Section 7(2) in Cable Television Networks Rules, 1994
(2)No advertisement shall be permitted which-(i)derides any race, caste, colour, creed and nationality;(ii)is against any provision of the Constitution of India;(iii)tends to incite people to crime, cause disorder or violence or breach of law or glorifies violence or obscenity in any way;(iv)presents criminality as desirable;(v)exploits the national emblem, or any part of the Constitution or the person or personality of a national leader or a State dignitary;(vi)in its depiction of women violates the Constitutional guarantees to all citizens. In particular, no advertisement shall be permitted which projects a derogatory image of women. Women must not be portrayed in a manner that emphasises passive, submissive qualities and encourages them to play a subordinate, secondary role in the family and society. The cable operator shall ensure that the portrayal of the female form, in the programmes carried in his cable service is tasteful and aesthetic, and is within the well established norms of good taste and decency;(vii)exploits social evils like dowry, child marriage;(viii)[ promotes directly or indirectly production, sale or consumption of- ] [Inserted by Notification No. G.S.R. 710(E), dated 8.9.2000 (w.e.f. 29.9.1994)](A)[ cigarettes, tobacco products wine, alcohol, liquor or other intoxicants.] [Substituted by G.S.R. 104(E), dated 25.02.2008 (w.e.f. 29-9-1994)][Provided that a product that uses a brand name or logo, which is also used for cigarettes, tobacco products, wine, alcohol, liquor or other intoxicants, may be advertised on cable service subject to the following conditions that-(i)the story board or visual of the advertisement must depict only the product being advertised and not the prohibited products in any form or manner;(ii)the advertisement must not make any direct or indirect reference to the prohibited products;(iii)the advertisement must not contain any nuances or phrases promoting prohibited products;(iv)the advertisement must not use particular colours and layout or presentations associated with prohibited products;(v)the advertisement must not use situations typical for promotion of prohibited products when advertising the other products:Provided further that-(i)the advertiser shall submit an application with a copy of the proposed advertisement alongwith a certificate by a registered Chartered Accountant that the product carrying the same name as cigarettes, tobacco products, wine, alcohol, liquor or other intoxicants is distributed in reasonable quantity and is available in a substantial number of outlets where other products of the same category are available and the proposed expenditure on such advertising thereon shall not be disproportionate to the actual sales turnover of the product;(ii)all such advertisements found to be genuine brand extensions by the Ministry of Information and Broadcasting shall be previewed and certified by the Central Board of Film Certification as suitable for unrestricted public exhibition and are in accordance with the provisions contained in sub-clause (i) to (v) of the first proviso, prior to their telecast or transmission or retransmission;](B)[ infant milk substitutes, feeding bottle or infant foods.] [Inserted by Notification No. G.S.R. 710(E), dated 8.9.2000 (w.e.f. 29.9.1994)](ix)[ depicts cruelty or violence towards animals in any form or promotes unscientific belief that causes harm to animal.] [Inserted by Notification No. G.S.R. 804(E), dated 19.8.2016 (29.9.1994).]
