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Union of India - Section

Section 149 in Indian Telegraph Rules, 1951

149. State Telegrams without Prepayment.

- Inland State telegrams may be accepted without prepayment at all Government Telegraph Offices, from any Government official, on the conditions that settlement of all charges due on such telegrams shall be made monthly, within a period of three weeks from the date of presentation of the bill, in cash or by crossed cheques drawn in favour of the In charge of the telegraph office at which the telegrams were booked, and that an additional fee for the maintenance of the account of charges due shall be paid at the rate of rupees five for every batch of twenty telegrams or part thereof despatched under credit account system. The accounts in respect of Inland State telegrams sent on behalf of the Meteorological Department shall be settled by the Deputy Accountant General, Telegraph Check Office, Calcutta, in accordance with the current rules on the subject.