INDIAN POST OFFICE ACT, 1898 (Amended Upto 2023)
[Act, No. 6 of 1898][1]
[22nd March, 1898]
PREAMBLE
An Act to consolidate and amend the law relating to the Post Offices in
India.
Whereas it
is expedient to consolidate and amend the law relating to the Post Offices in
India; It is hereby enacted as follows:--
Section 1 - Short title, extent, application and commencement
(1) This Act may be called the Indian Post Office
Act, 1898.
[2][(2) It extends to the whole of
India [3][* * *] and it applies also to
all citizens of India outside India,]
(3) It shall come into force on the first day of
July, 1898.
Section 2 - Definitions
In this Act, unless there is
anything repugnant in the subject or context,--
(a)
the
expression "Director General" means the Director General of [4][Posts and Telegraphs]:
(b)
the
expression "inland", used in relation to a postal article, means—
(i)
posted in [5][India] and addressed to any place in [6][India] or to any place for which a post office is established by the [7][Central Government] [8][* * *] beyond the limits of [9][India]; or
(ii)
posted at
any post office established by the [10][Central Government] [11][* * *] beyond the limits of [12][India] and addressed to any place for which any such post office is
established or to any place in [13][India]:
[14][Provided that the expression "inland" shall not apply to any
class of postal articles which may be specified in this behalf by the Central
Government by notification in the Official Gazette, when posted in or at or
addressed to any places of post offices which may be described in such
notification :]
(c)
the
expression "mail bag" includes a bag, box, parcel or any other
envelope or covering in which postal articles in course of transmission by post
are conveyed, whether it does or does not contain any such article;
(d)
the
expression "mail ship" means a ship employed for carrying mails,
pursuant to contract or continuing arrangement, by the Central Government or
Her Majesty's Government or the Government of any British possession or foreign
country;
(e)
the
expression "officer of the Post Office" includes any person employed
in any business of the Post office or on behalf of the Post Office;
(f)
the
expression "postage" means the duty chargeable for the transmission
by post of postal articles;
(g)
the
expression "postage stamp" means any stamp provided by the Central
Government for denoting postage or other fees or sums payable in respect of
postal articles under this Act, and includes adhesive postage stamps and stamps
printed, embossed, impressed or otherwise indicated on any envelope, wrapper,
postcard or other article;
(h)
the
expression "Post Office" includes every house, building, room,
carriage or place used for the purposes of the Post Office, and every
letter-box provided by the Post Office for the reception of postal articles;
(i)
the
expression "postal article" includes a letter, postcard, newspaper,
book, pattern or sample packet, parcel and every article or thing transmissible
by post;
(j)
the
expression "Post Master General" includes a Deputy Post Master General
or other officer exercising the powers of a Post Master General; and
(k)
the
expression "Post Office" means the department,11[established
for the purposes of carrying the provisions of this Act into effect and]
presided over by the Director General.
[15][* * *]
Section 3 - Meanings of "in course of transmission by post" and "delivery"
For the purposes of this Act,--
(a)
a postal
article shall be deemed to be in course of transmission by the post from the
time of its being delivered to a post office to the time of its being delivered
to the addressee or of its being returned to the sender or otherwise disposed
of under Chapter VII;
(b)
the delivery
of a postal article of any description to a postman or other person authorized
to receive postal articles of that description for the post shall be deemed to
be a delivery to a post office; and
(c)
the delivery
of a postal article at the house or office of the addressee, or to the
addressee or his servant or agent or other person considered to be authorized
to receive the article according to the usual manner of delivering postal
articles to the addressee, shall be deemed to be delivery to the addressee.
CHAPTER II
PRIVILEGE AND PROTECTION OF THE GOVERNMENT
Section 4 - Exclusive privilege of conveying letters reserved to the Government
(1)
Wherever
within[16] [India] posts or postal
communications are established by the Central Government, the Central
Government shall have the exclusive privilege of conveying by post, from one
place to another, all letters except in the following cases, and shall also
have the exclusive privilege of performing all the incidental services of
receiving, collecting, sending, dispatching and delivering all letters, except
in the following cases that is to say:--
(a)
letters sent
by a private friend in his way, journey or travel, to be delivered by him to
the person to whom they are directed, without hire, reward or other profit or
advantages for receiving, carrying or delivering them;
(b)
letters
solely concerning the affairs of the sender or receiver thereof, sent by a
messenger on purpose; and
(c)
letters
solely concerning goods or property, sent either by sea or by land to be
delivered with the goods or property which the letters concern, without hire,
reward or other profit or advantage for receiving, carrying or delivering them:
Provided that nothing in this section shall authorize any person to make
a collection of letters expected as aforesaid for the purpose of sending them
otherwise than by post.
(2)
For the
purposes of this section and section 5, the expression "letters"
includes postcards.
Section 5 - Certain persons expressly forbidden to convey letters
Wherever within [17][India] posts or postal
communications are established by the Central Government, the following persons
are expressly forbidden to collect, carry, tenderer deliver letters, or to
receive letters for the purpose of carrying or delivering them, although they
obtain no hire, reward or other profit or advantage for so doing, that is to
say:--
(a)
common
carriers of passengers or goods, and their servants or agents, except as
regards letters solely concerning goods in their carts or carriages; and
(b)
owners and
masters of vessels sailing or passing on any river or canal in1[India],
or between any ports or places in1[India], and their servants or
agents, except as regards letters solely concerning goods on board, and except
as regards postal articles received for conveyance under Chapter VIII.
Section 6 - Exemption from liability for loss, misdelivery, delay or damage
The [18][Government] shall not incur any
liability by reason of the loss, misdelivery or delay of, or damage to, any
postal article in course of transmission by post, except in so far as such
liability may in express terms by undertaken by the Central Government as
hereinafter provided; and no officer of the Post Office shall incur any
liability by reason of any such loss, misdelivery, delay or damage, unless he
has caused the same fraudulently or by his willful act or default.
CHAPTER
III POSTAGE
Section 7 - Power to fix rates of inland postage
(1)
The Central
Government may, by notification in the Official Gazette, fix the rates of
postage and other sums to be charged in respect of postal articles sent by the
inland post under this Act, and may make rules as to the scale of weights,
terms and conditions subject to which the rates so fixed shall be charged:
[19][Provided that until such
notification is issued, the rates set forth in the First Schedule shall be the
rates chargeable under this Act.]
(2)
[20] [***]
(3)
The Central Government
may, by notification in the Official Gazette, declare what packets may be sent
by the inland post as book, pattern and sample packets within the meaning of
this Act.
Section 8 - Power to make rules as to payment of postage and fees in certain cases
The Central Government may, by rule,--
(a)
require the
prepayment of postage on inland postal articles or any class of inland postal
articles, and prescribe the manner in which prepayment shall be made;
(b)
prescribe
the postage to be charged on inland postal articles when the postage is not
prepaid or is insufficiently prepaid;
(c)
provide for
the redirection of postal articles and the transmission by post of articles so
redirected, either free of charge or subject to such further charge as may be
specified in the rules; and
(d)
prescribe
the fees to be charged for the "express delivery" of postal articles,
in addition to, or instead of, any other postage chargeable thereon under this
Act.
Explanation.--"Express delivery" means delivery by a special
messenger or conveyance.
Section 9 - Power to make rules as to registered newspapers
(1)
The Central
Government may make rules providing for the registration of newspapers for
transmission by inland post as registered newspapers.
(2)
For the
purpose of such registration, every publication, consisting wholly or in great
part of political or other news, or of articles relating thereto or to other
current topics, with or with out advertisements, shall be deemed a newspaper,
subject to the following conditions, namely:--
(a)
that it is
published in numbers at intervals of not more than thirty-one days; and
(b)
that it has
a bonafide list of subscribers.
