Section 2 in Cable Television Networks Rules, 1994
2. Definitions.
- In these rules, unless the context otherwise requires,-(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;(b)"cable service" means the transmission by cables of programmes including re-transmission by cables of any broadcast television signals;(c)"cable television network" means any system consisting of a set of closed transmission paths and associated signals generation, control and distribution equipment, designed to provide cable service for reception by multiple subscribers;(d)"company" means a company defined in section 3 of the Companies Act, 1956;(e)"form" means from appended to these rules;(ee)[ "Multi-System Operator (MSO)" means a cable operator receives a programming service from a broadcaster or his authorised agencies and re-transmits the same or transmits his own programming service for simultaneous reception either by multiple subscribers directly or through one or more local cable operators (LCOs), and includes his authorised distribution agencies by whatever name called; [Inserted by Notification No. G.S.R. 452(E) dated 31.7.2006 (w.e.f. 29.9.1994).](eee)"Notified area" means any area notified by the Central Government under section 4-A of the Act;](f)"person" means-(i)an individual who is a citizen of India;(ii)an association of individuals or body of individuals, whether incorporated or not, whose members are citizens of India;(iii)a company in which not less than fifty-one per cent. of the paid-up share capital is held by the citizens of India;(g)"programme" means any television broadcast and includes-(i)exhibition of films, features, dramas, advertisements and serials through video cassette recorders or video cassette players;(ii)any audio or visual or audio-visual live performance or presentation; and the expression "programming service" shall be construed accordingly;(h)"registering authority" means the registering authority notified under clause (h) of section 2 of the Cable Television Networks (Regulation) Ordinance, 1994 1 ;(i)"subscriber" means a person who receives the signal of cable television network at a place indicated by him to the cable operator, without further transmitting it to any other person.
