(1)Where the two premises of a party between which the telephone circuits are required to be provided are situated in the same town, the chargeable distance shall be equal to the radial distance between the premises plus twenty-five per cent thereof.(2)Where the premises of parties are in two different towns the chargeable distance shall be equal to the radial distance between the two carrier stations (of trunk exchanges where there are not carrier stations) plus twenty-five per cent thereof.(3)If the stations of the parties are connected to the telephone circuit at intermediate places the rates shall be calculated separately on each section of the circuit joining one station with the next one.[498. Part-time use. - (1) A telephone circuit, if available as spare, may be leased for part time use between 7 P.M. and 7 A.M.(2)The charges for the circuit provided for under sub-rule (1) shall be one half of the charges specified in Cl. (a) of sub-rule (1) of rule 496.(3)Junction line between Private Exchange or Private Branch Exchanges shall not be leased on part-time basis] [Substituted by G.S.R. 865(E), dated 29th September, 1989 (w.e.f. 1st October, 1989)].[499. Restriction on part-time use. - (1) A telephone circuit shall not be provided for part time use between 7 A.M. and 7 P.M. or for split periods.] [Substituted by G.S.R. 865(E), dated 29th September, 1989 (w.e.f. 1st October, 1989)]
