(1)A post card shall not be folded, cut or otherwise altered except that the impressed postage stamp (if any) may be perforated with initials' nor may a post card be enclosed in cover of any kind.(2)The right-hand of the address-side of a postcard is in all cases reserved for the address of the recipient, for the postage stamp or impression of stamping machine necessary for prepayment, which should, so far as possible, be affixed in the upper right-hand corner, and for the postal directions "Registered and "Acknowledgement due" but the left hand half of the address-side, as well as the back, may be used by the sender for the purpose of a written communication, or may be otherwise disposed of, subject to the restriction mentioned in clause (3) of this rule.Note I. A small space marked off by lines or minute dots to indicate the place where the postage stamp should be affixed is allowed on the upper right-hand corner of the address-side of postcards.(3)Nothing shall be attached to a post card except:-(a)stamps in payment of postage or other postal fees or stamp duty;(b)a gummed label completely adherent to the card, and bearing the name and address of the person to whom the card is sent;(c)a similar label not exceeding 5 centimeters in length and 2 centimeters in width bearing the name and address of the sender of the card; and(d)engravings, illustration, drawings and photographs on very thin paper and completely adherent to the card.Stamps in payment of stamp duty may be affixed only to the back of the post card. The articles specified in Clauses (c) and (d) may be affixed either to the back or the left hand half of the address side.(4)The reply-halves of reply-paid cards cannot be registered by the original senders of such cards.
