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TAMIL NADU ACQUISITION, TRANSFER AND TAKING OVER OF THE ADMINISTRATION OF CABLE TELEVISION NETWORK (INCLUDING MULTIPLE SERVICE OPTICAL TRANSPORT SYSTEM) ACT, 2006
TAMIL NADU ACQUISITION, TRANSFER AND TAKING OVER OF THE ADMINISTRATION OF CABLE TELEVISION NETWORK (INCLUDING MULTIPLE SERVICE OPTICAL TRANSPORT SYSTEM) ACT, 2006
(As introduced in the Tamil Nadu Legislative Assembly on January 21, 2006 – Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Iss.No.18, pages 17-29, dated January 21, 2006)
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement. — (1) This Act may be called
the Tamil Nadu Acquisition, Transfer and Taking Over of the
Administration of Cable Television Network (Including Multiple Service
Optical Transport System) Act, 2006.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It applies to the persons or Companies specified in Schedule - II.
(4) It shall come into force on such date as the State Government may, by notification, appoint.
2. Definitions. — In this Act, unless the context otherwise requires,—
a. "appointed day" means the date on which this Act comes into force;
b. "Cable Operator" means any person who provides cable service through a cable television network or otherwise controls or is responsible for the management and operation of a cable television network and includes digital Head and end operators, link operators, multi-service operators, the connected and other incidental persons;
c. "Cable Service" means the transmission by cables of programmes including re-transmission by cables, of any broadcast television signals;
d. "Cable Television Network" means any system consisting of a set of closed transmission paths including optical fibre mode of transmission and associated signal generation, control and distribution equipment, designed to provide cable service for reception by multiple subscribers;
e. "Commissioner" means the Commissioner of Payments appointed under Section 13;
f. "Company" means a Company or any corporate body as defined in Section 3 of the Companies Act, 1956 (Act 1 of 1956) and includes a firm or other association of individuals and such other persons included in the definition of "person" in Section 2(i);
g. "Custodian" means the person who is so appointed in terms of the provisions of this Act to function as the Custodian;
h. "Director", in relation to a firm, means a partner in the firm;
i. "Government" means the State Government;
j. "Multiple Service Optical Transport System" means a system wherein Television signals transmitted by telecasting stations into the air have been received by means of a device or apparatus wherein the receiver may receive either a single telecasting system or multiple
telecasting system of various Television establishments which are thereafter sent through optical transport system or any other mode for further onward transmission so as to achieve the purpose of giving signals by connecting to receiver sets, namely Television sets, of
consumers;
k. "Person" means—
1. an individual who is a citizen of India;
2. an association of individuals or body of individuals, whether incorporated or not, whose members are citizens of India;
3. a Company in which not less than fifty-one per cent of the paid-up share capital is held by the citizens of India and is incorporated under the Companies Act, 1956 (Central Act 1 of 1956);
4. a Hindu undivided family;
5. a firm;
6. any, other Trading outfit or concern, or calling;
(l) "Prescribed" means prescribed by rules made under this Act;
(m) "Programme" means any television broadcast and includes—
(1) exhibition of films, features, plays, advertisements and serials through video cassette recorders or video cassette players;
(2) any audio or visual or audio-visual, live telecast or presentation, and the expression "programming service" shall be construed accordingly;
(n) "Subscriber" means a person who receives the signals of cable television network at a place indicated by him to the cable operator, without further transmission to any other person.
CHAPTER II
ACQUISITION OF MULTIPLE SERVICE OPTICAL TRANSPORT SYSTEM AND TRANSFER OF CABLE TELEVISION NETWORK.
3. Acquisition of Multiple Service Optical Transport System and Transfer of Cable Television Network.— On the appointed day the equipments, apparatus, machineries or articles including Multiple Service Optical Transport System together with all apparatus, machinery, equipments or articles in any form or in any name and the complete operation of Cable Television Network shall vest with the Government and the right and title and interest of the Company or whether done by a individual or a partnership firm any Hindu undivided family or any commercial outfit or any trading or calling of such a, nature in relation to its undertakings and the operations of such a person shall, by virtue of this Act, be transferred to and vest with the Government.
