Section 20(4) in Cable Television Networks Rules, 1994
(4)The Inter-Departmental Committee shall examine complaints or grievances received by it and make any of the following recommendations to the Central Government, namely: -(i)advising, warning, censuring, admonishing or reprimanding such broadcaster; or(ii)requiring an apology of such broadcaster; or(iii)requiring such broadcaster to include a warning card or a disclaimer; or(iv)requiring such broadcaster to delete or modify content or take the channel or a programme off-air for a specified time period where it is satisfied that such action is warranted, for reasons to be recorded in writing.
