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Union of India - Section

Section 23 in The Indian Post Office Rules, 1933

23.

(1)If a book packet to which Sub-rule (2) does not apply is found to contain any thing not permitted by the rules or to be packed in a manner not in accordance with the rules, it shall be treated as a letter or a parcel and shall be charged on delivery with double the deficiency between the postage already paid and the postage payable for a letter or parcel. Whichever may be less provided that the conditions subject to which such postage can be charged are fulfilled. Any postage paid on it shall be taken into account in assessing the charges but the amount charged under this sub-rule shall in no case be less than one rupee. If the postage paid is equal to or more than charges calculated, no additional amount will be charged but no refund will be made.
(2)If a book packet is found to be in excess of either the prescribed size or the prescribed weight, it shall be returned to the sender. Any postage paid on it shall not be refunded.Pattern and Sample packets