- In these rules, unless the context otherwise requires,-------(a)"Answer Back Code", means a combination of characters used to provide a short code to identify the subscriber.(i)"Auto transmitter", means an apparatus used for transmission of perforated tapes;(ii)"Call", means a conversation between two or more subscribers connected to the same exchange and includes a conversation with such other service connected with the telephone system as may be specified by the Telegraph Authority;(ab)[ "Bureau Fax Service", means a telecommunication service offered through a Telegraph Office or a Telecommunication Centre, providing telecommunication facilities to the public for the purpose of transmitting documents (and not exclusively photographs) by compatible facsimile machines and involving a distant reproduction of the originals in the form of graphics, hand written or printed material]. [Inserted by G.S.R. 933(E), dated 3.12.1990](b)"Called Person", means a subscriber with whom a caller wishes to speak.(c)(i)"Caller", means a subscriber who registers his demand for a trunk call;(ii)"Collect Call", means a call for which the person booking the trunk call specifies, while booking it, that he wishes the call to be paid for by the called party;[ca] [Inserted by G.S.R. 74, dated 18.1.1991] "Central Telegraph Office", means the Principal Telegraph Office in a city, where there are more than one Telegraph Officer;(d)"Combined Office" means a post office which is in telegraphic communication with a Government telegraph office, or at which telegrams may be handed in for despatch by messenger to the nearest telegraph office for onward transmission;(i)"Commutator Board" means an equipment for terminating telegraph circuits so as to facilitate interconnection between any two desired circuits.(ii)"Credit Card Facility" means a facility where under a subscriber or his representative who has applied for and been issued under such terms and conditions, as may be prescribed by the telegraph authority with a Credit Card, may make trunk calls from any telephone, public or private, to any other telephone and have the charges debited against the telephone subscriber specified in the Credit Card;(e)"Departmental Exchange" means a telephone exchange which is installed, maintained and controlled by the Telegraph Authority.(i)[ "Electronic Exchange" means an electonically operated and maintained Telephone Exchange of the 'stored programme controlled type' which uses a computer for the establishment of telephone calls. [Inserted by G.S.R. 560(E), dated 27.5.1992](ii)"Non-Electronic Exchange" means a Telephone Exchange other than an Electronic Exchange];(f)[* * *] [Omitted by G.S.R. 74, dated 18.1.1991](i)"Dialling Unit" means an equipment associated with the subscriber's teleprinter machine to enable calls being set up automatically;(g)"Direct Exchange Line" is a Telephone connection directly working on a departmental exchange.(h)"Director General" means the Director General of Posts and Telegraphs;(i)"Divisional Engineer" means the Divisional Engineer, Telegraph or Telephones and includes all Heads of Telephone District and any other officer who may be empowered to discharge the functions of the Divisional Engineer under these rules;(j)"Double Period or Unit" means a period in excess of three minutes but not in excess of six minutes;(k)"Exchange System" means any Departmental Telephone Exchange or Exchanges and any license connected therewith declared by the Telegraph Authority to be an exchange system.(l)"Extension" means a subsidiary telephone connection having access to the exchange line with or without the intervention of the main station;(m)"External Extension" means the extension other than an internal extension;(n)"Fixed Time Call" means a trunk call between two numbers which is to be put through at or about a specified time;(o)"Flat Rate System" means a system of charging on telephones under which a subscriber is required to pay a fixed annual rental for the line connecting his telephone to any exchange within the exchange system, but not any call fees for local calls from his telephones;(p)"Government Telegraph Office" includes [* * *] [Word departmental omitted by G.S.R. 74 dated 18th January, 1991 (w.e.f. 18th January, 1991).] telegraph offices and combined offices.(pa)[ "interface device" means a device through which internal wiring in the premises of a person to whom a telephone service has been sanctioned interfaced with the external line, cable and exchange equipment]; [Inserted by G.S.R. 516(E), dated 23.6.1995](q)"internal extension" means an extension located in the same building in which the main connection is working;(r)"international telephone service" means a trunk call service between India and any other country except Ceylon, Nepal and Pakistan;(s)"Interpolated Public Call Office" means a public call office which is opened on a trunk line between two exchanges;(t)"junction line" means a line connecting any two exchanges in an exchange, system or connecting a departmental exchange with a private branch exchange or an exchange of a licensee or a privately owned exchange.