Indian Wireless Telegraphy Act, 1933

[Act No. 17 of Year 1933, dated 11th. September, 1933]

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Prohibition of possession of wireless telegraphy apparatus without license
4	Power of Central Government to exempt persons from provisions of the Act
5	Licenses
6	Offence and penalty
7	Power of search
8	Apparatus confiscated or having no owner to be property of Central Government
9	Power of court to direct payment of fines to prescribed authority
10	Power of Central Government to make rules
11	Saving of Indian Telegraph Act, 1885

An Act to regulate the possession of wireless telegraphy apparatus

Whereas it is expedient to regulate the possession of wireless telegraphy apparatus in India;

It is hereby enacted as follows:-