(3)
An extra or
supplement to a newspaper, bearing the same date as the newspaper and
transmitted therewith, shall be deemed to be part of the newspaper:
Provided that no such extra or supplement shall be so deemed unless it
consists wholly or in great part of matter like that of the newspaper and has
the title and date of publication of the newspaper printed at the top of each
page.
Explanation.--Nothing in this section or in the rules there under shall
be construed to render it compulsory to send newspapers by the inland post.
Section 10 - Power to declare rates of foreign postage
(1)
Where
arrangements are in force with the United Kingdom, or with any British
possession or foreign country, for the transmission by post of postal articles
between[21][India] and the United Kingdom or
such possession or country, the Central Government may, in conformity with the
provisions of such arrangements, declare what postage rates and other sums
shall be charged in respect of such postal articles, and may make rules as to
the scale of weight, terms and conditions subject to which the rates so
declared shall be charged.
(2)
Unless and
until such declaration as aforesaid is made, the existing rates and regulations
shall continue in force.
Section 11 - Liability for payment of postage
(1)
The
addressee of a postal article on which postage or any other sum chargeable
under this Act is due, shall be bound to pay the postage or sum so chargeable
on his accepting delivery of the postal article, unless he forthwith returns it
unopened:
Provided that, if any such postal article appears to the satisfaction of
the Post Master General to have been maliciously sent for the purpose of
annoying the addressee, he may remit the postage.
(2)
If any
postal article on which postage or any other sum chargeable under this Act is
due, is refused or returned as aforesaid, or if the addressee is dead or cannot
be found, then the sender shall be bound to pay the postage or sum due thereon
under this Act.
Section 12 - Recovery of postage and other sums due in respect of postal articles
If any person refuses to pay any postage or other sum due from him under
this Act in respect of any postal article, the sum so due may, on application
made by an officer of the Post Office authorized in this behalf by the written
order of the Post Master General, be recovered for the use of the Post Office
from the person so refusing, as if it were a fine imposed under this Act, by
any Magistrate having jurisdiction where that person may for the time being be
resident; and the Post Master General may further direct that any other postal
article, not being on [22][Government] service, addressed
to that person shall be withheld from him until the sum so due is paid or
recovered as aforesaid.
Section 13 - Customs duty paid by the post office to be recoverable as postage
When a postal article, on which any duty of customs is payable, has been
received by post from any place beyond the limits of[23][India], and the duly has been
paid by the postal authorities at any customs-port or elsewhere, the amount of
the duty shall be recoverable as if it were postage due under this Act.
Section 14 - Post Office marks prima facie evidence of certain facts denoted
In every proceeding for the recovery of any postage or other sum alleged
to be due under this Act in respect of a postal article,--
(a)
the
production of the postal article, having thereon the official mark of the Post
Office denoting that the article has been refused, or that the addressee is
dead or cannot be found, shall be prima facie evidence of the fact so denoted,
and
(b)
the person
from whom the postal article purports to have come, shall, until the contrary
is proved, be deemed to be the sender thereof.
Section 15 - Official mark to be evidence of amount of postage
The official mark on a postal article denoting that any postage or other
sum is due in respect thereof to the Post Office of[24][India] or to the Post Office of
the United Kingdom or of any British possession or foreign country, shall be
prima facie evidence that the sum denoted as aforesaid is so due.
CHAPTER
IV POSTAGE STAMPS
Section 16 - Provision of postage stamps and power to make rules as to them
(1)
The Central
Government shall cause postage stamps to be provided of such kinds and denoting
such values as it may think necessary for the purposes of this Act,
(2)
The Central
Government may make rules as to the supply, sale and use of postage stamps.
(3)
In
particular and without prejudice to the generality of the foregoing power, such
rules may—
(a)
fix the
price at which postage stamps shall be sold;
(b)
declare the
classes of postal articles in respect of which postage stamps shall be used for
the payment of postage or other sums chargeable under this Act;
(c)
prescribe
the conditions with regard to perforation, defacement and all other matters
subject to which postage stamps may be accepted or refused in payment of
postage or other sums;
(d)
regulate the
custody, supply and sale of postage stamps;
(e)
declare the
persons by whom and the terms and conditions subject to which postage stamps
may be sold; and
(f)
prescribe
the duties and remuneration of persons selling postage stamps.
Section 17 - Postage stamps to be deemed to be stamps for the purpose of revenue
[25][(1)] Postage stamps provided
under section 16 shall be deemed to be stamps issued by Government for the
purpose of revenue within the meaning of the Indian Penal Code (45 of 1860)
and, subject to the other provisions of this Act, shall be used for the
prepayment of postage or other sums chargeable under this Act in respect of
postal articles, except where the Central Government directs that prepayment
shall be made in some other way.
[26][(2) Where the Central Government
has directed that prepayment of postage or other sums chargeable under this Act
in respect of postal articles may be made by prepaying the value denoted by the
impressions of stamping machines issued under its authority, the impression of
any such machine shall likewise be deemed to be a stamp issued by Government
for the purpose of revenue, within the meaning of the Indian Penal Code (45 of
1860).]
CHAPTER V
CONDITIONS OF TRANSMISSION OF POSTAL ARTICLES
Section 18 - Redelivery to sender of postal article in course of transmission by post
(1)
The Central
Government may, by rule, provide for the redelivery to the sender, without
reference to the consent of the addressee and subject to such conditions (if
any), as may be deemed fit, of any postal article in course of transmission by
post.
(2)
Save as
provided by any rules that may be made under sub-section (1), the sender shall
not be entitled to recall a postal article in course of transmission by post.
Section 19 - Transmission by post of anything injurious prohibited
(1)
Except as
otherwise provided by rule and subject to such conditions as may be prescribed
thereby, no person shall send by post any explosive, dangerous, filthy, noxious
or deleterious substance, any sharp instrument not properly protected, or any
living creature which is either noxious or likely to injure postal articles in
course of transmission by post or any officer of the Post Office.
(2)
No person
shall send by post any article or thing which is likely to injure postal
articles in course of transmission by post or any officer of the Post Office.
Section 19A – [Transmission by post of tickets, proposals, etc., relating to unauthorised lotteries prohibited
No person shall send by post,--
(a)
any ticket,
proposal or advertisement relating to a lottery; or
(b)
any other
matter descriptive of, or otherwise relating to, a lottery, which is calculated
to act as an inducement to persons to participate in that lottery.
Explanation.--In this section "lottery" does not include a
lottery organised or authorized by the Government.][27]
Section 20 - Transmission by post of anything indecent, etc., prohibited
No person shall send by post--
(a)
any indecent
or obscene printing, painting, photograph, lithograph, engraving, book or card,
or any other indecent or obscene article, or
(b)
any postal
article having thereon, or on the cover thereof, any words, marks or designs of
an indecent, obscene, seditious, scurrilous, threatening or grossly offensive
character.
Section 21 - Power to make rules as to transmission by post of postal articles
[28][(1) The Central Government may
make rules as to the transmission of articles by post.
(2) In particular and without prejudice to the
generality of the foregoing power, such rules may--
(a)
specify
articles which may not be transmitted by post;
(b)
prescribe
conditions on which articles may be transmitted by post;
(c)
provide for
the detention and disposal of articles in course of transmission by post in contravention
of rules made under clause (a) or clause (b);
(d)
provide for
the granting of receipts for, and the granting and obtaining of certificates
of, posting and delivery of postal articles and the sums to be paid, in
addition to any other postage, for such receipts and certificates; and
(e)
regulate
covers, forms, dimensions, maximum weights, and enclosures, and the use of
postal articles, other than Setters, for making communications.]
(3) Postal articles shall be posted and delivered
at such times and in such manner as the Director General may, by order, from
time to time, appoint.
