Section 197(2) in The Indian Post Office Rules, 1933
(2)The Director General may direct that a higher fee than that prescribed by sub-rule (1), but not exceeding rupees three, shall be charged on late letters, letter cards, postcards or packets posted in certain Post offices. RMS offices or sections or on board the steamers or in other special circumstances. All such fees and the circumstances in which they are chargeable shall be notified in the Gazette of India.Vide GSR 23 (E) dated 11th January 2002
