54. 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 may be received by the telegraph offices for despatch without prepayment but the charges must be paid into the office concerned within twenty-four hours.Note. - (i) It should be borne in mind that some offices do net deliver "Late Fee" telegrams; in such cases the accepting office is bound to inform the sender.(ii)No police officer below the rank of Officer-in-charge of a unit, is authorised to send the telegrams referred to above. If such telegram is sent by an officer other than the Deputy Commissioner, such officer should inform the Deputy Commissioner as soon after the despatch of the telegram as possible.Depatch of such telegrams should be followed by sending a copy of the message by post to the addressee.