Section 22 - Power to postpone dispatch or delivery of certain postal articles
(1)
Where the
dispatch or delivery from a post office of letters would be delayed by the
dispatch or delivery therefrom at the same time of book, pattern or sample
packets and parcels, or any of them, such packets or parcels, or any of them,
may, subject to such rules as the Central Government may make in this behalf,
be detained in the Post Office so long as may be necessary.
(2)
Where
separate parcel posts are established, parcels maybe forwarded and conveyed by
them, being detained, if necessary, in the Post Office for that purpose.
Section 23 - Power to deal with postal articles posted in contravention of Act
(1)
Any postal
article sent by post in contravention of any of the provisions of this Act may
be detained and either returned to the sender or forwarded to destination, in
each case charged with such additional postage (if any), as the Central
Government may, by rule, direct.
(2)
Any officer
in charge of a post office or authorized by the Post Master General in this
behalf may open or unfasten any newspaper or any book, pattern or sample
packet, in course of transmission by post, which he suspects to have been sent
by post in contravention of[29] [section 20, clause (a), or of]
section 21 or of any of the provisions of this Act relating to postage.
(3)
Notwithstanding
anything in sub-section (1)--
(a) any postal article sent by post in
contravention of the provisions of section 19 [30][or section 19A] may, under the
authority of the Post Master General, if necessary, be opened and destroyed;
and
[31] [(b) any postal article sent by
post in contravention of the provisions of section 20 may be disposed of in
such manner as the Central Government may, by rule, direct.]
Section 24 - Power to deal with postal articles containing goods contraband or liable to duty
[32][Except as otherwise provided in
this Act, where a postal article suspected to contain any goods of which the
import by post or the transmission by post is prohibited by or under any
enactment for the time being in force,] or anything liable to duty, is received
for delivery at a post office, the officer in charge of the post office shall
send a notice in writing to the addressee inviting him to attend, either in
person or by agent, within a specified time at the post office, and shall in
the presence of the addressee or his agent, or if the addressee or his agent
fails to attend as aforesaid then in his absence, open and examine the postal
article:
Provided, first, that, if the Director General so directs in the case of
any post office or class of post offices, the officer in charge of the post
office shall call in two respectable persons as witnesses before he opens a
postal article in the absence of the addressee or his agent:
Provided, secondly, that in all cases a postal article, after being
opened under this section, shall be delivered to the addressee, unless it is
required for the purpose of any further proceeding under this or any other law
or enactment for the time being in force, and that the opening of the postal
article and the circumstances connected therewith shall be immediately reported
to the Post Master General.
[33][* * *]
Section 24A – [Power to deliver such articles to Customs authority
The Central Government may, by general or special order, empower any
officer of the Post Office, specified in such order, to deliver postal article,
received from beyond the limits of[34][India] and suspected to contain
anything liable to duty, to such Customs authority as may be specified in the
said order, and such Customs authority shall deal with such article in
accordance with the provisions of the Sea Customs Act, 1878 (8 of 1878), or of
any other law for the time being in force.][35]
Section 25 - Power to intercept notified goods during transmission by post
Where a notification has been published under Section 19 of the Sea
Customs Act, 1878 (8 of 1878), in respect of any goods of any specified
description[36][or where the import or export
into or from[37][India] of goods of any specified
description has been prohibited or restricted by or under any other enactment
for the time being in force], any officer of the post office empowered in this
behalf by the Central Government may search, or cause search to be made, for
any such goods in course of transmission by post, and shall deliver[38] [all postal articles reasonably
believed or found to contain such goods] to such officer as the Central
Government may appoint in this behalf, and such goods may be disposed of in
such manner as the Central Government may direct.[39][In carrying out any such search,
such officer of the Post Office may open or unfasten, or cause to be opened or
unfastened, any newspaper or any book, pattern or sample packet in course of
transmission by post.]
Section 26 - Power to intercept postal articles for public good
(1)
On the
occurrence of any public emergency, or in the interest of the public safety or
tranquillity, the Central Government, or a State Government, or any officer
specially authorized in this behalf [40][by the Central or the State
Government], may, by order in writing direct that any postal article or class
or description of postal articles in course of transmission by post shall be
intercepted or detained, or[41][shall be disposed of in such
manner as the authority issuing the order may direct].
(2)
If any doubt
arises as to the existence of a public emergency, or as to whether any act done
under sub-section (1) was in the interest of the public safety or tranquillity,
a certificate[42][of the Central Government or, as
the case may be, of the State Government] shall be conclusive proof on the point.
Section 27 - Power to deal with postal articles from abroad bearing fictitious or previously used stamps
(1)
Where a
postal article is received by post from any place beyond the limits of [43][India]—
(a)
bearing a
fictitious postage stamp, that is to say any facsimile or imitation or
representation of a postage stamp, or
(b)
purporting
to be prepaid with any postage stamp which has been previously used to prepay
any other postal article, the officer in charge of the post office at which the
postal article is received, shall send a notice to the addressee inviting him
to attend, either in person or by agent, within a specified time at the post
office to receive delivery of the postal article.
(2)
If the
addressee or his agent attends at the post office within the time specified in
the notice and consents to make known to the officer-in-charge of the post
office the name and address of the sender of the postal article and to
redeliver to the officer aforesaid the portion of the postal article which
bears the address and the fictitious or previously used postage stamp, or, if
the postal article is inseparable from the stamp, the entire postal article,
the postal article shall be delivered to the addressee or his agent.
(3)
If the
addressee or his agent fails to attend at the post office within the time
specified in the notice, or, having attended within that time, refuses to make
known the name and address of the sender or to redeliver the postal article or
portion thereof as required by subsection (2), the postal article shall not be
delivered to him, but shall be disposed of in such manner as the Central
Government may direct.
Explanation.--For the purposes of this section, the expression
"postage stamp" includes any postage stamp for denoting any rate or
duty of postage of any part of[44]India or of His Majesty's
dominions] or foreign country[45] [and the impression of any
stamping machine provided or authorized for the like purpose to by or under the
authority of the Government of such[46][part or country]].
Section 27A – [Prohibition of transmission by post of certain newspapers
No newspaper printed and published in[47][India] without conforming to the
rules laid down in the Press, and Registration of Books Act, 1867 (25 of 1867),
shall be transmitted by post.
Section 27B.
(1)
Any officer
of the Post Office authorized by the Post Master General in this behalf may
detain any postal article in course of transmission by post which he suspects
to contain—
(a)
(i) any
newspaper or book as defined in the Press and Registration of Books Act, 1867
(25 of 1867); or
(ii) any document; containing any seditious matter, that is to say, any
matter the publication of which is punishable under section 124A of
the Indian Penal Code (45 of 1860); or
(b)
any
newspaper as defined in the Press and Registration of Books Act, 1867 (25 of
1867), edited, printed or published otherwise than inconformity with the rules
laid down in this Act; and shall deliver any postal article so detained to such
officer as the State Government may appoint in this behalf.
(2)
Any officer
detaining any postal article under the provisions of sub-section (1) shall
forthwith send by post to the addressee of such article, notice of the fact of
such detention.
(3)
The State
Government shall cause the contents of any postal article detained under
sub-section (1) to be examined, and, if it appears to the State Government that
the article contained any newspaper, book or other document, of the nature
described in clause (a) or clause (b) of sub-section (1), may pass such orders
as to the disposal of the article and its contents as it may deem proper, and,
if it does not so appear, shall release the article and it contents, unless the
same be otherwise liable to seizure under any law for the time being in force:
Provided that any person interested in any article detained under the
provisions of clause (a) of sub-section (1) may, within two months from the
date of such detention, apply to the State Government for release of the same,
and the State Government shall consider such application and pass such orders
thereon as it may deem to be proper:
Provided also that, if such application is rejected, the applicant may,
within two months from the date of the order rejecting the application, apply
to the High Court for release of the article and its contents on the ground
that the article did not contain any newspaper, book or other document
containing any seditious mailer.
