366. Payment of charges for telegrams sent by rural police.
- On receipt of the original telegram forms used for such messages from the Government or the Railway Telegraph offices the Superintendent shall at once stamp it with service stamps to the amount indicated for payment and shall return it to the Telegraph or Postal or Railway official concerned within 48 hours. A Superintendent may not refuse to affix stamp to a message, but if he considers that the message should be questioned, he shall write at once to the Telegraph official concerned and say that the message has been stamped, but it has been detained for the purpose of enquiry. The enquiry shall be made urgently, and the message shall be returned to the official in charge of the Telegraph office concerned as soon as the enquiry is complete. Superintendents shall not challenge such messages unless it is obvious that the message had nothing to do with Government business, and referred only to a private matter, in which case recovery shall be made from the dafadar or chaukidar concerned and credited to the treasury.
