20. [ Establishing, maintaining or working unauthorised telegraph. [Substituted by Act 7 of 1914, Section 6, for Section 20.]
(1)If any person establishes, maintains or works a telegraph within [India] in contravention of the provisions of section 4 or otherwise than as permitted by rules made under that section, he shall be punished, if the telegraph is a wireless telegraph, with imprisonment which may extend to three years, or with fine, or with both, and, in any other case, with a fine which may extend to one thousand rupees.(2)Notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (5 of 1898)] [*Now see the Code of Criminal Procedure, 1973 (2 of 1974).], offences under this section in respect of a wireless telegraph shall, for the purposes of the said Code, be bailable and non-cognizable.(3)When any person is convicted of an offence punishable under this section, the Court before which he is convicted may direct that the telegraph in respect of which the offence has been committed, or any part of such telegraph, be forfeited to Government.][20-A. Breach of condition of license. [Inserted by Act 7 of 1914, Section 7.]- If the holder of a license granted under section 4contravenes any condition contained in his license, he shall be punished with fine which may extend to one thousand rupees, and with a further fine which may extend to five hundred rupees for every week during which the breach of the condition continues.]