(4)
In this
section "document" includes also any painting, drawing or photograph,
or other visible representation.
Section 27C - Procedure for disposal by High Court of applications for release of newspapers and articles so detained
Every application made under the second proviso to subsection (3) of
section 27B shall be heard and determined in the manner provided by sections
99D to 99F of the Code of Criminal Procedure, 1898 (5 of 1898), by a Special
Bench of the High Court constituted in the manner provided by section 99C of
that Code.
Section 27D - Jurisdiction barred
No order passed or action taken under section 27B shall be called in
question in any court otherwise than in accordance with the second proviso to
sub-section (3) of that section.][48]
CHAPTER
VI REGISTRATION, INSURANCE AND VALUE-PAYABLE POST
Section 28 - Registration of postal articles
The sender of a postal article may, subject to the other provisions of
this Act, have the article registered at the post office at which it is posted,
and require a receipt therefore; and the Central Government may, by
notification in the Official Gazette, direct that, in addition to any postage
chargeable under this Act, such further fee as may be fixed by the notification
shall be paid on account of the registration of post at articles.
Section 29 - Power to make rules as to registration
(1)
The Central
Government may make rules as to the registration of postal articles.
(2)
In
particular and without prejudice to the generality of the foregoing power, such
rules may—
(a)
declare in
what cases registration shall be required;
(b)
prescribe
the manner in which the fees for registration shall be paid; and
(c)
direct that
twice the fee for registration shall be levied on the delivery of a postal
article required to be registered on which the fee for registration has not
been. prepaid.
(3)
postal
articles made over to the Post Office for the purpose of being registered,
shall be delivered, when registered, at such times and in such manner as the
Director General may, by order, from lime to time appoint.
Section 30 - Insurance of postal articles
The Central Government may, by notification in the Official Gazette
direct--
(a)
that any
postal article may, subject to the other provisions of this Act, be insured at
the post office at which it is posted, against the risk of loss or damage in
course of transmission by post, and that a receipt therefore shall be granted
to the person posting it; and
(b)
that, in
addition to any postage and fees for registration chargeable under this Act,
such further fee as may be fixed by the notification shall be paid on account
of the insurance of postal articles.
Section 31 - Power to require insurance of postal articles
The Central Government may, by notification in the Official Gazette,
declare in what cases insurance shall be required, and direct that any postal
article containing anything required to be insured, which has been posted
without being insured, shall be returned to the sender or shall be delivered to
the addressee, subject to the payment of such special fee as may be fixed by
the notification:
Provided that the levy of such special fee as aforesaid shall not impose
any liability upon [49][the Central Government] [50][* * *] in respect of the postal
article.
Section 32 - Power to make rules as to insurance
(1)
The Central
Government may make rules as to the insurance of postal articles.
(2)
In
particular and without prejudice to the generality of the foregoing power, such
rules may—
(a)
declare what
classes of postal articles may be insured under section 30;
(b)
fix the
limit of the amount for which postal articles may be insured; and
(c)
prescribe
the manner in which the fees for insurance shall be paid.
(3)
Postal
articles made over to the Post Office for the purpose of being insured, shall
be delivered, when insured, at such places and times and in such manner as the
Director General may, by order, from time to time, appoint.
Section 33 - Liability in respect of postal articles insured
Subject to such conditions and restrictions as the Central Government
may, by rule, prescribe[51][the Central Government] shall be
liable to pay compensation, not exceeding the amount for which a postal article
has been insured, to the sender thereof for the loss of the postal article or
its contents, or for any damage caused to it in course of transmission by post:
Provided that the compensation so payable shall in no case exceed the
value of the article lost or the amount of the damage caused.
Section 34 - Transmission by post of value-payable postal articles
The Central Government may, by notification in the Official Gazette,
direct that, subject to the other provisions of this Act and to the payment of
fees at such rates as may be fixed by the notification, a sum of money
specified in writing at the time of posting by the sender of a postal article
shall be recoverable on the delivery thereof from the addressee, and that the
sum, so recovered, shall be paid to the sender:
Provided that[52] [the Central Government shall
not] incur any liability in respect of the sum specified for recovery, unless
and until that sum has been received from the addressee.
Explanation. --Postal articles sent in accordance with the provisions of
this section may be described as "value-payable" postal articles.
Section 35 - Power to make rules as to value-payable postal articles
(1)
The Central
Government may make rules as to the transmission by post of value-payable
postal articles.
(2)
In
particular and without prejudice to the generality of the foregoing power, such
rules may--
(a)
declare what
classes of postal articles may be sent as value-payable postal articles.
(b)
direct that
no postal article shall be so sent unless the sender declares that it is sent
in execution of a bonafide order received by him;
(c)
limit the
value to be recovered on the delivery of any value-payable postal article;[53][* * *]
(d)
prescribe
the form of declaration to be made by the senders of value-payable postal
articles, and the time and manner of the payment of fees;
[54][(e) provide for the retention
and repayment to the addressee in cases of fraud of money recovered on the
delivery of any value-payable postal article; and
(f) prescribe the fees to be charged far
inquiries into complaints regarding the delivery of or payment for value-payable
postal articles.]
(3)
Postal
articles shall be made over to the Post Office for the purpose of being sent as
"value-payable" and shall be delivered, when so sent, at such times
and in such manner as the Director General may, by order, from time to time,
appoint.
[55][(4) No suit or other legal
proceeding shall be instituted against [56][the Central Government] [57][* * *] or any officer of the
Post Office in respect of anything done, or in good faith purporting to be
done, under any rule made under clause (e) of sub-section (2).]
Section 36 - Power to give effect to arrangements with other countries
(1)
Where
arrangements [58][made] with the United Kingdom,
or with any British possession, [59][[60][* * *] or foreign country are in
force], for the transmission by post of registered, insured or value-payable
postal articles between [61] [India] and the United
Kingdom or such possession [62] [[63] [* * *] or country], the
Central Government may make rules to give effect to such arrangements.
(2)
In
particular and without prejudice to the generality of the foregoing power, such
rules may prescribe—
(a)
the form of
declaration to be made by the senders of such postal articles as aforesaid; and
(b)
the fees to
be charged in respect thereof.
CHAPTER VII UNDELIVERED POSTAL ARTICLES
Section 37 - Power to make rules as to disposal of undelivered postal articles
(1)
The Central
Government may make rules as to the disposal of postal articles which for any
reason cannot be delivered thereinafter referred to as "undelivered postal
articles").
(2)
In particular
and without prejudice to the generality of the foregoing power, such rules may—
(a)
prescribe
the period during which undelivered postal articles at a post office shall
remain in that office; and
(b)
provide for
the publication of lists of undelivered postal articles, or of any class of
undelivered postal articles.
(3)
Every
undelivered postal article, after being detained at a post office for the
period prescribed by rule under the foregoing provisions of this section, shall
be either forwarded, free of further charge, to the post office at which it was
posted, for return to the sender, or sent to the office of the Post Master
General.
Section 38 - Disposal of undelivered postal articles at office of Post Master General
(1)
Every postal
article received at the office of the Post Master General under sub-section (3)
of Section 37 shall be dealt with as follows:--
(a)
if
practicable, it shall be re-directed and forwarded by post to the addressee; or
(b)
if it cannot
be re-directed and forwarded as aforesaid, it shall be opened by some officer,
appointed by the Post Master General in this behalf and bound to secrecy, in
order to ascertain the name and address of the sender.
(2)
If the name
and address of the sender are so ascertained, it shall be returned by post to
the sender, free of further charge or subject to such further charge as the
Central Government may, by rule, direct.
