Union of India - Act
The Indian Post Office Rules, 1933
UNION OF INDIA
India
India
The Indian Post Office Rules, 1933
Rule THE-INDIAN-POST-OFFICE-RULES-1933 of 1933
- Published on 30 March 1933
- Commenced on 30 March 1933
- [This is the version of this document from 30 March 1933.]
- [Note: The original publication document is not available and this content could not be verified.]
Part I – Rates of Postage
I - Inland Postal Articles1.
The following rates of postage shall be chargeable on postal articles where the postage is prepaid:-Letters| For aweight no exceeding twenty grams | Rs.5/- |
| Forevery twenty grams or fraction thereof | Rs.5/- |
| Fora letter card | Rs.2.50/- |
| For asingle postcard | 50paise |
| Fora reply postcard | Rs.1/- |
| Fora postcard | Rs.6.00/- |
| Fora competition postcard | Rs.10/- |
| Fora meghdoot postcard | 25paise |
| For the first fiftygrams or fraction thereof | Rs.4/- |
| For every additionalfifty grams or Fraction thereof | Re.3/- |
| (i) For the first one hundredgrams or fraction thereof | Re.1/- |
| (ii) For every one hundredgrams or Fraction thereof,in excess of one hundred grams | Re.1/- |
| (i) For the value ofperiodical from Re. 1/- to Rs. 20/- | Rs. 2/- for first 100 gms and part thereof, andRs. 3/- for every additional 100 grams and part thereof |
| (ii) For the value of periodical from Rs. 21/- toRs. 50/- | Rs.4/- for first 100gms and part thereof, andRs. 5/- for every additional 100 gms and part thereof |
| (iii) For the value of periodical from Rs. 51/-and above | Rs. 8/- for first 100 gms and part thereof, andRs. 9/- for every additional 100 gms and part thereof |
| For a weight not exceeding fifty grams | … | 25 paise |
| For a weightexceeding fifty grams but notexceedingone hundred grams | … | 50 paise |
| For everyadditional one hundred grams or fractionthereof exceeding one hundred grams | … | 20 paise |
| For a weight not exceeding fifty grams | … | 25 paise |
| For a weightexceeding fifty grams but notexceedingone hundred grams | … | 50 paise |
| For everyadditional one hundred grams or fractionthereof exceeding one hundred grams | … | 20 paise |
| For a weight notexceeding five hundredgrams | Rs.19.00/- |
| For every five hundredgrams or Fraction thereof,exceeding 500 gms | Rs.16.00/- |
1.
-A (a) Wherever the postage, tariff or charges are fixed for a postal article based on weight, the weight shall mean the gross weight or the volumetric weight, whichever is more.2.
3.
The following rates shall be chargeable on the delivery of postal articles where the postage or air mail fee is not prepaid or is insufficiently prepaid :-| On an unpaid letter, postcard or packet | … | Double the prepaid ratesubject to a minimum ofone rupee. |
| On an insufficiently paid letter, letterCard, postcard or packet | … | Double the deficiencysubject to a minimum of one Re. |
| On an unpaid or insufficiently paidreply postcard | … | Double the prepaid rate or double the deficiencyas the case may be onthe original half onlysubject to a minimum of one rupee. |
4.
Business Reply Envelopes, Business Reply Letter Cards and Business Reply Cards shall be transmitted without prepayment of postage and shall be charged on delivery with a handling charge of rupee one per article of such Business Reply Envelopes, Business Reply Letter Cards and Business Reply Cards in addition to the postage specified for such article in rule 1.Vide GSE 23 (E) dated 11th January 2002II - Foreign Postal Articles5. [ [Substituted by Notification No. G.S.R. 782(E), dated 1.9.2016 (w.e.f. 30.3.1933).]
| Sl. No. | Name | Weight Slab | Name of the country | Rate (In Rupees) |
| (1) | (2) | (3) | (4) | (5) |
| 1. | Letters | Up to first 20 grams.For every additional 20 grams or part thereof up to 2000grams. | For all countriesFor all countries | 20.0010.00 |
| 2. | Small packets | Up to first 100 grams.For every additional 100 grams or part thereof up to 2000grams. | For all countriesFor all countries | 60.0045.00 |
| 3. | Printed papers | Up to first 20 grams.For every additional 20 grams or part thereof up to 2000grams. | For all countriesFor all countries | 15.0010.00 |
| 4. | Blind literature packets | For all the countries | Exempted from Postage | |
| 5. | Post card (Single) | (i) Pakistan, Bangladesh, Nepal andBhutan.(ii) Asian Pacific Postal Unioncountries except Pakistan, Bangladesh, Nepal and Bhutan.(iii) Universal Postal Union countries other than thosereferred to in entry (i) and (ii) | 4.006.007.00 |
| Sl. No. | Sector | Tariff for every 20 grams |
| (1) | (2) | (3) |
| 1 | South Asian Association for Regional Cooperation countries(SAARC) | Rs. 2.00 |
| 2 | Gulf Countries | Rs. 2.00 |
| 3 | Other Countries in Asia (except South Asian for AssociationRegional Cooperation and Gulf Countries) | Rs. 3.00 |
| 4 | Countries in Europe | Rs. 4.00 |
| 5 | Countries in Africa | Rs. 4.00 |
| 6 | Countries in North America and Australia | Rs. 6.00 |
| 7 | Countries in South America | Rs. 8.00 |
| Sl. No. | Sector | Rate in Rs. |
| (1) | (2) | (3) |
| 1 | South Asian Association for Regional Cooperation countries | Nil |
| 2 | Gulf countries | Rs. 2.00 |
| 3 | Other countries in Asia (Except South Asian Association forRegional Cooperation and Gulf) | Rs. 3.00 |
| 4 | All countries other than those referred to in serial numbers1, 2 and 3 above | Rs. 4.00 |
5A.
