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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1) in Indian Telegraph Rules, 1951

(1)At departmental telegraph offices and at such combined offices as the Head of a Circle may specify in this behalf, inland telegrams may be accepted without prepayment from any person who has (a) made at the telegraph office from which the telegrams are to be sent a minimum deposit in cash or Government promissory notes or National Savings Certificate of a sum equivalent to the estimated cost of fourteen days telegram plus fees for the upkeep of accounts, or (b) furnished to such telegraph office a letter of guarantee in the form annexed to this rule from a bank approved by the Director General in this behalf for a sum equivalent to the estimated cost aforesaid:Provided that subject to the approval of the Head of a Circle, the deposit to be made or guarantee to be furnished by persons whose average expenditure on telegrams at the office in question exceeds Rs. 800 a month shall be, or shall be for, Rs. 1,000 only and that the account in such cases may be rendered monthly.