27. Telegraph officer fraudulently sending messages without payment.
- If any telegraph officer transmits by telegraph any message on which the charge prescribed by the [Central Government] [Substituted by A.O.1937, for "Government".], or by a person licensed under this Act, as the case may be, has not been paid, intending thereby to defraud the [Central Government] [Substituted by A.O.1937, for "Government".] or that person, he shall be punished with imprisonment for a term which may extend to three years, or with fine, or with both.
