Section 7(12) in Cable Television Networks Rules, 1994
(12)[ where the Central Government is satisfied that the advertisement of any channel is not in conformity with the Advertising Code, it may, after giving an opportunity of hearing to the cable operator, and by an order in writing, prohibit the transmission or re-transmission of any such channel or programme in accordance with the provisions of section 20 of the Act.] [Inserted by Notification No. G.S.R. 416(E), dated 17.6.2021 (w.e.f. 29.9.1994).]
