(1)Without prejudice to the provisions of rule 447, the Telegraph Authority shall have the power to introduce Speed Trunk Call Services between any two stations and while doing so it may withdraw any or all of the categories of trunk calls referred to in rule 451 between such stations.(2)If the called number cannot be contacted for any reason, the Speed Trunk Call, shall be treated as cancelled and non-cancelled charges shall be payable under these rules.(3)The charges for the Speed Trunk Call Service shall be as follows :-(a)Normal Charges.- One and a half times the rate of ordinary category of trunk call of unit duration (3 minutes) as specified in Table I of Cl. (a) of rule 451.(b)Concessional Charges.- The charges for Speed Trunk Calls [between any two Short Distance Charging Centres of two Long Distance Charging Centres not being situated within a radial distance of 50 kms. shall be reduced by 50% of the charges specified in Cl. (a) above.(i)on all Sundays and National Holidays; and(ii)between 00 hrs, and 05 hrs and 22 hrs and 24 hrs. on other days.(c)Additional Charges or particular person call.- One third of the rate for unit duration (3 minutes) of Speed Trunk Call charges, one the called number has been contacted, irrespective of the actual duration of the Speed Trunk Call.Explanation.- For the purposes of this rule, "Speed Trunk Call Service" means the manual Trunk Service in which the subscriber can contact the trunk operator by dialling a pre-allotted code number and the call is put through speedily after verification of the identity of the calling number.]Telephone Directories
