Post Office Rules, 2024

[16th December 2024]

PREAMBLE

 

G.S.R. 767(E).- In exercise of the powers conferred by section 12 of the Post Office Act, 2023 (43 of 2023), and in suppression of the Indian Post Office Rules,1933, except as respects things done or omitted to be done before such suppression, the Central Government hereby makes the following rules, namely: -

Rule 1. Short title and Commencement.

 

(1)     These rules may be called the Post Office Rules, 2024.

(2)     They shall come in to force on the 16th day of December, 2024.

Rule 2. Definitions.

 

(1)     In these rules, unless the context otherwise requires,-

(a)      "Act" means "the Post Office Act, 2023" (43 of 2023);

(b)      "Board" means the Postal Services Board specified in rule 5;

(c)      "Circle Head" means the Chief Postmaster General concerned or an officer exercising the powers of Chief Postmaster General in the circle;

(d)      "Divisional Head" means Director or Senior Superintendent or Chief Postmaster or Superintendent of Postal Division or Railway Mail Service (RMS) Division or Foreign Post, or an officer exercising the powers of Director or Senior Superintendent or Chief Postmaster or Superintendent of Postal Division or Railway Mail Service Division or Foreign Post;

(e)      "mail offices" means the Post Offices or premises associated with handling, processing or transmission of items, used by the Department of Post;.

(f)       "mail service" means all activities related to collection, handling, transmission, delivery, forwarding, returning and holding of items;

(g)      "postage" means the sum chargeable on mail service;

(h)     "Regional Director" means the Director concerned or an officer exercising the powers of Director in the region;

(i)       "Regional Head" means the Postmaster General concerned or an officer exercising the powers of Postmaster General in the region;

(j)       "universal postal service" means the provision of such postal services which are affordable and made available to all users, within and outside the country; and

(k)      "value-added service" means add-on features on mail services.

(2)     Words and expressions used herein but defined in the Act shall have the meanings respectively assigned to them in the Act.

Rule 3. Services to be provided by Post Office (Domestic/Foreign).

 

Every Post Office may provide the following service for carrying out the purposes of the Act, namely: -

(a)      mail services within or beyond the limits of the country;

(b)      value-added service applicable in respect of clause (a);

(c)      universal postal service in respect of clause (a);

(d)      financial services including banking, Government Savings Bank, payment system and any other financial services;

(e)      money remittances services within or beyond the limits of the country;

(f)       insurance services including life insurance or any other insurance;

(g)      citizen-centric services as authorised by the Central Government;

(h)     services associated with addressing identifiers and postcodes;

(i)       any service offered by State Government or Local Government;

(j)       any service offered through collaboration with public or private entities.

Rule 4. Director General to authorize certain Services.

 

The Director General is authorised to -

(a)      introduce new products, or modify or discontinue any products related to the services mentioned in these rules; and

(b)      enter into a collaboration with public or private entities in respect of services specified under rule 3.

Rule 5. Postal Services Board.

 

The Postal Services Board shall be the apex level policy making body, having perpetual succession and a common seal, for any of the services provided by the Post Office, under rule 3.

Rule 6.

 

The Central Government may, by notification in the Official gazette, specify the composition of the Board; and powers, functions and duties of the Board.

Rule 7. Exclusive privilege in respect of postage stamps.

 

Subject to the provisions of rule 8, the Central Government or, as the case may be, the Director General shall issue definitive, commemorative, special issues of postage stamps or any other form of postage stamps or related material.

Rule 8. Philatelic Advisory Committee.

 

The Central Government may constitute a Philatelic Advisory Committee which shall advice that Government on issues of commemorative and special postage stamps and other allied matters related thereto.

Rule 9. Modes of payment of postage or other charges.

 

The payment of the postage or other sums chargeable for mail services under rule 3, shall be made through any of the following mode and in such manner as may be specified in the regulations, namely: -

(a)      in cash; or

(b)      payment through digital mode; or

(c)      by postage stamp; or

(d)      by means of impressions of franking machines; or

(e)      any other mode, as may be specified in the regulations.