Section 39 - Final disposal of undelivered postal articles
Undelivered postal articles which cannot be disposed of under the
foregoing provisions, shall be detained in the office of the Post Master
General for such further period (if any), and shall be dealt with in such
manner, as the Central Government may, by rule, direct:
Provided that--
(a)
letters and
postcards shall be destroyed;
(b)
money or saleable
property, not being of a perishable nature, found in any undelivered postal
article, shall be detained for a period of one year in the office of the Post
Master General, and, if on the expiration of that period no person has
established his right thereto, shall, if money, be credited to the Post Office
and, if saleable property, be sold, the sale-proceeds being credited to the
Post Office.
CHAPTER
VIII SHIP LETTERS
Section 40 - Duty of master of ship, departing from any port in India and not being a mail ship, to convey mail bags
The master of ship, not being a mail ship, about to depart from any port
in [64][India] to any port within, or
any port or place beyond,[65][India], shall receive on board
any mail bag tendered to him by any officer of the Post Office for conveyance,
granting a receipt there for in such form as the Central Government may, by
rule, prescribe, and shall, without delay, deliver the same at the port or
place of destination.
Section 41 - Duty of master of ship arriving at any port in India in respect of postal articles and mail bags on board
(1)
The master
of a ship arriving at any port in [66][India] shall, without delay,
cause every postal article or mail bag on board which is directed to that port
and is within the exclusive privilege conferred on the Central Government by
Section 4, to be delivered either at the post office at that port or to some
officer of the Post Office authorized in this behalf by the Post Master
General.
(2)
If there is
on board any postal article or mail bag which is directed to any other place
within [67][India] and is within the
exclusive privilege aforesaid, the master shall, without delay, report the fact
to the officer in charge of the post office at the port of arrival and act
according to the directions he may receive from such officer, and the receipt
of such officer shall discharge him from all further responsibility in respect
of the postal articles or mail bag.
Section 42 - Allowance of gratuities for conveyance of postal articles by ships other than mail ships
The Central
Government may, by notification in the Official Gazette, declare what
gratuities shall be allowed to masters of ships, not being mail ships, in
respect of postal articles received by them for conveyance on behalf of the
Post Office; and the master of a ship, not being a mail ship, about to leave
any port in '[India] as aforesaid shall, if he receives on board a mail bag for
conveyance, be entitled to demand and obtain immediately the amount of the
gratuity payable under this section in respect of the mail bag and its
contents.
CHAPTER IX MONEY
ORDERS
Section 43 - Power to maintain money order system and to make rules as to remittances thereby
(1)
The Central
Government may provide for the remitting of small sums of money through the
Post Office by means of money orders, and may make rules as to such money
orders.
(2)
In
particular and without prejudice to the generality of the foregoing power, such
rules may prescribe—
(a)
the limit of
amount for which money orders may be issued;
(b)
the period
during which money orders shall remain current; and
(c)
the rates of
commission or the fees to be charged on money orders or in respect thereof.
Section 44 - Power for remitter to recall money order or alter name of payee
(1)
Subject to
such conditions as the Central Government may, by rules made under Section 43,
prescribe in respect of the levy of additional rates of commission or fees or
any other matters, a person remitting money through the Post Office by means of
a money order may require that the amount of the order, if not paid to the
payee, be repaid to him, or be paid to such person other than the original
payee as he may direct.
(2)
If neither
the payee nor the remitter of a money order can be found, and if within the
period of one year from the date of issue of the order no claim is made by such
payee or remitter, the amount of such order shall not be claimable from the
Government.
Section 45 - Power to provide for the issue of postal orders
[68] [(1)] The Central Government may authorize the issue, in such form as
may be suitable, of money orders, to be called postal orders or by such other
designation as may be deemed appropriate, for certain fixed amounts, and may
make rules as to the rates of commission to be charged thereon and the manner
in which, and conditions subject to which, they may be issued, paid and
cancelled:
[69] [***]
[70] [(2) The Central Government may also make rules prescribing the maximum
limit of amount up to which postal orders may be issued from time to time].
Section 46 - Power to give effect to arrangements with other countries
(1)
Where
arrangements [71] [made]
with the United Kingdom, or with any British possession [72] [[73] [*
* *] or foreign country are in force], for the issue and payment through the
Post Office of money orders between [74] [India]
and the United Kingdom or such possession, [75] [[76] [*
* *] or country], the Central Government may make rules to give effect to such
arrangements.
(2)
In
particular and without prejudice to the generality of the foregoing power, such
rules may prescribe—
(a)
the manner
in which, and the conditions subject to which, such orders may be issued and
paid in [77][India];
and
(b)
the rates of
commission to be charged thereon.
Section 47 - Recovery of money order paid to the wrong person
If any
person, without reasonable excuse, the burden of proving which shall lie on
him, neglects or refuses to refund--
(a)
any amount
paid to him in respect of a money order by an officer of the Post Office in
excess of what ought to have been paid to him in respect thereof, or
(b)
the amount
of a money order paid by an officer of the Post Office to him instead of to
some other person to whom it ought to have been paid, such amount shall be
recoverable by an officer of the Post Office authorized by the Post Master
General in this behalf from the person so neglecting or refusing as if it were
an arrear of land revenue due from him.[78]
Section 48 - Exemption from liability in respect of money orders
No suit or
other legal proceeding shall be instituted against[79] [the
Government] or any officer of the Post Office in respect of--
(a)
anything
done under any rules made by the Central Government under this Chapter; or
(b)
the wrong
payment of a money order caused by incorrect or incomplete information given by
the remitter as to the name and address of the payee, provided that, as regards
incomplete information, there was reasonable justification for accepting the
information as a sufficient description for the purpose of identifying the
payee; or
(c)
the payment
of any money order being refused or delayed by, or on account of, any
accidental neglect, omission or mistake, by, or on the part of, an officer of
the Post Office, or for any other cause whatsoever, other than the fraud
or willful act or default of such officer; or
(d)
any wrong
payment of a money order after the expiration of one year from the date of the
issue of the order;[80][or]
(e)
any wrong
payment or delay in payment of a money order beyond the limits of [81][India]
by an officer of any Post Office, not being one established by the Central
Government.)
CHAPTER X - PENLTIES AND PROCEDURE
[82][***]
CHAPTER XI
SUPPLEMENTAL
Section 49 - Penalty for misconduct of person employed to carry or deliver mail bags or postal articles
Whoever,
being employed to carry or deliver any mail bag or any postal article in course
of transmission by post,--
(a)
is in a
state of intoxication while so employed, or
(b)
is guilty of
carelessness or other misconduct, whereby the safety of any such mail bag or
postal article as aforesaid is endangered, or
(c)
loiters or
makes delay in the conveyance or delivery of any such mail bag or postal
article as aforesaid, or
(d)
does not use
due care and diligence safely to convey or deliver any such mail bag or postal
article as aforesaid, shall be punishable with fine which may extend to fifty
rupees.
Section 50 - Penalty for voluntary withdrawal from duty, without permission or notice, of person employed to carry or deliver mail bags or postal articles
Whoever,
being employed to carry or deliver any mail bag or any postal article in course
of transmission by post, voluntarily withdraws from the duties of his office
without permission or without having given one month's previous notice in
writing, shall be punishable with imprisonment which may extend to one month,
or with fine which may extend to fifty rupees, or with both.
Section 51 - Penalty for making false entry in register kept by person employed to carry or deliver any postal articles
Whoever,
being employed to carry or deliver any postal article in course of transmission
by post and required while so employed to keep any register, makes, or causes
or suffers to be made, any false entry in the register with intent to induce
the belief that he has visited a place, or delivered a postal article, which he
has not visited or delivered, shall be punishable with imprisonment for a term
which may extend to six months or with fine which may extend to one hundred
rupees, or with both.