Explanation .— The above acquisition and transfer of Cable Network does not include the street-level cable operators who function at the tail end distribution level to the actual subscriber who views the transmitted signals at the receiving set namely television set.
4. General effect of vesting.— (1) The complete Multiple Service Optical Transport System, equipments, apparatus, machineries, articles in any form or in any manner and the complete operations of Cable Network or undertakings of the Company or any individual or persons or firm or any Hindu undivided family or any commercial outfit shall be deemed to include all assets, rights, lease-holds, powers, authorities and privileges and all property, movable and immovable including lands, buildings, workshops, stores, instruments, machinery and equipment and network inclusive of such of those described in Clause (c) of Section 2, cash balances, cash on hand, reserve funds, investments, book debts and all other rights and interests in or arising out of, such property as were immediately before the appointed day in the ownership, possession, power or control of the Company, or such person or persons, whether within or outside India, and all books of account, registers and all other documents of whatever nature relating thereto.
(2) All properties as aforesaid which have been vested in the Government under Section 3 shall, by force of such vesting, be freed and discharged from any trust, obligation, mortgage, charge, lien and all other encumbrances affecting it and any attachment, injunction or decree or order of any Court restricting the use of such property in any manner or appointing any receiver in respect of the whole or any part of such property shall be deemed to have been withdrawn.
(3) Every mortgage of any property which has been vested under this Act in the Government and every person holding any charge, lien or other interest in, or in relation to, any such property, shall give, within such time and in such manner as may be prescribed, an intimation to the Commissioner of such mortgage, charge, lien or other interest.
(4) It is hereby declared that the mortgagee of any property referred to in sub-section (2) or any other person holding any charge, lien or other interest in, or in relation to any such property shall be entitled to claim, in accordance with his rights and interest, payment of mortgage money or other dues, in whole or in part, out of the amounts specified in this Act and also out of the monies determined under the provisions of this Act but no such mortgage, charge, lien or other interest shall be enforceable against any property which has vested in the Government.
(5) If, on the appointed day, any suit, appeal or other proceeding of whatever nature in relation to any property which has been vested in the Government, under the provisions of this Act, instituted or preferred by or against the Company or the person or persons is pending, the same shall not abate, be discontinued or, be, in any way, prejudicially affected by reason of transfer of the undertakings of the company or of anything contained in this Act, but the suit, appeal or other proceedings may be continued, prosecuted or enforced by or against the Government, or where the undertakings of the company are directed under any provisions of this Act to vest in a Government company, against that Government company.
5. Government or the Government company not to be liable for prior
liabilities. — (1) Every liability of the Company in respect of any period
prior to the appointed day, shall be the liability of the Company and shall be
enforceable against it and not against the Government, or where the undertakings are directed, under the provisions of this Act to vest in a Government company, against that Government company
(2) It is hereby declared that,—
(a) save as otherwise expressly provided in this Section or in any other provision of this Act, no liability of the Company in respect of any period prior to the appointed day, shall be enforceable against the Government, or where the undertakings of the Company are directed under the provisions of this Act to vest in a Government company, against that Government company;
(b) no award, decree or order of any court, tribunal or other authority in relation to the undertaking of the company, passed after the appointed day, in respect of any matter, claim or dispute which arise before the appointed day, shall be enforceable against the Government or where the undertakings of the company are directed under the provisions of this Act to vest in a Government company, against that Government company.
(c) no liability incurred by the Company before the appointed day, for the contravention of any provision of law, for the time being in force, shall be enforceable against the Government or where the undertaking of the Company are directed under the provisions of this Act, to vest in a Government company against that Government company.
6. Power of Government to direct vesting of the undertakings of the
Company in a Government company.— (1) Notwithstanding anything
contained in the foregoing provisions of this Act, the Government may, if it
is satisfied that a Government company is willing to comply, or has
complied, with such terms and conditions as the Government may think fit.
to impose, direct, by notification, that the undertakings of the Company, and
the right, title and interest of the Company in relation to its undertaking,
which have been vested in the Government under the provisions of this Act
shall, instead of continuing to vest in the Government, vest in the Government company either on the date of publication of the notification or in such earlier or later date (not being a date earlier than the appointed day) as may be specified in the notification.
