning, censure, admonish or reprimand; or(ii)an apology to be telecast by the broadcaster; or(iii)include a warning card or a disclaimer; or(iv)in case of any content where it is satisfied that there is a need for taking action to delete or modify content, refer it to the Central Government for the consideration of the oversight mechanism referred to in rule 19 for appropriate action.
