Section 85C(1) in Conduct of Elections Rules, 1961
(1)The Election Commission shall, for the purposes of allocating equitable sharing of time on the cable television network and other electronic media under sub-section (1) of section 39-A, categories the cable television networks and electronic media into the two separate categories that is to say one category which is owned or controlled or financed wholly or substantially by funds provided to them by the Central Government and the other which is not owned of controlled or financed wholly or substantially by funds provided to them by the Central Government.
