The Indian Telegraph Act, 1885
[Act No. 13 of 18851]
[22nd July, 1885.]
| Contents |
|
| Sections |
Particulars |
| Title |
The Indian Telegraph Act, 1885 |
| Part I |
Preliminary |
| 1. |
Short title, local extent and commencement |
| 2. |
[Repealed.] |
| 3. |
Definitions |
| Part II |
Privileges and Powers of The Government |
| 4. |
Exclusive privilege in respect of telegraphs, and power to grant licenses |
| 5. |
Power for Government to take possession of licensed telegraphs and to order interception of messages |
| 6. |
Power to establish telegraph on land of Railway Company |
| 6A. |
Power to notify rates for transmission of messages to countries outside India |
| 7. |
Power to make rules for the conduct of telegraphs |
| 7A. |
Saving of existing agreements |
| 7B. |
Arbitration of disputes |
| 8. |
Revocation of licenses |
| 9. |
Government not responsible for loss or damage |
| Part IIA |
Universal Service Obligation fund |
| 9A. |
Establishment of Universal Service Obligation Fund |
| 9B. |
Crediting of sum to Consolidated Fund of India |
| 9C. |
Grants and loans by the Central Government |
| 9D. |
Administration and utilisation of Fund |
| Part III |
Power to Place Telegraph Lines and Posts |
| 10. |
Power for telegraph authority to place and maintain telegraph lines and posts |
| 11. |
Rower to enter on property in order to repair or remove telegraph lines or posts. Provisions applicable to property vested in or under the control or management of local authorities |
| 12. |
Power for local authority to give permission under section 10, clause (c), subject to conditions |
| 13. |
Power for local authority to require removal or alteration of telegraph line or post |
| 14. |
Power to alter position of gas or water pipes or drains |
| 15. |
Disputes between telegraph authority and local authority |
|
Provisions applicable to other property |
| 16. |
Exercise of powers conferred by section 10, and disputes as to compensation, in case of property other than that of a local authority |
| 17. |
Removal or alteration of telegraph line or post on property other than that of a local authority |
| 18. |
Removal of trees interrupting telegraphic communication |
| 19. |
Telegraph lines and posts placed before the passing of this Act |
| 19A. |
Person exercising legal right likely to damage telegraph or interfere with telegraphic communication to give notice |
| 19B. |
Power to confer upon licensee powers of telegraph authority under this Part |
| Part IV |
Penalties |
| 20. |
Establishing, maintaining or working unauthorised telegraph |
| 20A. |
Breach of condition of license |
| 21. |
Using unauthorised telegraphs |
| 22. |
Opposing establishment of telegraphs on railway land |
| 23. |
Intrusion into signal-room, trespass in telegraph office or obstruction |
| 24. |
Unlawfully attempting to learn contents of messages |
| 25. |
Intentionally damaging or tampering with telegraphs |
| 25A. |
Injury to or interference with a telegraph line or post |
| 26. |
Telegraph officer or other official making away with or altering, or unlawfully intercepting or disclosing, messages, or divulging purport of signals |
| 27. |
Telegraph officer fraudulently sending messages without payment |
| 28. |
Misconduct |
| 29. |
[Repealed.] |
| 29A. |
Penalty |
| 30. |
Retaining a message delivered by mistake |
| 31. |
Bribery |
| 32. |
Attempts to commit offences |
| Part V |
Supplemental Provision |
| 33. |
Power to employ additional police in places where mischief to telegraphs is repeatedly committed |
| 34. |
Application of Act to Presidency-towns |
| 35. |
[Repealed.] |
