Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com TELEGRAPH WIRES (UNLAWFUL POSSESSION) RULES, 1951 CONTENTS 1. Short title 2. Definitions 3. . 4. . 5. . TELEGRAPH WIRES (UNLAWFUL POSSESSION) RULES, 1951 Noti. No. N.M. 30-4/50, dated 12-3-1951.-In exercise of the powers conferred by Section 8 of the Telegraph Wires (Unlawful Possession) Act, 1950 (74 of 1950), the Central Government hereby make the following Rules :- 1. Short title :- These rules may be called the "Rules for the Prevention of Unlawful Possession of Telegraph Wires." 2. Definitions :- In these Rules, unless the context otherwise requires :- (a) "Act" means the Telegraph Wires (Unlawful Possession) Act, (74 of 1950). (b) "Department" means the Indian Posts and Telegraphs Department. (c) "Divisional Engineer" means any of the Divisional Engineers of the Department, incharge of Telegraph or Telephone Divisions at stations specified in Appendix 'B' of the Rules. (d) "Declared" means a person in possession to Telegraph Wires and who makes a declaration in writing as required by Rule 3 of these Rules. 3. . :- A declaration under Section 3 of the Act shall be in the form shown in Appendix 'A'. The form should be sent by Registered Post (Acknowledgment Due) to the Divisional Engineer of the station nearest to his place of residence or business. 4. . :- The Divisional Engineer may, if he thinks fit, on receipt of the declaration form, arrange for inspection of the declared stocks. 5. . :- The price at which and the authority to whom wires may be sold.- For the purposes of the proviso to Section 4 , every Divisional Engineer shall be the authority to whom wires may be sold by a Declarer and the price at which it may be sold shall be Rs. 110 per cent.