Inland Press Telegrams may be accepted without prepayment and without any security deposit or guarantee from the officers of the State Government in the Department without any dealing with the work relating to information and publicity (hereinafter referred to as the said Department) on the condition that :(i)the offices are duly authorised by the said Department;(ii)the telegrams are addressed to addressees approved for the purpose by the said Department (by a general or special order).(iii)all the charges due on such telegrams, including the fees for the upkeep of accounts at the rates prescribed in rule 140(3) shall be paid by the said Department on receipt of the bill.
