Section 4 in The Telegraph Wires (Unlawful Possession) Act, 1950
4. Duty to have telegraph wires converted or sold
.Every person in possession of telegraph wires which exceed ten pounds in weight shall, within one year from the commencement of this Act, have the whole of the quantity as is in excess of ten pounds converted into ingots:Provided that it shall be open to any such person to sell the whole or any part of the telegraph wires in his possession at such price and to such authority as may be prescribed.[4-A. Prohibition of sale or purchase of telegraph wires [Inserted by Act 53 of 1953, Section 3 (w.e.f. 30.12.1953).].No person shall, after the commencement of the Telegraph Wires (Unlawful Possession) (Amendment) Act, 1953, sell or purchase any quantity of telegraph wires except with the permission of such authority as may be prescribed.]
