Section 8 in The Cable Television Networks (Regulation) Act, 1995
8. Compulsory transmission of certain channels.—
(1)Every cable operator shall re-transmit,-(i)channels operated by or on behalf of Parliament in the manner and name as may be specified by the Central Government by notification in the Official Gazette;(ii)at least two Doordarshan terrestrial channels and one regional language channel of a State in the prime band,in satellite mode on frequencies other than those carrying terrestrial frequencies.(2)The channels referred to in sub-section (1) shall be re-transmitted without any deletion or alteration of any programme transmitted on such channels.(3)Notwithstanding the provisions of sub-section (1), any notification issued by the Central Government or the Prasar Bharti (Broadcasting Corporation of India) in pursuance of the provisions of sub-section (1), prior to the 25th day of October, 2011 shall continue to remain in force till such notifications are rescinded or amended, as the case may be.