Rule 10. Modes of payment for other Services.

 

The modes of payment for the sum chargeable on any other services mentioned in these rules shall be such, as may be specified in the regulations.

Rule 11. Addresses and postcodes.

 

(1)     The Director General shall, by regulations, -

(i)       specify the standards for addressing on the items;

(ii)      manage and allocate addressing identifiers and postcodes.

(2)     The Director General shall manage, allocate and publish Postcodes or Postal Index Number (PIN) codes.

Rule 12. Power to give effect to arrangements with other countries.

 

(1)     The Central Government shall provide the services as mentioned in these rules in furtherance to international postal co-operation.

(2)     The international postal co-operation shall be with other countries or territories, Universal Postal Union (UPU), or other postal unions, or public or private entities, and in conformity with the provisions of the UPU Convention Manual and Regulations, multilateral or bilateral agreements with the foreign countries, other unions, laws and bye-laws, and the international laws, as may be applicable, for the time being in force.

(3)     The Director General is authorised to issue regulations, for the purposes of sub-rules (1) and (2).

Rule 13. Official mark to be denoted.

 

The Post Office marks shall be the proof of certain facts denoted on the item, in respect of, -

(a)      the production of the item, having thereon the official mark of the Post Office denoting that the item has been refused or rejected or unclaimed, or cannot for any other reason be delivered, or any other remark so denoted, shall be sufficient proof of the fact indicated, and

(b)      every proceeding for the recovery of any postage or other sum alleged to be due under the Act.

Rule 14. Sender of Item.

 

The person or the address or from whom the item is purported to have come, shall, be deemed to be the sender thereof.

Rule 15. Official mark on items.

 

Director General may, by regulations, authorise certain officers or officials to make an official mark on an item denoting that-

(a)      any postage or other sum is due in respect thereof to the Post Office;

(b)      the mark shall be the proof to denote that the said sum as is so due; and

(c)      the item has been refused or rejected or unclaimed, or cannot for any other reason be delivered.

Rule 16. Interception, detention and opening of item(s).

 

(1)     Subject to the provisions of sub-section(1) of Section 9, no direction for interception, detention or opening of any item or class of item under sub-section (1) of section 9 of the Act shall be issued, except by an order made by a Member of the Board looking after the work of operations in the Department of Posts or the Circle Head.

(2)     In unavoidable circumstances, such order may be made by an officer, not below the rank of the Regional Head or the Regional Director.

(3)     In emergent cases, where obtaining of prior directions for interception, detention or opening of item is not feasible, the required interception, detention or opening of item shall be carried out on the directions of the Divisional Head, who shall inform the concerned competent authority specified in sub-rule (1) or sub-rule (2) within three working days of such interceptions, detention or opening and that such order shall be got confirmed by the concerned competent authority within a period of seven working days:

Provided that if the confirmation from the competent authority is not received within the stipulated seven days, such interception shall cease to operate and shall not be recommenced without the prior approval of the competent authority.

(4)     Any order issued by the competent authority under sub-rules (1), (2) and (3) shall contain reasons to be recorded in writing for such direction.

(5)     In order to oversee the interception done under sub-rules (1), (2) and (3), the Central Government shall constitute a review committee consisting of the following, namely: -

(a)      Director General, Posts- Chairman and

(b)      two Members of the Board, other than the Member mentioned in sub-rule (1) - Members.

(6)     The review committee shall meet at least once in three months and review all directions issued under sub-rules (1), (2) and (3).

(7)     The Central Government hereby notifies the following officers as authorized officers to intercept and detain items on the orders of the competent authority, namely;-

(a)      Officer in-charge of Post Office or any higher officer; or

(b)      Officer in-charge of the Mail Office or any higher officer.

(8)     No authorized officer shall open any item specified in this rule, except in the presence of the concerned law enforcement authority.

