The sender of an inland telegram or his authorised representative may on establishing his identity cancel the telegram at any time before transmission has begun, and in such case the charges paid less, a fee of rupees two shall be at once returned. If the telegram is in course of transmission, or has already been despatched, it may be cancelled only on payment of a fee of rupees two in addition to the charge for a paid service advice address under rule 154 to the office of a destination. If in addition, the sender wishes to be informed by telegraph of the manner in which his request has been acted upon, he shall deposit the cost of the return telegram, otherwise he shall be informed by post. If the telegram has been delivered to the addressee, the latter shall be informed of its cancellation unless the service advice contains instructions to the contrary.Delivery At Destination
