(3)When making rules for the conduct of any telegraph established, maintained or worked by any person licensed under this Act, the Central Government may by the rules prescribe fines for any breach of the same:Provided that the fines so prescribed shall not exceed the following limits, namely:(i)when the person licensed under this Act is punishable for the breach, one thousand rupees, and in the case of a continuing breach, a further fine of two hundred rupees for every day after the first during the whole or any part of which the breach continues;(ii)when a servant of the person so licensed, or any other person, is punishable for the breach, one-fourth of the amounts specified in clause (i).