(9)     The authorised officer shall maintain proper records mentioning therein, category of the item including any tracking number, particulars of sender and addressee, weight of the item, postage, reason for interception and detention of the item, date of interception and detention of the item and the duration for which the directions remain in force.

(10)   The authorised officer shall ensure the disposal of the item intercepted under sub-rules (1), (2) and (3) in the manner as specified in the Post Office Regulations, 2024.

(11)   The directions for interception and detention shall remain in force, unless revoked earlier, for a period not exceeding thirty days from the date of issue and may be further extended:

Provided that the period may not be extended beyond ninety days:

Provided further that on the expiry of the period specified in the first proviso, the detained item shall be handed over to the concerned law enforcement authority.

(12)   The interception and detention of an item under sub-rules (1) to (3) does not exempt the sender from any action which might have been taken, if the item had been delivered in due course through post.

(13)   The provisions of sub-rules (1) to (11) shall apply mutatis mutandis to the items sent to and received from foreign countries.

Rule 17. Duty of authorized officers in delivering items.

 

The authorized officers shall be empowered to deliver an item, reckoned to contain anything liable to duty, or which is suspected to contain any prohibited item, to such customs authority or any other law enforcement authority as may be specified in notification issued under sub-section (3) of Section 9 of the Act for taking necessary action in respect of such item in accordance with the provisions of any lawfor the time being in force.

Rule 18. Interception in addition to and not in derogation of other laws.

 

Nothing contained in rule 16 shall prevent interception of items as required under any law for the time being in force and shall be governed by any procedures applicable under such law.

Rule 19. Exemption from Liability.

 

(1)     The Central Government shall provide compensation for loss or damage of an item or its contents or on any other grounds, if any, as specified in the regulations.

(2)     The compensation shall not exceed the amount of the loss or damage, and shall not be paid on prohibited items, or loss or damage caused by the fault or negligence of the sender, or arising from force majeure.

-->

Post Office Rules, 2024

[16th December 2024]

PREAMBLE

 

G.S.R. 767(E).- In exercise of the powers conferred by section 12 of the Post Office Act, 2023 (43 of 2023), and in suppression of the Indian Post Office Rules,1933, except as respects things done or omitted to be done before such suppression, the Central Government hereby makes the following rules, namely: -

Rule 1. Short title and Commencement.

 

(1)     These rules may be called the Post Office Rules, 2024.

(2)     They shall come in to force on the 16th day of December, 2024.

Rule 2. Definitions.

 

(1)     In these rules, unless the context otherwise requires,-

(a)      "Act" means "the Post Office Act, 2023" (43 of 2023);

(b)      "Board" means the Postal Services Board specified in rule 5;

(c)      "Circle Head" means the Chief Postmaster General concerned or an officer exercising the powers of Chief Postmaster General in the circle;

(d)      "Divisional Head" means Director or Senior Superintendent or Chief Postmaster or Superintendent of Postal Division or Railway Mail Service (RMS) Division or Foreign Post, or an officer exercising the powers of Director or Senior Superintendent or Chief Postmaster or Superintendent of Postal Division or Railway Mail Service Division or Foreign Post;

(e)      "mail offices" means the Post Offices or premises associated with handling, processing or transmission of items, used by the Department of Post;.

(f)       "mail service" means all activities related to collection, handling, transmission, delivery, forwarding, returning and holding of items;

(g)      "postage" means the sum chargeable on mail service;

(h)     "Regional Director" means the Director concerned or an officer exercising the powers of Director in the region;

(i)       "Regional Head" means the Postmaster General concerned or an officer exercising the powers of Postmaster General in the region;

(j)       "universal postal service" means the provision of such postal services which are affordable and made available to all users, within and outside the country; and

(k)      "value-added service" means add-on features on mail services.

(2)     Words and expressions used herein but defined in the Act shall have the meanings respectively assigned to them in the Act.