Section 52 - Penalty for theft, dishonest misappropriation, secretion, destruction, or throwing away of postal articles
Whoever,
being an officer of the Post Office, commits theft in respect of, or
dishonestly misappropriates, or, for any purpose whatsoever, secretes, destroys
or throws away, any postal article in course of transmission by post or
anything contained therein, shall be punishable with imprisonment for a term
which may extend to seven years, and shall also be punishable with fine.
Section 53 - Penalty for opening, detaining or delaying postal articles
Whoever,
being an officer of the Post Office, contrary to his duty, opens, or causes or
suffers to be opened, any postal article in course of transmission by post, or
willfully detains or delays, or causes or suffers to be detained or delayed,
any such postal article, shall be punishable with imprisonment for a term which
may extend to two years, or with fine or with both:
Provided
that nothing in this section shall extend to the opening, detaining or delaying
of any postal article under the authority of this Act or in obedience to the
order in writing of the Central Government or the direction of a competent
Court.
Section 54 - Penalty for fraud in connection with official marks and for receipt of excess postage
Whoever,
being an officer of the Post Office,--
(a)
fraudulently
puts any wrong official mark on a postal article, or
(b)
fraudulently
alters, removes or causes to disappear an official mark which is on a postal
article, or
(c)
being
entrusted with the delivery of any postal article, knowingly demands or receives
any sum of money in respect of the postage thereof which is not chargeable
under this Act, shall be punishable with imprisonment for a term which may
extend to two years, and shall also be punishable with fine.
Section 55 - Penalty for fraudulently preparing, altering secreting or destroying Post Office documents
Whoever,
being an officer of the Post Office entrusted with the preparing or keeping of
any document, fraudulently prepares the document incorrectly, or alters or
secretes or destroys the document, shall be punishable with imprisonment for a
term which may extend to two years, and shall also be punishable with fine.
Section 56 - Penalty for fraudulently sending unpaid postal articles
Whoever,
being an officer of the Post Office, sends by post, or puts into any mail bag,
any postal article upon which postage has not been paid or charged in the
manner prescribed by this Act, intending thereby to defraud the Government of
the postage on such postal article, shall be punishable with imprisonment for a
term which may extend to two years, and shall also be punishable with fine.
Section 57 - Punishment of offences committed in a tribal area, Acceding State or other Indian State[Repealed]
[Rep. by the
Finance Act, 1950 (25 of 1950), section. II and Schedule. IV.]
Section 58 - Penalty for contravention of section 4
(1)
Whoever—
(a)
conveys
otherwise than by post, a letter within the exclusive privilege conferred on
the Central Government by section 4,or
(b)
performs any
service incidental to conveying, otherwise than by post, any letter within the
exclusive privilege aforesaid, or
(c)
sends, or
tenders or delivers in order to be sent, otherwise than by post, a letter
within the exclusive privilege aforesaid, or
(d)
makes a
collection of letters excepted from the exclusive privilege aforesaid for the
purpose of sending them otherwise than by post, shall be punishable with fine
which may extend to fifty rupees for every such letter.
(2)
Whoever,
having already been convicted of an offence under this section, is again
convicted there under, shall, on every such subsequent conviction, be
punishable with fine which may extend to five hundred rupees.
Section 59 - Penalty for contravention of section 5
(1)
Whoever, in
contravention of the provisions of section 5, carries, receives, tenders or
delivers letters, or collects letters, shall be punishable with fine which may
extend to fifty rupees for every such letter.
(2)
Whoever,
having already been convicted of an offence under this section, is again
convicted thereunder, shall, on every such subsequent conviction, be punishable
with fine which may extend to five hundred rupees.
Section 60 - Penalty for breach of rules under section 16
Whoever,
being appointed to sell postage stamps,--
(a)
takes from
any purchaser for any postage stamp or quantity of postage stamps a price
higher than that fixed by any rule made under section 16, sub-section (3),
clause (a), shall be punishable with imprisonment for a term which may extend
to six months, or with fine which may extend to two hundred rupees, or with
both; or
(b)
commits a
breach of any other rule made under section 16, shall be punishable with fine
which may extend to two hundred rupees.
Section 61 - Penalty for contravention of section 19, 19A or 20
(1)
Whoever, in
contravention of the provisions of section 19[83][or
section 19A] or section 20, sends or tenders or makes over in order to be sent
by post any postal article or anything, shall be punishable with imprisonment
for a term which may extend to one year, or with fine, or with both.
(2)
The
detention in the Post Office of any postal article on the ground of its having
been sent in contravention of the provisions of section 19[84][or
section 19A] or section 20, shall not exempt the sender from any proceedings
which might have been taken if the postal article had been delivered in due
course of post.
Section 62 - Penalty for defiling or injuring post office letter-boxes
Whoever
places in or against any letter-box provided by the Post Office for the
reception of postal articles any fire, match or tight, any explosive,
dangerous, filthy, noxious or deleterious substance, or any fluid, or commits a
nuisance in or against any such letter-box, or does anything likely to injure
any such letter-box or its appurtenances or contents, shall be punishable with
imprisonment for a term which may extend to one year, or with fine, or with
both.
Section 63 - Penalty for affixing without authority thing to, or painting, tarring or disfiguring, post office or post office letter-box
Whoever,
without due authority, affixes any placard, advertisement, notice, list,
document board or other thing in or on, or paints, tars or in any way
disfigures any post office or any letter-box provided by the Post Office for
the reception of postal articles, shall be punishable with fine which may
extend to fifty rupees.
Section 64 - Penalty for making false declaration
Whoever,
being required by this Act to make a declaration in respect of any postal
article to be sent by post or the contents or value thereof, makes in his
declaration any statement which he knows, or has reason to believe, to be
false, or does not believe to be true, shall be punishable with fine which may
extend to two hundred rupees, and, if the false declaration is made for the
purpose of defrauding the Government, with fine which may extend to five
hundred rupees.
Section 65 - Penalty for master of ship failing to comply with the provisions of section 40 or 41
Whoever,
being the master of a ship,--
(a)
fails to
comply with the provisions of section 40, or
(b)
without
reasonable excuse, the burden of proving which shall He on him, fails io
deliver any postal article or mail bag or to comply with the directions of the
officer in charge of the post office at a port of arrival, as required by
section 41, shall be punishable with fine which may extend to one thousand
rupees.
Section 66 - Penalty for detention of letters on board vessel arriving in port
(1)
Whoever,
being either the master of a ship arriving at any port in[85] [India]
or any one on board, knowingly has in his baggage or in his possession or
custody, after the postal articles on board or any of them have been sent to
the post office at the port of arrival, any postal article within the exclusive
privilege conferred on the Central Government by section 4, shall be punishable
with fine which may extend to fifty rupees for every such postal article as
aforesaid.
(2)
Whoever,
being such master or other person as aforesaid, detains any such postal article
as aforesaid after demand made for it by an officer of the Post Office, shall
be punishable with fine which may extend to one hundred rupees for every such
postal article.
Section 67 - Penalty for detaining mails or opening mail bag
Whoever,
except under the authority of this Act[86][or
of any other Act for the time being in force] or in obedience to the order in
writing of the Central Government or the direction of a competent Court,
detains the mails or any postal article in course of transmission by post, or
on any pretence opens, a mail bag in course of transmission by post, shall be
punishable with fine which may extend to two hundred rupees:
Provided
that nothing in this section shall prevent the detention of an officer of the
Post Office carrying the mails or any postal article in course of transmission
by post, on a charge of having committed an offence declared to be cognizable
by the Code of Criminal Procedure, 1898 (5 of 1898), or any other taw for the
time being in force.
Section 68 - Penalty for retaining postal articles wrongly delivered or mail bags
Whoever
fraudulently retains, or will fully secretes or makes away with, or keeps or
detains, or when required by an officer of the Post Office, neglects or refuses
to deliver up, any postal article in course of transmission by post which ought
to have been delivered to any other person, or a mail bag containing a postal
article, shall be punishable with imprisonment for a term which may extend to
two years, and shall also be punishable with fine.
