(1)All telegraphs shall be established, maintained and worked in such a manner as not to obstruct or repeatedly interrupt any wireless telegraph service functioning within or without India, or the wireless signalling between any fixed, land or mobile stations of the Armed Forces of the Union or the wireless signalling exchanged between any fixed or mobile stations of the Armed Forces of the Union and any station abroad.(2)Noting in sub-rule (1) shall prevent the use of wireless telegraphs for the purpose of making or answering bona fide distress calls or distress message, in any manner, thought fit.(3)Except as provided in sub-rule (2), if any person contravenes the provisions of sub-rule (1) he shall be punishable with fine as provided in sub-section (3) of Section 7 of the Indian Telegraph Act, 1885.
