(1)Newspapers as defined in section 9 of the Act shall be transmitted by post as registered newspapers, provided that they comply with the following conditions:-(a)The newspaper shall have been registered in the office of the Postmaster General or officer exercising the powers of the Postmaster General of the postal circle in which it is published, and the period for which its registration or the last renewal thereof as the case may be remains in force shall not have expired.(b)The full postage shall be prepaid unless the newspaper is exempted from prepayment of postage by a valid license.(c)The newspaper shall bear in print in any convenient place either on the first or last page the word "Registered " followed by the registration number which has been assigned to it by the Postmaster General or other officer referred to in condition (a).(d)The newspaper shall be posted at the place of publication or as the case may be at the place permitted under this sub-rule, by its proprietor manager or publisher on such days of the week or on such dates of the month which may have been specified by him in this behalf at the time of applying for registration or at any time subsequent thereto;Provided that a clear notice of three days shall be given to the Postmaster of the place in case any change is desired in the dates or days of posting so specified;Provided further that the requirement as to three day's notice may be waived by the Postmaster General if he is satisfied that the proprietor manager or publisher or agent could not adhere to it for reasons beyond his control:Provided also that the number of days or dates on which an issue can be posted shall not be altered except with the prior authority of the Postmaster General.In cases where the proprietor, manager or publisher cannot adhere to the provision of three days notice due to reasons beyond his control, the Postmaster General, may in relaxation of the said provision permit the posting of the newspaper at any time subsequent to the prescribed date provided the application for late posting is received by him before the prescribed date of posting. The interval between the dates of publication of the issue sought to be posted late and the previous one shall not in any case exceed 31 days.Provided that in no case shall any issue be posted on more than one day or date with the exception of a weekly, fortnightly or monthly newspaper, which may be posted on two consecutive days falling within the same week from Monday to Sunday and in case the second consecutive day is a Sunday or a gazetted holiday, on the succeeding day; provided further that the facility of posting registered newspapers on Sunday shall be available in such offices only as remain open on Sunday.(e)Every copy or bundle of copies of the newspaper shall be posted without a wrapper or with a wrapper open at both one which can be easily removed for an inspection at the newspaper or in an unfastened envelope, provided that whatever means are employed to secure copies of the newspapers while in course of transmission by post, the registration marks referred to in clause (c) must be clearly visible without removing the wrapper or envelope.(f)There shall be no word printed in the newspaper after its publication or upon the cover (if any) thereof, nor shall any writing or mark be made upon it or upon the cover (if any) thereof, except the name and address of the person to whom it is sent, and, in the case of packets containing more than one copy of the newspaper the number of copies of the newspaper enclosed and if desired the subscribers number and the name and address of the newspaper or of the sender and a reference to any place in the newspaper to which the attention of the addresses is directed by means stamp or seal impression containing the words "marked copy" and, in the case of press packets addressed to railway book stalls or recognized agents on the line the direction 'To be delivered direct from the mail van'.(g)There shall be no paper or thing enclosed in or with any such newspaper other than an extra or supplement as specified in section 9 of the Act.Note. - Any newspaper in which document of any of the following descriptions is enclosed as a supplement shall be treated as a book packet:-(i)an advertisement sheet printed for an advertiser and sent to the publisher of newspaper for distribution with it,(ii)an advertisement sheet with an order form attached, a prospectus with an application form attached or a proposal or enquiry form.(iii)any document drawn up in the form of a direct personal communication to the recipient such as a printed circular in the form of a letter purporting to be addressed to a person by whom the newspaper in which it is enclosed is received.(h)The registration number or, as the case may be, registration numbers shall not be printed on the wrapper.(i)The date of the publication of the newspaper shall be printed on its first or last pageVide GSR 152 dated 23.03.1994