Section 69 - Penalty for unlawfully diverting letters
Whoever, not
being an officer of the Post Office, will fully and maliciously, with intent to
injure any person, either opens or causes to be opened any letter which ought
to have been delivered, or does any act whereby the due delivery of a letter to
any person is prevented or impeded, shall be punishable with imprisonment for a
term which may extend to six months, or with fine which may extend to five
hundred rupees, or with both:
Provided
that nothing in this section shall apply to a person who does any act to which
the section applies, if he is a parent, or in the position of a parent or
guardian, of the addressee, and the addressee is a minor or a ward.
Section 70 - Penalty for abetting or attempting to commit, offences under Act
Whoever,
abets the commission of any offence punishable under this Act or attempts to
commit any offence so punishable, shall be punishable with the punishment
provided for that offence.
Section 71 - Property in cases of offences to be laid in the Post Office
In every
prosecution for an offence in respect of a mail bag or of any postal article
sent by post, it shall be sufficient, for the purpose of the charge, to
describe the mail bag or postal article as being the property of the Post
Office, and it shall not be necessary to prove that the mail bag or postal
article was of any value.
Section 72 - Authority for prosecutions under certain sections of Act
No court
shall take cognizance of an offence punishable under any of the provisions of
sections 51,53,54, clauses (a) and (b), 55,56,58,59,61,64,65,66 and 67 of this
Act, unless upon complaint made by order of, or under authority from, the
Director General or a Post Master General.
Section 73 - Zamindari and other district posts
(1)
The Central
Government may make rules for tire management of any zamindari or other
district posts.
(2)
In
particular and without prejudice 10 the generality of the foregoing power, such
rules may declare what portions of this Act shall be applicable to zaniindari
and other district posts and to the persons employed in connection therewith.
Section 74 - General power to make rules and provisions as to rules under Act
(1)
In addition
to the powers hereinbefore conferred, the Central Government may make rules to
carry out any of the purposes of objects of this Act.
(2)
In making
any rule under this Act, the Central Government may direct that a breach of i(
shall be punishable with fine which may extend to fifty rupees.
(3)
All rules
made by the Central Government under this Act shall be published in the
Official Gazelle and, on such publication, shall have effect as if enacted by
this Act.
[87][(4) Every rule made by the Central Government under this Act shall be
laid, as soon as may be after it is made, before each House of Parliament,
while it is in session, for a total period of thirty days which may be
comprised in one session or in two or more successive sessions, and if, before
the expiry of the session immediately following the session or the successive
sessions aforesaid, both Houses agree in making any modification in the rule or
both Houses agree that the rule should not be made, the rule shall thereafter
have effect only in such modified form or be of no effect, as the case may be;
so, however, that any such modification or annulment shall be without prejudice
to the validity of anything previously done under that rule.".]
"THE FIRST SCHEDULE
(See section 7)
INLAND POSTAGE RATES
Letters
For a
weight not exceeding twenty grams |
Rs. 3.00 |
For every
Twenty grams, or fraction thereof, exceeding twenty grams |
Rs. 3.00 |
Letter-cards
For a
letter-card |
Rs. 2.00 |
Postcards (not being postcards containing printed communication or
competition postcards)
Single |
25 paise |
Reply |
50 paise |
[Postcards containing printed communication (not being competition
postcards)]
For a postcard |
Rs. 2.00 |
Explanation.--A
postcard shall be deemed to contain a printed communication, if any matter
(except the name and address of, and other particulars relating to, the sender
and the place and date of dispatch) is recorded by printing or by cycle-styling
or by any other mechanical process, not being typewriting, on any pan of the
postcard except the right-hand half of the address-side thereof,
Competition postcards
For a
postcard |
Rs. 4.00 |
Explanation.--A
postcard shall be deemed to be a competition postcard if it is used in response
to any competition organised on or through television, radio, newspaper,
magazine or any other media.
Book, pattern and sample packets
For the
first fifty grams or fraction thereof |
Rs 2.00 |
For every
additional one hundred grams, or fraction thereof, in excess of fifty grams |
Rs. 3.00 |
Registered newspapers
For a
weight not exceeding fifty grams |
15 paise |
For a
weight exceeding fifty grams but not exceeding one hundred grams |
25 paise |
For every
additional one hundred grams, or fraction thereof, exceeding one hundred
grams |
10 paise |
In the case
of more than one copy of the same issue of a registered newspaper being carried
in the same packet--
For a
weight not exceeding one hundred grams |
25 paise |
For every
additional one hundred grams, or fraction thereof, exceeding one hundred
grams |
10 paise |
Provided
that such packet shall not be delivered at any addressee's residence but shall
be given to a recognised agent at the Post Office.
Parcels
For a
weight not exceeding five hundred grams |
Rs. 12.00 |
For every
five hundred grams, or fraction thereof, exceeding five hundred grams |
Rs.
15.00" |
Section 75 - Delegation of powers, other than rule-making powers to Director General
The Central
Government may, by notification in the Official Gazette authorize, cither
absolutely or subject to conditions, the Director General to exercise any of
the powers conferred upon the Central Government by this Act, oilier than a
power to make rules.
Section 76 - [Repeal]
[Rep. by the
Repealing and Amending Act, 1914 (10 of 1914), section. 3 and
Schedule. II.]
Section 77 - Saving [Repealed]
[Rep. by the
Repealing and Amending Act, 1952 (48 of 1952), section. 2 and Schedule. I.]
[88][THE FIRST SCHEDULE
(See section 7)
INLAND POSTAGE RATES
Letters
For a
weight not exceeding twenty grams |
Rs. 5.00 |
For every
twenty grams, or fraction thereof, exceeding twenty grams |
Rs. 5.00 |
Letter-cards
For a
letter-card |
Rs.2.50. |
Post cards
Post cards
(not being post cards containing printed communication, competition post cards
or Meghdoot post cards)
Single |
50 paise |
Reply |
Re. 1.00. |
Meghdoot
post cards
Post cards
containing printed advertisement on the address side (not being post cards containing
printed communication or competition post cards)
For a
Meghdoot post card |
25 paise. |
Printed post
cards
Post cards
containing printed communication (not being competition post cards or Meghdoot
post cards)
For a post
card |
Rs. 6.00. |
Explanation.--
A post card shall be deemed to contain a printed communication, if any matter
(except the name and address of, and other particulars relating to, the sender
and the place and date of dispatch) is recorded by printing or by cyclostyling
or by any other mechanical process, not being typewriting, on any part of the
post card except the right hand half of the address-side thereof.
Competition
post cards
For a post
card |
Rs.10.00 |
Explanation.--
post card shall be deemed to be a competition post card if it is used in
response to any competition organised on or through television, radio,
newspaper, magazine or any other media.
Book, pattern and sample packets
For the
first fifty grams or fraction thereof |
Rs. 4.00 |
For every
additional fifty grams, or fraction thereof, in excess of fifty grams |
Rs. 3.00 |
Registered
newspapers
For a
weight not exceeding fifty grams |
25 paise |
For a
weight exceeding fifty grams but not exceeding one hundred grams |
50 paise |
For every
additional one hundred grams, or fraction thereof, exceeding one hundred
grams |
20 paise |
In the case
of more than one copy of the same issue of a registered newspaper being carried
in the same packet--
for a
weight not exceeding one hundred grams |
50 paise |
for every
additional one hundred grams, or fraction thereof, exceeding one hundred
grams |
20 paise |
Provided
that such packet shall not be delivered at any addressee's residence but shall
be given to a recognised agent at the Post Office.
Parcels
For a
weight not exceeding five hundred grams |
Rs. 19.00 |
For every
five hundred grams, or fraction thereof, exceeding five hundred grams |
Rs.