Rule 3. Services to be provided by Post Office (Domestic/Foreign).

 

Every Post Office may provide the following service for carrying out the purposes of the Act, namely: -

(a)      mail services within or beyond the limits of the country;

(b)      value-added service applicable in respect of clause (a);

(c)      universal postal service in respect of clause (a);

(d)      financial services including banking, Government Savings Bank, payment system and any other financial services;

(e)      money remittances services within or beyond the limits of the country;

(f)       insurance services including life insurance or any other insurance;

(g)      citizen-centric services as authorised by the Central Government;

(h)     services associated with addressing identifiers and postcodes;

(i)       any service offered by State Government or Local Government;

(j)       any service offered through collaboration with public or private entities.

Rule 4. Director General to authorize certain Services.

 

The Director General is authorised to -

(a)      introduce new products, or modify or discontinue any products related to the services mentioned in these rules; and

(b)      enter into a collaboration with public or private entities in respect of services specified under rule 3.

Rule 5. Postal Services Board.

 

The Postal Services Board shall be the apex level policy making body, having perpetual succession and a common seal, for any of the services provided by the Post Office, under rule 3.

Rule 6.

 

The Central Government may, by notification in the Official gazette, specify the composition of the Board; and powers, functions and duties of the Board.

Rule 7. Exclusive privilege in respect of postage stamps.

 

Subject to the provisions of rule 8, the Central Government or, as the case may be, the Director General shall issue definitive, commemorative, special issues of postage stamps or any other form of postage stamps or related material.

Rule 8. Philatelic Advisory Committee.

 

The Central Government may constitute a Philatelic Advisory Committee which shall advice that Government on issues of commemorative and special postage stamps and other allied matters related thereto.

Rule 9. Modes of payment of postage or other charges.

 

The payment of the postage or other sums chargeable for mail services under rule 3, shall be made through any of the following mode and in such manner as may be specified in the regulations, namely: -

(a)      in cash; or

(b)      payment through digital mode; or

(c)      by postage stamp; or

(d)      by means of impressions of franking machines; or

(e)      any other mode, as may be specified in the regulations.

Rule 10. Modes of payment for other Services.

 

The modes of payment for the sum chargeable on any other services mentioned in these rules shall be such, as may be specified in the regulations.

Rule 11. Addresses and postcodes.

 

(1)     The Director General shall, by regulations, -

(i)       specify the standards for addressing on the items;

(ii)      manage and allocate addressing identifiers and postcodes.

(2)     The Director General shall manage, allocate and publish Postcodes or Postal Index Number (PIN) codes.

Rule 12. Power to give effect to arrangements with other countries.

 

(1)     The Central Government shall provide the services as mentioned in these rules in furtherance to international postal co-operation.

(2)     The international postal co-operation shall be with other countries or territories, Universal Postal Union (UPU), or other postal unions, or public or private entities, and in conformity with the provisions of the UPU Convention Manual and Regulations, multilateral or bilateral agreements with the foreign countries, other unions, laws and bye-laws, and the international laws, as may be applicable, for the time being in force.

(3)     The Director General is authorised to issue regulations, for the purposes of sub-rules (1) and (2).

Rule 13. Official mark to be denoted.

 

The Post Office marks shall be the proof of certain facts denoted on the item, in respect of, -

(a)      the production of the item, having thereon the official mark of the Post Office denoting that the item has been refused or rejected or unclaimed, or cannot for any other reason be delivered, or any other remark so denoted, shall be sufficient proof of the fact indicated, and

(b)      every proceeding for the recovery of any postage or other sum alleged to be due under the Act.

Rule 14. Sender of Item.

 

The person or the address or from whom the item is purported to have come, shall, be deemed to be the sender thereof.

Rule 15. Official mark on items.