(2) Where the right, title and interest of the Company in relation to its undertaking, vest in a Government company under sub-section (1), the Government company shall on and from the date of such vesting, be deemed to have become the owner in relation to such undertaking, and all the rights and liabilities of the Government in relation to such undertaking shall, on and from the date of such vesting, be deemed to have become the rights and liabilities respectively of the Government company.
CHAPTER III
PAYMENT OF AMOUNTS
7. Payment of Amount— (1) For the transfer to, and vesting in,the
Government, under the provisions of this Act of the undertaking of the
Company or the person or the persons and the right, title and interest of the
Company in relation to its undertakings, there shall be given by the
Government to the Company in cash, and in the manner specified hitherto in
the Act, an amount as may be determined by the Commissioner.
(2) It is hereby declared that the liabilities of the Company, in relation to its undertaking vested in the Government under the provisions of this Act, shall be discharged from the amounts referred above and also from the amount determined under the provisions of the Act in accordance with the rights and interests of the creditors of the Company.
CHAPTER IV
MANAGEMENT, ETC., OF THE UNDERTAKING OF THE COMPANY OR PERSONS OR ANY CALLING OR TRADE, ETC.
8. Management, etc., of the undertakings of the Company or Trade
or Calling held by any person or persons or any firm or any outfit.—
The general superintendence, direction, control and management of the affairs and business of the undertakings of the Company or the person or persons or any firm or any outfit, etc., the right, title and interest inrelation to which have vested in the Government under the provisions of this Act shall,—
(a) where a direction has been made by the Government, vest in the Government Company specified in such direction, or
(b) where no such direction has been made by the Government, vest in one or more Custodians or Department or the Officer appointed or named by the Government, and thereupon the Government company so specified or the Custodian or Department or the Officer so appointed or named, as the case may be, shall be entitled to exercise all such powers and do all such things as the Company is authorized to exercise and do in relation to its undertaking.
9. Duty of persons in charge of management of the undertakings of the Company to deliver all assets, etc.— (1) On the vesting of the management of the undertakings of the Company in a Government company or on the appointment of a Custodian or an Officer or panel of Officers, all persons in charge of the management of the undertakings of the Company or the person or persons or the firm or the Trade or Calling, immediately before such vesting or appointment, shall be bound to deliver to the Government company or the Custodian, as the case may be, all assets, books of account, registers or other documents in their custody relating to the undertakings of such Company.
(2) The Government may issue such directions as it may deem desirable in the circumstances of the case to the Government company or the Custodian as to its or his/her powers and duties and the Government company or Custodian may also, if it or he/she so desires, apply to the Government at any time for instructions as to the manner in which the management of the undertakings of the Company shall be conducted by it or him/her or in relation to any other matter arising in the course of such management.
(3) The Custodian shall receive from the funds of the undertaking of the Company such remuneration as the Government may fix and shall hold office during the pleasure of the Government.
10. Accounts and Audits. - The custodian of the undertakings of the Company shall maintain an account of the undertaking of the Company in such form and manner and under such conditions as may be prescribed and the provisions of the Companies Act, 1956 shall apply to the audit of the account so maintained as they apply to the audit of the accounts of the Company.
CHAPTER V
PROVISIONS RELATING TO THE EMPLOYEES OF THE COMPANY
11. Employees to be paid due compensation.— The employees of the Company whose activities are acquired and taken over by the Government Company are free to leave the service since the continuity of their service will be on the option based on desirability or suitability to the norms and standards of the Government or the Government Company and in such an event, the employees who leave their positions will be paid due compensation as decided by the custodian under the provisions of this Act by means of a claim Petition.
12. Service Conditions of Employees. — It is not obligatory on the part of the Government to continue with unsuitable employees who are disqualified within the norms of the Government with regard to their age, qualification, integrity, etc., which are expected from the employees. In such an event, to pre-empt any grievance or circumvent any difficulty faced by the erstwhile employees of the Company whose assets are being acquired, they will be paid adequate compensation as mentioned above.
