(4)No telegram shall be accepted under this rule from a person who fails to pay the deposit account bill within two weeks of the date on which it is received or whose deposit is exhausted to whose debt to the telegraph office equals or exceeds the amount secured by his letter of guarantee, until the deposit has been renewed, or the debt paid and, if it has been paid by the guarantee bank under the terms of the letter of guarantee a fresh letter of guarantee has been furnished.Form Of Letter Of Guarantee From BanksTo,The President of IndiaIn consideration of your having at our request agreed to waive the deposit you are entitled to demand from Mr./Messrs....(hereafter referred to as the customer) under rule 68 of the Indian Telegraph Rules, 1951, in respect of Telegrams booked without prepayment from ...........Telegraph Office, we undertake to pay the amounts of the bills issued by the Posts and Telegraphs Department on behalf of the President of India without questioning the accuracy thereof if the said customer fails/fail to pay the same within two weeks from the date of its receipt :Provided that we shall in no event be liable to pay a sum greater than Rs..........We further agree that any extension of time or forbearance towards the customer or any act, omission or neglect on your part will not absolve us from our liability under this Guarantee.This Guarantee will be a continuing guarantee and will not be revoked by us for a period of five years from this date without your prior consent in writing.(Signature)Signed and sealed on behalf of Date this.......day of .......................