| Sl. No. | Name of Service | Item | Name of Countries | Rate in Rupees. |
| (1) | (2) | (3) | (4) | (5) |
| 1. | Mail bag (Formerly referred as Bulk Bag) | For a weight not exceeding 5 Kg.Per Kg. exceeding 5 Kg. Up to 30 Kg. | For all countriesFor all countries | 600.00100.00 |
| Sl. No. | Sector | Tariff for every 20 grams |
| (1) | (2) | (3) |
| 1 | South Asian Association for Regional Cooperation Countries | Rs. 2.00 |
| 2 | Gulf Countries | Rs. 2.00 |
| 3 | Other Countries in Asia (except South Asian Association forRegional Cooperation and Gulf Countries) | Rs. 3.00 |
| 4 | Countries in Europe | Rs. 4.00 |
| 5 | Countries in Africa | Rs. 4.00 |
| 6 | Countries in North America and Australia | Rs. 6.00 |
| 7 | Countries in South America | Rs. 8.00] |
| 5. [ [Substituted by Notification No. G.S.R. 881(E), dated 9.11.9.2015 (w.e.f. 30.3.1933).](1) The following rates of postage shall be chargeable on the postal articles to be sent by surface where the postage is prepaid, namely:-Table{| | ||||
| Sl. No. | Name | Weight Slab | Name of the country | Rate (In Rupees) |
| (1) | (2) | (3) | (4) | (5) |
| 1. | Letters | Up to first 20 gramsFor every additional 20 grams orpart thereof up to 2000 grams | For all the countries | 20.0010.00 |
| 2. | Small Packets | Up to 100 gramsFor every additional 100 grams orpart thereof up to 2000 grams | For all the countries | 60.0045.00 |
| 3. | Printed Paper | Up to first 20 gramsFor every additional 20 grams orpart thereof up to 2000 grams | For all the countries | 15.0010.00 |
| Sector | Tariff for every 20 grams |
| (1) | (2) |
| SAARC Countries | Rs. 2.00 |
| Gulf Countries | Rs. 2.00 |
| Other Countries in Asia (except SAARC and Gulf) | Rs. 3.00 |
| Countries in Europe | Rs. 4.00 |
| Countries in Africa | Rs. 4.00 |
| Countries in N. America and Australia | Rs. 6.00 |
| Countries in S. America | Rs. 8.00.] |
5A. [ [Substituted by Notification No. G.S.R. 881(E), dated 9.11.2015 (w.e.f. 30.3.1933).](1) The following rate of postage shall be chargeable on the M weight of bulk bag of printed matter when the postage is prepaid, namely:-
| (1) | (2) | (3) | (4) |
| M BAG (Formerly referred as Bulk Bag) | For a weight Notexceeding 5 kgPer kg exceeding 5 kg up to 30 kg | Forall the countries | 600.00100.00 |
| Sector | Tariff for every 20 grams |
| (1) | (2) |
| SAARC Countries | Rs. 2.00 |
| Gulf Countries | Rs. 2.00 |
| Other Countries in Asia (except SAARC and Gulf) | Rs. 3.00 |
| Countries in Europe | Rs. 4.00 |
| Countries in Africa | Rs. 4.00 |
| Countries in North America and Australia | Rs. 6.00 |
| Countries in South America | Rs. 8.00] |
5B. [ [Inserted by Notification No. G.S.R. 691(E), dated 10.9.2015 (w.e.f. 30.3.1933).]
Bulk Mail Service shall be characterised as under:-| (1) | (2) |
| Upto 40 grams | Rs. 30.00 |
| For every additional 20 grams or part thereof up to 2000 grams | Rs. 5.00] |
6.