(u)"Late fee" means a fee payable, in addition to the prescribed call charges for a local or trunk call, made from or to a Public Office outside its regular working hours;(v)"Licensed telegraph office" means a telegraph office maintained and worked for the purpose of receiving and transmitting paid telegrams under a licence granted under Section 4 of the Indian Telegraph Act, 1885 (13 of 1885).(w)[ "Local Area" in respect of an exchange system means the area coterminous with the Short Distance Charging Area (SDCA) or where the Telegraph Authority has declared any area served by an exchange system to be the local area for the purpose of telephone connections, then, such declared area]. [Substituted by G.S.R. 494(E), dated 12.8.1998]Foot Notes: (1) All existing local areas shall be deemed to have been revised with effect from 00.00 hours of 15th August, 1998, as per above definition.(2)Details of revised local area boundaries of the exchange system will be published by local Telecommunication Authority in the newspapers in circulation at the stations concerned.(x)"Local call" means a call from a subscriber's line to another line on any exchange within the same exchange system;(y)(i)"Local circuit" means a circuit provided between a telegraph office and the party's premises.(ii)"Local leads" means the circuit provided between a Voice Frequency Telegraph Station, carrier station or Trunk exchange on one side and party's premises on the other;(z)"Measured Rate system" means a system of a charging of telephone under which a subscriber pay a fixed annual rental for the line connecting his telephone to any exchange within the exchange system and entitles him to make calls free of charge up to a specified number of call units during a fixed period, each call unit in excess of that number being charged at the prescribed rates;(aa)Message rate system" means a system of charging on telephones under which a subscriber, besides paying a fixed annual rental for the line connecting his telephone to any exchange within the exchange system, is also required to pay call fees for each call from his telephone at rates prescribed for such calls;(bb)"Messenger service" means a facility at Public Telephones for a particular called person at a given address being sent for under such conditions and on payment of such charges as the Telegraph Authority may prescribe;(bba)"Metered demand service" means manual trunk telephone service established between stations where the charging is effected automatically on the calling subscriber's telephone meter not involving preparation of trunk call tickets;(bbb)(i)"Number-to Number Call" is a trunk call exchanged between a specified telephone number at one station and another specified telephone number at another station;(ccc)[ "Rural Subscriber" means a person to whom a telephone service has been provided in a rural area by means of an installation under these rules or under an agreement.] [Inserted by G.S.R. 818(E), dated 27.12.1995](cc)"Own your Telephone scheme" means a scheme under which the subscriber makes an initial lump sum payment towards the rental for the line connecting his telephone to any exchange within the exchange system, and in consideration thereof is allowed a reduction in the annual rental payable by him for a specified period;(dd)"Parent exchange" to public Telephones is the telephone exchange to which it is directly connected;(ee)"Particular person call" means a trunk call where the caller wishes to speak to a specified person;(ff)"Party line connection" is a telephone connection where 2 or more parties share in a common line to a departmental exchange;(i)"Person-to Person call" is a trunk call arranged from a specified individual at one station to another specified individual at another station whether these persons be subscribers or not;(gg)"Phonogram" means a telegraphic message sent to or received from a telegraph office by a subscriber over the telephone;(hh)"Postal receiving office" means a post office which is not in telegraphic communication with a Government telegraph office but at which inland telegrams may be handed in for despatch by post, without additional charge, to a telegraph office for onward transmission.(ii)"Postmaster-General" means a Postmaster General as defined in Section 2 of the Indian Post Office Act, 1898 (4 of 1998);(i)"Printing perforator" means an apparatus used for preparing perforated tapes which can be fed through an auto transmitter;(jj)"Private branch exchange" means an exchange provided for any one party and connected to a departmental exchange;(kk)"Private exchange" means a telephone exchange provided exclusively for the use of an organisation or an individual and not connected to the public network;(ll)"Private wires" are those which connect two subscribers through a departmental exchange system whether a private wire relay set is installed at the exchange or not and are not connected to the local telephone system and to the general trunk net work;(mm)"Private wire junction" means a line connecting two private exchanger;(nn)"Public telephone" means a telephone office for the use of the general public during specified hours on payment of the prescribed fees;(i)"Local Public Telephone" means a public call office connected to an exchange and situated within the local area of an exchange system;(ii)"Interpolated Public Telephone" means a public call office not connected to an exchange by a separate line of its own but interpolated on a direct trunk line between two exchanges;(iii)"Long Distance Public Telephone" means a public call office which is not a local public telephone or an interpolated public call office.