(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.