CHAPTER VI
COMMISSIONER OF PAYMENTS
13. Appointment of Commissioner of Payments. — (1) The Government shall, for the purpose of determining and disbursing the amounts payable to the Company or person or persons or a firm or to anyone under the provisions of this Act, by notification, appoint a Commissioner of Payments.
(2) The Government may appoint such other persons as it may think fit to assist the Commissioner and thereupon the Commissioner may authorize one or more of such persons also to exercise all or any of the powers exercisable by him under this Act and different persons may be authorized to exercise different powers. However, the Commissioner of Payments shall be the ultimate authority.
(3) Any person authorized by the Commissioner to exercise any of the powers exercisable by the Commissioner may exercise those powers in the same manner and with the same effect as if they have been conferred on that person directly by this Act and not by way of authorisation.
(4) The salaries and allowances of the Commissioner and other persons appointed under this Section shall be defrayed out of the Consolidated Fund of the State.
14. Payment by the Government to the Commissioner.— (1) The Government shall, wherever necessary and without any delay and on any account within the date on which the claims of the parties are so specified, pay in cash to the Commissioner, for payment to the Company or the claimants—
(a) an amount equal to the amount decided by the Commissioner to pay as compensation to any claimant;
(b) an amount equal to, the amount payable to the Company as compensation.
(2) A deposit account shall be opened by the Government in favour of the Commissioner, in the Public Account of the State, and every amount paid under this Act to the Commissioner shall be deposited by him to the credit of the said deposit account and the said deposit account shall be operated by the Commissioner.
(3) The interest accruing on the amount standing to the credit of the deposit account referred to in sub-section (2) shall ensure to the purposes of carrying out the purposes of this Act.
15. Certain powers of the Government or Government company. — (1) The Government or the Government company, as the case may be, shall be entitled to receive up to the specified date, to the exclusion of all other persons, any money due to the Company, in relation to its undertakings which have vested in the Government or the Government Company, realized after the appointed day notwithstanding that the realization pertains to a period prior to the appointed day.
(2) The Government or the Government Company as the case may be, may make a claim to the Commissioner with regard to every payment made by it after the appointed day for discharging any liability of the Company in relation to any period prior to the appointed day and every such claim shall have priority in accordance with the priorities attaching, under this Act, to the matter in relation to which such liability has been discharged by the Government or the Government company.
(3) Save as otherwise provided in this Act, the liabilities of the Company in respect of any transaction prior to the appointed day, which have not been discharged on or before the specified date, shall be the liabilities of the company.
16. Claims to be made to the Commissioner. — Every person having a claim against the Company shall prefer such claim before the Commissioner within thirty days from the specified date:
Provided that if the Commissioner is satisfied that the claimant was prevented by sufficient cause from preferring the claim within the said period of thirty days, he may entertain the claim within a further period of thirty days and not thereafter.
17. Priority of claims. — The claims arising out of the matters specified
in Schedule - I shall have priorities in accordance with the following
principles, namely:—
(a) Category - I will have precedence over all other categories and Category-II will have precedence over Category-Ill, and so on;
(b) the claims specified in each of the categories, except Category - VI, shall rank equally and be paid in full, but, if the amount is insufficient to meet such claims in full, they shall abate in equal proportions and be paid accordingly;
(c) the liabilities specified in Category - VI shall be discharged, subject to the priorities specified in this Section, in accordance with the terms of the secured loans and the priority, inter se, of such loans; and
(d) the question of discharging any liability with regard to a matter specified in a lower category shall arise only if a surplus is left after meeting all the liabilities specified in the immediately higher category.
18. Examination of claims.— On receipt of the claims made, the Commissioner shall arrange the claims in the order of priorities specified in the Schedule and examine the same in accordance with such order of priorities.
19. Admission or rejection of claims.— (1) After examining the claims with reference to the priorities set out in the Schedule, the Commissioner shall fix a certain date on or before which every claimant shall file the proof of his claim or be excluded, from the benefit of the disbursement made by the Commissioner.
(2) Not less than fourteen days' notice of the date so fixed shall be given by advertisement in one issue of a daily newspaper in English language and in one issue of such daily newspaper in the Tamil language as the Commissioner may consider suitable, and every such notice shall call upon the claimant to file a proof of his claim with the Commissioner within the time specified in the advertisement.