(iv)"Reversed Charge Call" means a trunk call which a person is authorised to make from any public telephone to a specified telephone number without pre-payment of the charges for such a call, the charges being recoverable from the called subscriber;(oo)"Single Period or Unit" means a period of three minutes or part thereof;(pp)"Subscriber" means a person to whom a telephone service has been provided by means of an installation under these rules or under an agreement;(qq)"Subscription Fixed Time Call" means a fixed time call between two numbers for 5 or more consecutive days excluding Sundays and Telegraph holidays;(rr)"Telecommunication" means any transmission, emission or reception signs, signals, writing, images, sounds of intelligences of any nature, by wire, radio, visual or other electromagnetic system;(rra)[ "Telecommunication Centre" means a centre which provides telecommunication facilities for booking local, trunk and subscriber dialled telephone calls, and for booking and transmission of telex and fecsimile (FAX) messages and telegrams at a single location]; [Inserted by G.S.R. 74, dated 18.1.1991](ss)[ "Telegram" means written or printed matter intended to be transmitted by telegraphy and includes a "radio-telegram" or a photo-telegram; [Substituted by G.S.R. 190, dated 18.2.1984](i)"Telegraph Circuit" means a medium used for dissemination of written matter or messages;(ii)[ 'FAX telegram', means a document transmitted through Bureau FAX Service whose copy is retained by the Telegraph Officer or Telecommunication Centre].](tt)[ "Telegraph Office" means an office which deals mainly with booking, transmission, reception and delivery of telegrams and which is established, maintained and worked under the direction and control of the Director-General]; [Substituted by G.S.R. 74, dated 18.1.1991](uu)"Telegraphy" means a system of telecommunication for the transmission of written matter by the use of a signal code;(vv)"Telephony" means a system of telecommunications set up for the transmission of speech or other sound;(i)"Teleprinter Machine" means an apparatus used on the terminal of a telegraph circuit for printing messages;(ii)"Ticker Connection" means a circuit provided between the main office of a News Agency and its constituents in the same station;(vva)[ "Teleprinter Exchange (Telex)" includes a notional telex exchange installed, maintained and controlled by the Telegraph Authority, from where the telex connections may be provided to the subscribers; [Inserted by G.S.R. 719(E), dated 18.8.1987]Explanation.- For the purposes of this clause, Notional telex exchange shall mean an exchange serving a group of subscribers having distinct dialling code and distinct charging fees through a distant EDX and notional telex exchange may be opened in place of a teleprinter exchange (telex), Multiplexer or Concentrator at any town on city based on the techno-economic considerations; the local area of a notional telex exchange having five kms. radial distance from the nearest local telephone exchange or from the main local exchange in case of a multi-exchange area. The subscribers connected to a notional telex exchange shall pay rent and call charges as if they were being served from a real teleprinter exchange (telex) established at the local telephone exchange].(ww)"Trunk Call" means a call on a trunk line;(xx)"Trunk Line" means a telephone line connecting an exchange system with another exchange system or a public call office on which a fee is levied for a conversation on the basis of the duration of the conversation;(yy)"Subscriber Trunk Dialling facility (STD)" means the facility whereby subscribers can obtain trunk calls without the assistance of operators, by the use of the dial provided;(zza)"Non-exchange lines" are those which connect two subscribers without any Departmental Exchange intervening.(zzb)"Long Distance Charging Area (LDCA)" means one of the several areas in which the country is divided by the Telegraph Authority and declared as such for the purpose of charging for trunk calls;(zzc)"Long Distance Charging Centres (LDCC)" means a particular Trunk Exchange in a long distance charging area declared as such by the Telegraph Authority for the purpose of charging for Long Distance Calls;(zzd)[ "Short Distance Charging Area" (SDCA)" means one of the several areas in which a long distance charging area is divided by the telegraph authority and declared as such for the purpose of charging for trunk calls; [Inserted by G.S.R. 587 (E), dated 10.6.1992](zze)"Short Distance Charging Centres (SDCC)" means a particular exchange in a short distance charging area declared as such by the telegraph authority for the purpose of charging trunk calls].(aaa)"Fire Alarm Service" means a service consisting of a Switch Board at the Fire Brigade Station with lines extending up to Telephone instuments in the Fire Alarm Pillars;(bbb)"Rifle Range Connection" means a telephone communication between the Markers' hut at a Rifle Range and the different firing points along the Range.
