(2)Rules under this section may provide for all or any of the following, among other matters, that is to say:(a)the rates at which, and the other conditions and restrictions subject to which, messages shall be transmitted [within India] [Inserted by Act 33 of 1971, Section 3 (w.e.f. 10.8.1971).];(b)the precautions to be taken for preventing the improper interception or disclosure of messages;(c)the period for which, and the conditions subject to which, telegrams and other documents belonging to, or being in the custody of, telegraph offices shall be preserved;(d)the fees to be charged for searching for telegrams or other documents in the custody of any telegraph officer;(e)[ the conditions and restrictions subject to which any telegraph line, appliance or apparatus for telegraphic communication shall be established, maintained, worked, repaired, transferred, shifted, withdrawn or disconnected;] [Inserted by Act 47 of 1957, Section 2 (w.e.f. 1.7.1959).](ee)[ the charges in respect of any application for providing any telegraph line, appliance or apparatus;] [Inserted by Act 48 of 1974, Section 2(w.e.f. 1.6.1975).](eea)[ the manner in which the Fund may be administered; [Inserted by Act 8 of 2004, Section 4 (w.r.e.f. 1.4.2002).](eeb)the criteria based on which sums may be released;](f)the charges in respect of(i)the establishment, maintenance, working, repair, transfer or shifting of any telegraph line, appliance or apparatus;(ii)the services of operators operating such line, appliances or apparatus;(g)the matters in connection with the transition from a system where under rights and obligations relating to the establishment maintenance, working, repair, transfer or shifting of any telegraph line, appliance or apparatus for telegraphic communication attach by virtue of any agreement to a system where under such rights and obligations attach by virtue of rules made under this section;(h)the time at which, the manner in which, the conditions under which and the persons by whom the rates, charges and fees mentioned in this sub-section shall be paid and the furnishing of security for the payment of such rates, charges and fees;(i)the payment of compensation to the Central Government for any loss incurred in connection with the provision of any telegraph line, appliance or apparatus for the benefit of any person(a)where the line, appliance or apparatus is, after it has been connected for use, given up by that person before the expiration of the period fixed by these rules, or(b)where the work done for the purpose of providing the line, appliance or apparatus is, before it is connected for use, rendered abortive by some act or omission on the part of that person;(j)the principles according to which and the authority by whom the compensation, referred to in clause (i)shall be assessed;(jj)[ the qualifications to be possessed and the examinations, if any, to be passed by the persons employed for the establishment, maintenance or working of any telegraph and the fees to be charged for admission to such examinations;] [Inserted by Act 15 of 1961, Section 3 (w.e.f. 2.5.1961).] and(k)any other matter for which provision is necessary for the proper and efficient conduct of all or any telegraphs under this Act.
