Report No. 38
127. Power to place post boxes on municipal lands.-
A suggestion for inserting a provision to empower the Post Office to place letter boxes on the land of local authorities, has been made by the Department.1 The suggestion states, that the Central Government has "full powers" to erect telegraph or telephone poles on any land, under the Telegraph Act, and that difficulty is caused because municipalities refuse to give permission to place post boxes on their land.
We have considered the relevant provisions of the Telegraph Act. It appears, that the assumption that the power under the Telegraph Act is full or unqualified, is not correct. The relevant provisions of that Act2 do not go to the length of empowering the Central Government to place telegraph poles, etc., on the land of local authorities.
That being the position, we are not in favour of the suggested change.
1. S. No. 96 (Suggestion of the Department).
2. See section 10, 12(c), 14, etc., Indian Telegraph Act, 1885 (13 of 1885).
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