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State of Uttar Pradesh - Section

Section 349 in The General Rules (Civil), 1957

349. Check over postage.

- District and Sessions Judges and the Presiding Officers of subordinate courts shall be responsible for checking expenditure on service telegrams ; service postage label including postage on judicial processes and cash postage.They shall see-
(a)that the Central and other Nazirs are thoroughly acquainted with the postal rules and rates and take advantage of the most economical method of despatch ;
(b)that all letters and papers* intended for one office are despatched in one cover; and
* Note. - Papers do not include record.
(c)that one of the clerks of their court is appointed to sort and despatch the letters and papers of each department of their court in different covers to the Nazir.