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Union of India - Section

Section 451 in Indian Telegraph Rules, 1951

451. Charges for trunk calls.

- Except as provided in rule 451A [and rule 451B] [Inserted by G.S.R. 916(E), dated 9.9.1988] the charges for trunk calls shall be as hereinafter specified.
(a)[ The charges for trunk calls between exchanges situated in the same Short Distance Charging Area and between exchanges located outside the local area but with common border shall be at the rate, specified in item 'A' of the Table I hereunder,
[Substituted by G.S.R. 587(E), dated 10.6.1992]
(aa)The charges for trunk calls between exchange situated in two Short Distance Charging Areas lying in the same Long Distance Charging Area or in adjacent Long Distance Charging Area shall be on the basis of radial distance between the respective Short Distance Charging Centres as specified in item 'B' of the said Table.
(ab)The charges for Trunk Calls between exchanges situated in two contiguous Long Distance Charging Areas shall be on the basis of radial distance between the respective Long Distance Charging Centres, as specified in item if of the said Table, subject to a minimum charges as for the distance slab of 51 km. the to 100 km.]
TABLE I
ManualTrunk Calls Charges
A. Callsbetween the exchanges within the same Short Distance Charging Area, and callsbetween exchanges located outside the local area but with common border,irrespective of distance. As forthe slab of 'Up to 20 kms' shown under item (B) below.
(B)Cases not failing under Item 'A' above-  
Radialdistance between any two Short Distance charging centres or between any twoLong Distance charging centers ChargesRs.
Up to 20Kilometres 05
Exceeding20 kms. but not exceeding 50 kms 08
Exceeding50 kms. but not exceeding 100 kms 20
Exceeding100 kms. but not exceeding 200 kms 30
Exceeding200 kms. but not exceeding 500 kms 50
Exceeding500 kms. but not exceeding 800 kms 65
Exceeding800 kms, but not exceeding 1200 kms 85
Exceeding1200 kms 90
TABLE IIMetered Demand Service
Radialdistance between any two exchanges or between any two long distance charging centers Periodicityof pulses in seconds after the occurrence of the first pulse on calledsubscriber's answer
During Day Duringconcessional periods mentioned in Sec. (c)
Up to 20kms. 36 36
Exceeding20 kms. upto 50 kms. 18 18
Exceeding50 kms. upto 100 kms. 8 12
Exceeding100 kms. upto 200 kms. 6 8
Exceeding200 kms. upto 500 kms. 4 6
Exceeding500 kms. upto 1,000 kms. 3 4
Exceeding1,000 kms. 2 3
[Provided that the chargeable radial distance of Inland Trunk Calls to and from Andaman Nicobar and Lakshadweep-Minicoy off-shore group of island shall be based on the total distance calculated as follows :Chargeable radial distance=d=a+ba = radial distance from the long distance charging centre of the exchange to the terminal point across the land surface.b = radial distance from the terminal point on land to the exchange in off shore island measured over the sea limited to a maximum of 200km.] [Inserted by G.S.R. 543(E), dated 21.5.1992]
(b)Charges for higher priority trunk calls shall be calculated as follows.
Priority Charges
(i) SVHCalls Samerates as for ordinary calls provided that where the SVH calls issued forpurpose other than that contemplated by such a call it should be charged atthe highest rate applicable in the service.
(ii)Urgent Calls, Fixed Time Calls and Subscription Fixed Time Calls Doublethe rate for ordinary call.
(iii)Lighting Calls Eighttimes the rate for ordinary calls.
(iv)Most Immediate, Operations Immediate, Immediate and important calls booked byauthorized official of Government Departments. Fourtimes the rate for ordinary calls.
(c)[ The charges for ordinary and SVH trunk calls 3[between any two Short Distance Charging Centres, or two Long Distance Charging Centres), not being situated within a radial distance of fifty kilometres, shall be reduced by 50 per cent of the charges specified in Cl. (a)- [Substituted by G.S.R. 386(E), dated 22.5.1984]
(i)on all Sundays and National Holidays, and
(ii)between 00.00 hours and 05.00 hours and 22.00 hours and 24 hours on other day].
(d)Additional charges to be levied for specified service.
Facility Rate
(i) Particular persons call effective orineffective. The additional charges for a particularperson facility shall be 50 per cent of the trunk charge for unit of ordinarycategory, subject to a minimum charge of 50 P.
(ii) Fixed Time call. (a) on trunk call Re. 2.00
(iii) Subscription fixed time call. (b) on local calls Rs. 0.50
(iv) Late fee per call effective or ineffective. Rs. 2.00
(v) Messenger service per call effectiveor infective. Rs. 2.00
Note. - Particular person, fixed time and subscription fixed time call facilities shall not be available on trunk calls manually established between exchanges following in the first slab of Table I and all slabs of Table II in Sec. (A).
(e)Charges for Public Telephone Calls.
Public Telephones may be used for making a local call (where local call facilities are available) or for making a trunk call or both.The charges for the use of Public Telephone shall be levied as follows :[See table]Provided that for calls between two PTs connected to different Exchanges, the PT charges for both the PTs will be levied in addition to the Trunk call charge between the Exchanges :Provided further that for the call between two PTs connected separately to the same Exchange or same PT the charge for the call shall be the sum of charges for a call from each of the two PTs to the common exchange of common PTs :Provided further that in the case of a call between two long distance PTs connected in tandem, charge of the call shall be levied on the radial distance between the two PTs as indicated in columns (1) and (2) against the long distance PTs.Note 1. - The PT charges in the case of trunk call will NOT be subject to reduction in concessional rate period nor will it be affected by the priority classification (Ordinary, Urgent, Important etc.) of the trunk call.Note 2. - The particular person charge, Fixed Time Charge and subscription Fixed Time charge will be levied only on the trunk call charge and NOT on the PT charges. In the case of Press Trunk Calls, the rebate of 12-1/2% will be admissible only on the Trunk call charge and NOT on the PT charge.Note 3. - In the case of calls between Long Distance PT and its Parent Exchange all calls shall be treated as ordinary calls and put through in the order of their booking time. Special facilities such as priorities, concessional tariffs, Fixed Time, Subscription Fixed Time and Press call rebate will NOT be available on such call. Particular person facility will be available without the usual particular person charge.
(J)[ Cancellation charges for Trunk Calls [Inserted by G.S.R. 553(E), dated 27.3.1986]
(i)Ordinary calls, if cancelled within one hour of booking and before the maturity of the call is Re. 1.
(ii)Calls, other than the ordinary calls, if cancelled within half an hour of booking and before the maturity of the call is Re. 1.]