(3) Every claimant who fails to file the proof of his claim within the time specified by the Commissioner shall be excluded from the disbursement made by the Commissioner.
(4) The Commissioner shall, after such investigation as may, in his opinion, be necessary and after giving the Company an opportunity of refuting the claim and after giving the claimant a reasonable opportunity of being heard, in writing, admit or reject the claim in whole or in part.
(5) The Commissioner shall have the power to regulate his own procedure in all matters arising out of the discharge of his functions, including the place or places at which he will hold his sittings and shall, for the purpose of making an investigation under this Act, have the same powers as vested in a Civil Court under the Code of Civil Procedure, 1908. while trying a suit, in respect of the following matters, namely:—
a. the summoning and enforcing the attendance of any witness and examining him on oath;
b. the discovery and production of any document or other material object producible as evidence;
c. the reception of evidence on affidavits;
d. the issuing of any commission for the examination of witnesses.
(6) Any investigation before the Commissioner shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 of the Indian Penal Code and the Commissioner shall be deemed to be a Civil Court for the purposes of Section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973.
(7) A claimant who is dissatisfied with the decision of the Commissioner, may prefer an appeal against the decision to the principal Civil Court of original jurisdiction within the local limits of whose jurisdiction the registered office of the Company is situated:
Provided that where a person who is a Judge of a High Court is appointed to be the Commissioner, the appeal shall lie with the High Court at Madras; and such appeal shall be heard and disposed of by not less than two Judges of that High Court.
20. Disbursement of money by the Commissioner to claimants. — After admitting a claim under this Act, the amount due in respect of such claim shall be paid by the Commissioner to the person or persons to whom such sums are due and, on such payment, the liability of the Company in respect of such claim shall stand discharged.
21. Disbursement of amounts to the Company.— (I) If, out of the
monies paid to him in relation to the undertakings of the Company, there is a
balance left after meeting the liabilities as specified in the Schedule - I, the
Commissioner shall disburse such balance to the Government.
(2) Where the possession of any machinery, equipment or other property; has vested in the Government or a Government company under this Act, but such machinery, equipment or other property does not belong to the Company, it shall be lawful for the Government or the Government company to continue to possess such machinery or equipment or other property on the same terms and conditions under which they were possessed by the Company immediately before the appointed day under this Act.
22. Undisbursed or unclaimed amount to be deposited to the general
revenue account. - Any money paid to the Commissioner which remains
undisbursed or unclaimed for a period of three years from the last day on
which the disbursement was made, shall be transferred by the Commissioner
to the general revenue account of the Government, but a claim to any money
so transferred may be preferred to the Government by the person entitled to
such payment and shall be dealt with as if such transfer had not been made,
the order, if any, for payment of the claim being treated as an order for the
refund of the revenue.
CHAPTER VII
MISCELLANEOUS
23. Act to have overriding effect.— The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having effect by virtue of any State law, other than this Act, or in any decree or order of any Court, Tribunal or other authority.
24. Effect of Contracts.— Every contract entered into by the owner for any service, sale or supply shall subsist till the expiry of period of contract:
Provided that such contract, which is unduly onerous or has been entered into in bad faith or is detrimental to the interest of the company, shall be terminated or alteration or modification shall be made therein except after giving to the parties of the contract a reasonable opportunity of being heard and except after recording in writing its reason for termination of the contract or making any alteration or modification therein.
25. Protection of action taken in good faith. — (1) No suit, prosecution
or other legal proceeding shall lie against the Government or any officer of
the Government or the Custodian or the Government company or any officer
or other person authorized by the Government or Government company for
anything which is in good faith done or intended to be done under this Act.
(2) No suit or other legal proceeding shall lie against the Government or any of its officers or other employees or the Government company or any officer or other person authorized by the Government company for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
26. Delegation of powers. — (1) The Government may by notification,
direct that all or any of the powers exercisable by it under this Act, other
than the power conferred by Sections 29 and 30, may also be exercised by
such person or persons as may be specified in the notification.
(2) Whenever any delegation of power is made under sub-section (1), the person to whom such power has been delegated shall act under the direction, control and supervision of the Government.