 

Director General may, by regulations, authorise certain officers or officials to make an official mark on an item denoting that-

(a)      any postage or other sum is due in respect thereof to the Post Office;

(b)      the mark shall be the proof to denote that the said sum as is so due; and

(c)      the item has been refused or rejected or unclaimed, or cannot for any other reason be delivered.

Rule 16. Interception, detention and opening of item(s).

 

(1)     Subject to the provisions of sub-section(1) of Section 9, no direction for interception, detention or opening of any item or class of item under sub-section (1) of section 9 of the Act shall be issued, except by an order made by a Member of the Board looking after the work of operations in the Department of Posts or the Circle Head.

(2)     In unavoidable circumstances, such order may be made by an officer, not below the rank of the Regional Head or the Regional Director.

(3)     In emergent cases, where obtaining of prior directions for interception, detention or opening of item is not feasible, the required interception, detention or opening of item shall be carried out on the directions of the Divisional Head, who shall inform the concerned competent authority specified in sub-rule (1) or sub-rule (2) within three working days of such interceptions, detention or opening and that such order shall be got confirmed by the concerned competent authority within a period of seven working days:

Provided that if the confirmation from the competent authority is not received within the stipulated seven days, such interception shall cease to operate and shall not be recommenced without the prior approval of the competent authority.

(4)     Any order issued by the competent authority under sub-rules (1), (2) and (3) shall contain reasons to be recorded in writing for such direction.

(5)     In order to oversee the interception done under sub-rules (1), (2) and (3), the Central Government shall constitute a review committee consisting of the following, namely: -

(a)      Director General, Posts- Chairman and

(b)      two Members of the Board, other than the Member mentioned in sub-rule (1) - Members.

(6)     The review committee shall meet at least once in three months and review all directions issued under sub-rules (1), (2) and (3).

(7)     The Central Government hereby notifies the following officers as authorized officers to intercept and detain items on the orders of the competent authority, namely;-

(a)      Officer in-charge of Post Office or any higher officer; or

(b)      Officer in-charge of the Mail Office or any higher officer.

(8)     No authorized officer shall open any item specified in this rule, except in the presence of the concerned law enforcement authority.

(9)     The authorised officer shall maintain proper records mentioning therein, category of the item including any tracking number, particulars of sender and addressee, weight of the item, postage, reason for interception and detention of the item, date of interception and detention of the item and the duration for which the directions remain in force.

(10)   The authorised officer shall ensure the disposal of the item intercepted under sub-rules (1), (2) and (3) in the manner as specified in the Post Office Regulations, 2024.

(11)   The directions for interception and detention shall remain in force, unless revoked earlier, for a period not exceeding thirty days from the date of issue and may be further extended:

Provided that the period may not be extended beyond ninety days:

Provided further that on the expiry of the period specified in the first proviso, the detained item shall be handed over to the concerned law enforcement authority.

(12)   The interception and detention of an item under sub-rules (1) to (3) does not exempt the sender from any action which might have been taken, if the item had been delivered in due course through post.

(13)   The provisions of sub-rules (1) to (11) shall apply mutatis mutandis to the items sent to and received from foreign countries.

Rule 17. Duty of authorized officers in delivering items.

 

The authorized officers shall be empowered to deliver an item, reckoned to contain anything liable to duty, or which is suspected to contain any prohibited item, to such customs authority or any other law enforcement authority as may be specified in notification issued under sub-section (3) of Section 9 of the Act for taking necessary action in respect of such item in accordance with the provisions of any lawfor the time being in force.

Rule 18. Interception in addition to and not in derogation of other laws.

 

Nothing contained in rule 16 shall prevent interception of items as required under any law for the time being in force and shall be governed by any procedures applicable under such law.

Rule 19. Exemption from Liability.

 

(1)     The Central Government shall provide compensation for loss or damage of an item or its contents or on any other grounds, if any, as specified in the regulations.

(2)     The compensation shall not exceed the amount of the loss or damage, and shall not be paid on prohibited items, or loss or damage caused by the fault or negligence of the sender, or arising from force majeure.