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[Cites 0, Cited by 0] [Section 496] [Entire Act]

Union of India - Subsection

Section 496(1) in Indian Telegraph Rules, 1951

(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).]