27. Penalties. — Any person who,—
(a) having in his possession custody or control any property forming part of any undertaking of the Company, wrongfully withholds such property from the Government or Government company; or
(b) wrongfully obtains possession of, or retains, any property forming part of any undertaking of the Company or willfully withholds or fails to furnish to the Government or Government company or any person or body of persons specified by that Government or Government company, as the case may be, any document relating to such under taking which may be in his possession, custody or control or fails to deliver to the Government or Government company or any person or body of persons specified by that Government or Government company as the case may be, any assets, books of account, registers or other documents in his possession, custody or control, relating to the undertaking of the Company; or
(c) wrongfully removes or destroys any property forming part of any undertaking of the Company or prefers any claim under this Act which he knows or has reasonable cause to believe to be false or grossly inaccurate,
shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to ten thousand rupees, or with both.
28. Offences by companies. — (1) Where an offence under this Act has
been committed by a company, every person who at the time the offence was
committed was in charge of, and was responsible to, the company for the
conduct of the business of the company, as well as the company, shall be
deemed to be guilty of the offence andshall be liable to be proceeded against
and punished accordingly:
Provided that nothing contained in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where any a offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any Director, Manager, Secretary or other officer of the company, such Director, Manager, Secretary or other officer shall be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
Explanation.— For the purposes of this Section,—
(a) "company" means any body corporate and includes a firm or other association of individuals; ....
(b) "director", in relation to a firm, means a partner in the firm.
29. Power to make rules. — (1) The Government may, by notification, make rules for carrying out the provisions of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—
a. the time within which, and the manner in which, an intimation shall be given to the Commissioner;
b. the form and the manner in which and the conditions under which accounts shall be maintained by the Custodian as required by this Act;
c. any other matter which is required to be, or may be, prescribed.
(3) Every rule made or notification or order issued under this Act shall be
laid, as soon as may be after it is made or issued, before the Tamil Nadu
Legislative Assembly, while it is in session, for a total period of thirty days
which may be comprised in one session or in two or more successive
sessions, and if, before the expiry of the session immediately following the
session or the successive sessions aforesaid, the House agrees to make any
modification in the rule or agrees that the rule should not be made, the rule
shall thereafter have effect only in such a modified form or be of no effect,
as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
30. Power to remove difficulties.— If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:
Provided that no such order shall be made after the expiry of a period of two years from the date on which this Act receives the assent,
SCHEDULE-I
(See Section 17)
Order of Priorities for the Discharge of Liabilities of the Company
PART "A"
POST-TAKE-OVER MANAGEMENT PERIOD
Category—I:
Wages, salaries and other dues of the employees of the Company.
Category—II:
Secured loans advanced by banks and financial institutions not latter to the date of introduction of the Bill in the State Legislature.
Category—Ill:
(a) Any other loans.
(b) Credit availed of by the Company for the purpose of carrying on any trading or Cable Network operations.
Category—IV:
Revenue, taxes, cesses, rates or other dues of the Government or the Central Government.
PART "B"
PRE-TAKE-OVER MANAGEMENT PERIOD
Category—V:
Arrears in relation to contributions to be made by the Company to the provident fund, salaries and wages and other amounts due to employees.
Category— VI:
Secured loans
Category— VII:
Revenue, taxes, cesses, rates or any other dues to the Government, or Undertakings, Boards, a local authority or the Central Government.
Category—VIII:
(a) Any credit availed of by the Company for the purpose of trading or Cable Network operations.
(b) Any other dues.
SCHEDULE-II
[See Section 1(3)]
Applicability of the Act
This Act, on the appointed date, will apply to the activities of—
(a) Sumangali Cable Vision having its offices at—
(i) 1, Lynwood Lane, Mahalingapuram, Chennai-34,
(ii) 45, Kakkan Street, Shenoy Nagar, Madurai-2,
(iii) 1, Alexandria Nagar, Cantonment, Trichy-1,
(iv) 39, Ramakrishna Nagar, New Sidhapudur, Coimbatore-44
and offices in other places.
(b) Hathway having its office at—
"House of Lords” Flat No. GB, Door No.29, Luz Avenue, Mylapore, Chennai-4 and offices in other places.
