Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 184 in Police Regulations, Bengal , 1943

184. Telegrams.

(a)Official telegrams shall invariably be marked "State" by the sender in the space provided on the form.
(b)Telegrams shall usually be marked "ordinary" but in an emergency, "express" telegrams may be sent; and when there is a great emergency, police officers may send telegrams marked "special police."
(c)Special police telegrams, which take precedence over almost all other classes of telegrams, are received for despatch and delivery at all telegraph offices during business hours and during closed hours on payment of late fees.
(d)The charges for all State telegrams shall be paid by service stamps. Special police and express State telegrams will be received by telegraph offices for despatch without prepayment, but the charges must be paid into the office concerned within 24 hours.
NOTE. - (i) It should be borne in mind that some offices do not deliver "late fee" telegrams ; in such cases the accepting office is bound to inform the sender.(ii) Police officers not below the rank of Sub-Inspector in the district of Chittagong and those attached to the Central and District Intelligence Branches are authorised to send "Special Police" telegrams to Burma on payment of the usual charges for such telegrams.