16.00.] |
THE SECOND SCHEDULE ENACTMENTS REPEALED
[Rep. by the
Repealing and Amending Act, 1914 (10 of 1914), section. 3 and
Schedule. II.]
[1] Amended in its application to--
(1)
the excluded and partially excluded areas in Assam by Assam Regulations 2 of
1941 and 1 of 1942 Respectively;
(2)
the partially excluded areas in Bihar by Bihar Regulation 3 of 1942;
(3)
the partially excluded areas in C.P. and Berar by C.P. abd Berar Regulation 1
of 1942;
(4)
the partially excluded areas in Orissa by Orissa Regulation 1 of 1942;
(5)
the Partially excluded areas in U.P. by U.P. Regulation 2 of 1942; and
(6)
the Darjeeling district by Bengal Regulation 7 of 1942.
[2] Substituted by the A.O. 1950.
[3] The words "except Part B
States" rep. by Act 25 of 1950, sec. 11 and Schedule. IV.
[4] Substituted by Act 14 of 1914,
section. 3, for "the Post Office of India".
[5] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV, for "the States".
[6] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV, for "the States".
[7] Substituted by the A.O. 1937, for the
G.G. in C.".
[8] The words "or the Crown
Representative" omitted by the A.O. 1948.
[9] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV, for "the States".
[10] Substituted by A.O. 1937, for
"the G.G. in C.".
[11] The words "or the Crown
Representative" omitted by the A.O. 1948.
[12] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV, for "the States".
[13] Substituted by Act 25 of 1950,
section.
11
and Schedule. IV, for "the States".
[14] Inserted by Act 2 of 1903, section.2.
[15] CI. (1), Inserted by the A.O. 1950
omitted by Act 25 of 1950, section. 11 and Schedule. IV.
[16] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV; for "the States".
[17] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV; for "the States".
[18] Substituted by the A.O. 1950, for
"Crown" which was subs. by the A.O. 1957, for "the Secretary of
State for India in Council".
[19] Substituted by the Finance Act, 2017
for the following:-
"Provided
that the highest rate of postage, when prepaid, shall not exceed the rate set
forth for each class of postal articles in the First Schedule."
[20] Omitted by the Finance Act, 2017
the previous text was:-
"(2)
Unless and until such notification as aforesaid is issued, the rates set forth
in the said Schedule shall be the rates chargeable under this Act."
[21] Substituted by Act 25 of 1950, sec. 11
and Sch. IV; for "the States".
[22] Substituted by the A.O. 1950 for
"Her Majesty's".
[23] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV; for "the States".
[24] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV; for "the States".
[25] Section 17 renumbered as sub-section
(1) thereof by Act 16 of 1924, section. 2.
[26] Inserted. by Act 16 of 1924, section.
2.
[27] Inserted by Act 7 of 1958, section. 2.
[28] Substituted by Act 3 of 1912, section.
2, for sub-sections (1) and (2).
[29] Inserted by Act 3 of 1912, section. 3.
[30] Inserted by Act 7 of 1958, section. 3.
[31] Substituted by Act 3 of 1912, section.
3.
[32] Substituted by Act 3 of 1912, section.
4, for "Where a postal article, suspected to contain any contraband
goods".
[33] Omitted by Act 15 of 1912, section.
2.
[34] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV, for "the States".
[35] Inserted by Act 15 of 1912, section.
3.
[36] Inserted by Act 2 of 1930, section. 40
and Schedule. II.
[37] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV, for "the States."
[38] Substituted by Act 3 of 1912, section.
5, for "all such goods found".
[39] Inserted by Act 3 of 1912 section. 5.
[40] Substituted by the A.O. 1937, for
"by the Governor General in council".
[41] Substituted by Act 3 of 1912, sec. 6,
for "shall be delivered to the Govt. or to an officer thereof mentioned in
the order, to be disposed of in such manner as the Governor General in council
may direct".
[42] Substituted by A.O. 1937, for
"singed by a Secretary to the G. of I or to the L.G.".
[43] Substituted by Act 25 of 1950,
section. II and Schedule. IV, for "the States".
[44] Substituted by the A.O. 1950, for
"her Majesty's dominions or of any Indian State".
[45]
Inserted by Act 16 of 1924, section. 3.
[46] Substituted by the A.O. 1950, for
"part, State or country".
[47] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV, for "the States".
[48] Section 27A to 27D Inserted by Act 14
of 1922, section. 6 and Schedule. IV.
[49] Substituted by the A.O. 1937 for
"the Secretary of State for India in council".
[50] The words "or the Secretary of
State" omitted by the A.O. 1948.
[51] Substituted by the A.O. 1937 for
"the Secretary of State for India in council".
[52] Substituted by the A.O. 1948, for
"neither the Central Government nor the Secretary of State shall"
which was Substituted by the A.O. 1937, for "the Secretary of State of India
in Council shall not".
[53] The words "and omitted by Act 3
of 1912, section. 7.
[54]
Inserted by Act 3 of 1912, section. 7.
[55] Inserted by Act 3 of 1912, section. 7.
[56] Substituted by the A.O. 1937, for
"the Secretary of State of India in Council".
[57] The words "the Secretary of
State" omitted by the A.O. 1948.
[58] Substituted by the A.O. 1950, for
"are in force".
[59] Substituted by the A.O. 1950, for
"Indian State or foreign country".
[60] The words "Indian State
corresponding to a Part B State" rep. by Act 25 of 1950, section. 11 and
Schedule. IV.
[61] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV for "the States".
[62] Substituted by the A.O. 1950 for
"State or country".
[63] The words "Part B State"
rep. by Act 25 of 1950, section. 11 and Schedule. IV.
[64] Substituted by Act 25 of 1950, sec. 11
and Sch. IV, for "the States".
[65] Substituted by Act 25 of 1950, sec. 11
and Sch. IV, for "the States".
[66] Substituted by Act 25 of 1950, sec. 11
and Sch. IV, for "the States".
[67] Substituted by Act 25 of 1950, sec. 11
and Sch. IV, for "the States".
[68] Section 45 renumbered as sub-section
(1) thereof and sub-section (2) Inserted by Act 34 of 1970, section. 2.
[69] Proviso omitted by Act 34 of 1970,
section. 2.
[70] Inserted by Act 34 of 1970, section.
2.
[71] Substituted by the A.O. 1950, for
"are in force".
[72] Substituted by the A.O. 1950 for
"Indian State or foreign country".
[73] The words "Indian State
corresponding to a Part B State" rep. by Act 25 of 1950, section. 11 and
Schedule. IV.
[74] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV for "the States".
[75] Substituted by the A.O. 1950 for
"State or country".
[76] The words 'Part B State" rep. by
Act 25 of 1950, section. 11 and Schedule. IV.
[77] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV for "the States".
[78] The Revenue Recovery Act, 1890 (1 of
1890).
[79] Substituted by the A.O. 1950, for
"the Crown" which was Substituted by the A.O. 1937, for "the
Secretary of State for Indian in Council".
[80] Inserted by Act 3 of 1912, section. 8.
[81] Substituted by Act 25 of 1950,
section. 11 and Schedule. IV for "the States".
[82] Omitted by the Jan Vishwas (Amendment
Of Provisions) Act, 2023 (18 of 2023) s. 2 and Schedule (w.e.f. 29-12-2023).
[83] Inserted by Act 7 of 1958, section. 4.
[84] Inserted by Act 7 of 1958, section. 4.
[85] Substituted by Act 25 of 1950, sec. 11
and Sch. IV, for "the States".
[86] Inserted by Act 15 of 1921, section.
4.
[87] Inserted by The Delegated Legislation
Provisions (Amendment) Act, 2004
[88] The Schedule substituted by the
Finance Act, 2002 w.e.f. 1-6-2002 vide notification No. SO 567(E) dated
24-05-2002. Prior as to substitution the schedule read as under :