(2)Details of revised local area boundaries of the exchange system will be published by local Telecommunication Authority in the newspapers in circulation at the stations concerned.(x)"Local call" means a call from a subscriber's line to another line on any exchange within the same exchange system;(y)(i)"Local circuit" means a circuit provided between a telegraph office and the party's premises.(ii)"Local leads" means the circuit provided between a Voice Frequency Telegraph Station, carrier station or Trunk exchange on one side and party's premises on the other;(z)"Measured Rate system" means a system of a charging of telephone under which a subscriber pay a fixed annual rental for the line connecting his telephone to any exchange within the exchange system and entitles him to make calls free of charge up to a specified number of call units during a fixed period, each call unit in excess of that number being charged at the prescribed rates;(aa)Message rate system" means a system of charging on telephones under which a subscriber, besides paying a fixed annual rental for the line connecting his telephone to any exchange within the exchange system, is also required to pay call fees for each call from his telephone at rates prescribed for such calls;(bb)"Messenger service" means a facility at Public Telephones for a particular called person at a given address being sent for under such conditions and on payment of such charges as the Telegraph Authority may prescribe;(bba)"Metered demand service" means manual trunk telephone service established between stations where the charging is effected automatically on the calling subscriber's telephone meter not involving preparation of trunk call tickets;(bbb)(i)"Number-to Number Call" is a trunk call exchanged between a specified telephone number at one station and another specified telephone number at another station;(ccc)[ "Rural Subscriber" means a person to whom a telephone service has been provided in a rural area by means of an installation under these rules or under an agreement.] [Inserted by G.S.R. 818(E), dated 27.12.1995](cc)"Own your Telephone scheme" means a scheme under which the subscriber makes an initial lump sum payment towards the rental for the line connecting his telephone to any exchange within the exchange system, and in consideration thereof is allowed a reduction in the annual rental payable by him for a specified period;(dd)"Parent exchange" to public Telephones is the telephone exchange to which it is directly connected;(ee)"Particular person call" means a trunk call where the caller wishes to speak to a specified person;(ff)"Party line connection" is a telephone connection where 2 or more parties share in a common line to a departmental exchange;(i)"Person-to Person call" is a trunk call arranged from a specified individual at one station to another specified individual at another station whether these persons be subscribers or not;(gg)"Phonogram" means a telegraphic message sent to or received from a telegraph office by a subscriber over the telephone;(hh)"Postal receiving office" means a post office which is not in telegraphic communication with a Government telegraph office but at which inland telegrams may be handed in for despatch by post, without additional charge, to a telegraph office for onward transmission.(ii)"Postmaster-General" means a Postmaster General as defined in Section 2 of the Indian Post Office Act, 1898 (4 of 1998);(i)"Printing perforator" means an apparatus used for preparing perforated tapes which can be fed through an auto transmitter;(jj)"Private branch exchange" means an exchange provided for any one party and connected to a departmental exchange;(kk)"Private exchange" means a telephone exchange provided exclusively for the use of an organisation or an individual and not connected to the public network;(ll)"Private wires" are those which connect two subscribers through a departmental exchange system whether a private wire relay set is installed at the exchange or not and are not connected to the local telephone system and to the general trunk net work;(mm)"Private wire junction" means a line connecting two private exchanger;(nn)"Public telephone" means a telephone office for the use of the general public during specified hours on payment of the prescribed fees;(i)"Local Public Telephone" means a public call office connected to an exchange and situated within the local area of an exchange system;(ii)"Interpolated Public Telephone" means a public call office not connected to an exchange by a separate line of its own but interpolated on a direct trunk line between two exchanges;(iii)"Long Distance Public Telephone" means a public call office which is not a local public telephone or an interpolated public call office.