Section 6 in The Cable Television Networks (Regulation) Amendment Act, 2002
6. Amendment of section 22.-
In section 22 of the principal Act, in sub- section (2), after clause (a), the following clauses shall be inserted, namely:-(aa)the manner of publicising the subscription rates and the periodical intervals at which such subscriptions are payable under sub- section (7) of section 4A;(aaa)the form and manner of submitting report under sub- section (9) of section 4A and the interval at which such report shall be submitted periodically under that sub- section;".
