Cable Television Networks (Regulation) Act, 1995
3. Cable television network not to be operated except after registration
No person shall operate a cable television network unless he is registered as a cable operator under this Act:
PROVIDED
that a person operating a cable television network, immediately before
the commencement of this act, may continue to do so for a period of ninety days
from such commencement; and if he has made an application for registration as a
cable operator under section 4 within the said period, till he is registered
under that section or the registering authority refuses to grant registration
to him under that section.
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