(iv)"Reversed Charge Call" means a trunk call which a person is authorised to make from any public telephone to a specified telephone number without pre-payment of the charges for such a call, the charges being recoverable from the called subscriber;(oo)"Single Period or Unit" means a period of three minutes or part thereof;(pp)"Subscriber" means a person to whom a telephone service has been provided by means of an installation under these rules or under an agreement;(qq)"Subscription Fixed Time Call" means a fixed time call between two numbers for 5 or more consecutive days excluding Sundays and Telegraph holidays;(rr)"Telecommunication" means any transmission, emission or reception signs, signals, writing, images, sounds of intelligences of any nature, by wire, radio, visual or other electromagnetic system;(rra)[ "Telecommunication Centre" means a centre which provides telecommunication facilities for booking local, trunk and subscriber dialled telephone calls, and for booking and transmission of telex and fecsimile (FAX) messages and telegrams at a single location]; [Inserted by G.S.R. 74, dated 18.1.1991](ss)[ "Telegram" means written or printed matter intended to be transmitted by telegraphy and includes a "radio-telegram" or a photo-telegram; [Substituted by G.S.R. 190, dated 18.2.1984](i)"Telegraph Circuit" means a medium used for dissemination of written matter or messages;(ii)[ 'FAX telegram', means a document transmitted through Bureau FAX Service whose copy is retained by the Telegraph Officer or Telecommunication Centre].](tt)[ "Telegraph Office" means an office which deals mainly with booking, transmission, reception and delivery of telegrams and which is established, maintained and worked under the direction and control of the Director-General]; [Substituted by G.S.R. 74, dated 18.1.1991](uu)"Telegraphy" means a system of telecommunication for the transmission of written matter by the use of a signal code;(vv)"Telephony" means a system of telecommunications set up for the transmission of speech or other sound;(i)"Teleprinter Machine" means an apparatus used on the terminal of a telegraph circuit for printing messages;(ii)"Ticker Connection" means a circuit provided between the main office of a News Agency and its constituents in the same station;(vva)[ "Teleprinter Exchange (Telex)" includes a notional telex exchange installed, maintained and controlled by the Telegraph Authority, from where the telex connections may be provided to the subscribers; [Inserted by G.S.R. 719(E), dated 18.8.1987]Explanation.- For the purposes of this clause, Notional telex exchange shall mean an exchange serving a group of subscribers having distinct dialling code and distinct charging fees through a distant EDX and notional telex exchange may be opened in place of a teleprinter exchange (telex), Multiplexer or Concentrator at any town on city based on the techno-economic considerations; the local area of a notional telex exchange having five kms. radial distance from the nearest local telephone exchange or from the main local exchange in case of a multi-exchange area. The subscribers connected to a notional telex exchange shall pay rent and call charges as if they were being served from a real teleprinter exchange (telex) established at the local telephone exchange].(ww)"Trunk Call" means a call on a trunk line;(xx)"Trunk Line" means a telephone line connecting an exchange system with another exchange system or a public call office on which a fee is levied for a conversation on the basis of the duration of the conversation;(yy)"Subscriber Trunk Dialling facility (STD)" means the facility whereby subscribers can obtain trunk calls without the assistance of operators, by the use of the dial provided;(zza)"Non-exchange lines" are those which connect two subscribers without any Departmental Exchange intervening.(zzb)"Long Distance Charging Area (LDCA)" means one of the several areas in which the country is divided by the Telegraph Authority and declared as such for the purpose of charging for trunk calls;(zzc)"Long Distance Charging Centres (LDCC)" means a particular Trunk Exchange in a long distance charging area declared as such by the Telegraph Authority for the purpose of charging for Long Distance Calls;(zzd)[ "Short Distance Charging Area" (SDCA)" means one of the several areas in which a long distance charging area is divided by the telegraph authority and declared as such for the purpose of charging for trunk calls; [Inserted by G.S.R. 587 (E), dated 10.6.1992](zze)"Short Distance Charging Centres (SDCC)" means a particular exchange in a short distance charging area declared as such by the telegraph authority for the purpose of charging trunk calls].(aaa)"Fire Alarm Service" means a service consisting of a Switch Board at the Fire Brigade Station with lines extending up to Telephone instuments in the Fire Alarm Pillars;(bbb)"Rifle Range Connection" means a telephone communication between the Markers' hut at a Rifle Range and the different firing points along the Range.
