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Union of India - Section

Section 496 in Indian Telegraph Rules, 1951

496. Charges.

(1)When a telephone circuit is provided wholly by utilising existing wires or channels, the rentals shall be calculated as given below, with a minimum guarantee period of three months namely :
(a) Point toPoint.
[A. Radio TelephonySimplex HF Wireless circuit.] [Inserted by G.S.R. 352(E), dated 27th June, 1997 (w.e.f. 27th June, 1997.)] Rs. Three hundredfifty per kilometre per annum subject to a maximum as for 1500kilometres.
B. In any othercase-.
(i) Not exceeding1000 kilometres chargeable distance. Rs. Six hundredper kilometre per annum
(ii) Exceeding1000 kilometres chargeable distance As for 1000kilometres plus Rs. three hundred per kilometer per annum foreach additional kilometres or fraction thereof beyond 1000kilometres, subject to a maximum as for 1500 kilometres.
(b) Single PartyNetwork Mode.
(i) Not exceeding1000 kilometres chargeable distance Rs. Seven hundredfifty per kilometre per annum.
(ii) Exceeding1000 kilometres chargeable distance As for 1000kilometres plus Rs. Three hundred seventy-five per kilometre perannum for each additional kilometre or fraction thereof beyond1000 kilometres, subject to a maximum as for 1500 kilometres.
[Provided that the local telephone circuit and the lead at either end of the telephone circuit shall be charged at the rate of Rs. twelve hundred per kilometre per annum per pair for point to point circuits and at the rate of Rs. Fifteen hundred per kilometre, per annum per pair for Single Party Network Mode circuits.] [Substituted by G.S.R. 812(E), dated 26th July, 1988 (w.e.f. 1st August, 1988).][Provided further that] [Substituted by G.S.R. 830(E) dated 28th October, 1992 (w.e.f. 1st November, 1992.)] where new constructions or installations are involved for the whole or part of the circuits--
(i)special rates of charges may be fixed by the telegraph authority taking into account the cost of construction and other relevant factors, and
(ii)longer guarantee periods may be specified.
(c)[ The charges for a month shall be equal to one-twelfth of the annual charges.] [Substituted by G.S.R. 812(E), dated 26th July, 1988 (w.e.f. 1st August, 1988).]
(2)Subject to the provisions of sub-rule (1), the following charges shall also be payable by the party wherever applicable :-
(a) Installationcharges Rs. 200 for eachend
(b) Shiftingcharges Rs. 200 for eachend
(c) Reconnectionfee :
(i) if restoredwithin a period of 15 days from the date of disconnection. Rs. 25
(ii) in all othercases Rs. 50
(d) Hand MicroTelephone Instruments provided at either end. [Rs. 150] [Substituted by G.S.R. 830(E), dated 28th October, 1992 (w.e.f. 1st November, 1992).]perinstrument.
(3)[ The rates specified in Cl. (a) and (b) of sub-rule (1) shall not apply to telephone circuits provided for the use of Railways and Canal Administrations.] [Substituted for "Rs. 60" by G.S.R. 1237(E), dated 28th November, 1986 (w.e.f. 1st December, 1986).][496-A. (1) The charges for point to point and single party network mode leased long distance data circuits of speed up to 9.6 kilobits per second (kbps) shall be levied at 1.25 times the charges specified in Cl. (a) of sub-rule (1) of rule 496:Provided that the Local data circuit and the Local lead provided at each end of the long distance data circuit shall be chargeable per pair at the rate applicable for Private Wires under sub-section (1) (b) of Sec. IX of rule 434:Provided further that the said rate shall apply if the circuit is provided by utilising existing wires or channels and that in all other cases special rates of rentals may be charged by the Telegraph Authority taking into account the cost of construction and other relevant factors.Note. - One time additional conditioning charge (non-refundable) of Rs. twenty thousand for each end of the circuit shall be levied for 9.6 kilobits per second (kbps) circuits.
(2)Circuits provided for Newspaper Establishments and News Agencies.
(i)The charges for Data Circuits leased to Newspaper Establishments and News Agencies shall be one-third of the normal charges specified in sub-rule (1) of rule 496-A provided that the circuits are use only for dissemination of news.
(3) Installationand Testing Charges Provided byTelegraph Authority Provided bysubscriber
Testing Charges :
I.For speed.    
(a) Up to 2400 pbs Rs. 2000 Rs. 800
(b) 4800 bps Rs. 3000 Rs. 800
(c) 9600 bps Rs. 4000 Rs. 1200
II.AnnualRental for the Moderns provided by the Telegraph Authority forspeeds;
(a) Up to 2400 pbs Rs. 5000 Per pair
(b) 4800 bps Rs. 7000 Per pair
(c) 9600 bps Rs. 9000 per pair
Note. - The minimum period of hire for Moderns shall be one year.] [Substituted by G.S.R. 830(E), dated 28th October, 1992 (w.e.f. 1st November, 1992).]