(1)The Central Government may, from time to time, by notification in the Official Gazette, make [rules] [See the Indian Telegraph Rules, 1951; the Indian Wireless Telegraph (Commercial Radio Operators Certificates of Proficiency and Licence to Operate Wireless Telegraph) Rules, 1954; the Wireless Telegraphy (Amateur Service) Rules, 1958; the Indian Wireless Telegraphy (Experimental Service) Rules, 1962; the Indian Wireless Telegraphy (Demonstration Licences) Rules, 1962; the licensing of Wireless Receiving Apparatus Rules, 1965 and the Commercial Broadcast Receiver Licensing (Dealers) Rules, 1965.] consistent with this Act for the conduct of all or any telegraphs established, maintained or worked by the Government or by persons licensed under this Act.
