Section 9(2) in The Cable Television Networks (Regulation) Amendment Act, 2000
(2)Where the Central Government thinks it necessary or expedient so to do in the interest of the-(i)sovereignty or integrity of India; or(ii)security of India; or(iii)friendly relations of India with any foreign State; or(iv)public order, decency or morality, it may, by order, regulate or prohibit the transmission or re- transmission of any channel or programme.
