Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Cable Television Networks (Regulation) Amendment Act, 2007 25 of 2007 [28 May 2007] CONTENTS 1. Short Title 2. Amendment Of Section 8 Of Act 7 Of 1995 Cable Television Networks (Regulation) Amendment Act, 2007 25 of 2007 [28 May 2007] An Act further to amend the Cable Television Networks (Regulation) Act, 1995. Be it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Cable Television Networks (Regulation) Amendment Act, 2007. 2. Amendment Of Section 8 Of Act 7 Of 1995 :- In the Cable Television Networks (Regulation) Act, 1995, in section 8, for subsections (1) and (2), the following sub-sections shall be substituted, namely:-- "(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.".