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Union of India - Section

Section 507 in Indian Telegraph Rules, 1951

507. Temporary connections.

- The Telegraph Authority may provide temporary telex connections up to a maximum period of [three years] [Substituted for the words two years by G.S.R. 679(E), dated 20th June, 1984 Rule 2 (w.e.f. 30th June, 1984).]. The rental chargeable for such connections shall be as follows :
Every quarter orpart up to a maximum period of[three years] [Substituted for the words two years by G.S.R. 679(E), dated 20th June, 1984 Rule 2 (w.e.f. 30th June, 1984).] One and a halftime the quarterly rental as for a regular connection for eachquarter or part.
Call charges and installation charges shall be leviable at the same rates as for regular connections.