The rates of postage and air mail fees specified in the Schedule below shall be chargeable on postal articles posted at an Indian Office for transmission by air, or by air-cum-surface routes, to the countries and places mentioned in the schedule and to which such mode of transmission is available.Note: - At least 75 percent of air mail fees shall be prepaid, otherwise this will be sent by surface route. The registration fee in the case of registered articles shall be in addition to the charges mentioned in the Schedule.[Note (2) * * *] [Omitted 'For airmail articles addressed to Asian Pacific Postal Union member countries except Pakistan, Bangladesh, Bhutan and Nepal, international surface postage rates, applicable to Universal Postal Union member countries (and not surface postage rates of Asian Pacific Postal Union member countries) together with airmail surcharge namely Rs. 3.00 for every 20 grams or part thereof is to be levied. Rates for airmail postcards and aerogram will be the same for Asian Pacific Postal Union member countries (except Pakistan, Nepal, Bhutan and Bangladesh) as for others.' by Notification No. G.S.R. 782(E), dated 1.9.2016 (w.e.f. 30.3.1933).]For airmail articles addressed to Pakistan, the rates given in the following schedule shall apply:-[Schedule-A [Substituted by Notification No. G.S.R. 782(E), dated 1.9.2016 (w.e.f. 30.3.1933).]| Service | South Asian Association for Regional CooperationCountries, Afganistan, Sri Lanka, and Maldives | Pakistan, Bangladesh, Nepal and Bhutan. | Asian Pacific Postal Union countries exceptPakistan, Bangladesh, Nepal and Bhutan. | Universal Postal Union countries |
| (1) | (2) | (3) | (4) | (5) |
| Airmail Postcard | 12.00 | 8.00 | 12.00 | 12.00 |
| Aerogramme | 15.00 | 15.00 | 15.00 | 15.00 |
B
If the postal articles mentioned at serial numbers 1, 2, 3 and 4 of the Table in sub-rule (1) of rule 5 are sent by Air mail, the following surcharge shall be charged, in addition to normal surface mail rates as specified in said Table.| Tariff of Air Surcharge | ||
| Sl. No. | Sector | Tariff for every 20 grams |
| (1) | (2) | (3) |
| 1 | South Asian Association for Regional Cooperation Countries | Rs. 2.00 |
| 2 | Gulf Countries | Rs. 3.00 |
| 3 | Other Countries in Asia (except South Asian Association forRegional Cooperation and Gulf Countries) | Rs. 4.00 |
| 4 | Countries in Europe | Rs. 4.00 |
| 5 | Countries in Africa | Rs. 5.00 |
| 6 | Countries in North America and Australia | Rs. 7.00 |
| 7 | Countries in South America | Rs. 9.00] |
6A.
A delivery fee of rupees five shall be chargeable from the addressee on the delivery of a small packet weighing more than 500 grams received by Foreign Post.Vide GSR 860 (E) dated 12th December 19947.
Part II – Main Conditions of Transmission by Post of Postal Articles
I - Inland Postal ArticlesLetters8.
| In roll form - | |
| Single dimension | 80 cms. |
| Sum of length & twice diameter | 100 cms. |
| In other than roll form- | |
| Single dimension | 60 cms. |
| Sum of length and depth combined | 90 cms. |
| In than roll form- | |
| Single dimension | 10 cms. |
| Sum of length & twice diameter | 17 cms. |
140. mm x 90 mm with tolerance of +- 2 mm
1. 140 x 90mm
2. 152 x 90mm
3. 220 x 110mm
4. 162 x 114mm
5. 176 x 125mm
6. 229 x 162mm
7. 324 x 229mm
8. 353 x 250mm
With tolerance of +-2 mm9.
Deleted.10.
10A.
Letter cards may be transmitted by post provided that postage is prepaid in full and nothing is attached to or enclosed in them:Provided that they conform to the following specifications:| Maximum | - | 30 centimetres by 21 centimetres. |
| Minimum | - | 28.2 centimetres by 18.2 centimetres. |
| Maximum | - | 21 centimeters by 10 centimeters. |
| Minimum | - | 15.2 centimeters by 9 centimeters. |
10B.
10C. Bill Mail Service.
| For a weight notexceeding 50 grams | Rs. 3.00 |
| For every 50grams or fraction thereof exceeding 50 grams | Rs. 2.00 |
10D. Rakhi Mail Service.
- The following rates of postage shall be chargeable on the rakhi mail service:-| For a weight notexceeding 50 grams | Rs. 5.00 |
| For every 50grams or fraction thereof exceeding 50 grams | Rs. 2.00 |
| For a weight notexceeding 50 grams | Rs. 5.00 |
| For every 50grams or fraction thereof exceeding 50 grams | Rs. 2.00 |
2. Director General may, by order, modify the conditions motioned in clauses (a), (b) and (d) of sub-rule (1) and explanation or add new conditions from time to time.
Explanation. - For the purpose of this rule, "National Bill Mail Service" means the communication of the same nature as prescribed for bill mail service, but addressed to be delivered beyond the circumscribed area delineated for bill mail service.] [Inserted by Notification No. G.S.R. 775(E), dated 18.12.2007]Post Cards11.
12.
All reply post cards of private manufacture shall display the title "post card" on the address-side. Reply halves of reply-paid cards shall bear the words "post cards" and Reply". Whatever is printed on the address-side of the inland or international official post cards issued by the Post Office is also permissible on the address-side of cards of private manufacture.13.
14.
Should any of the conditions imposed by items (b) and (c) of Rule 11 and Rules 12 and 13 be infringed, the postcard shall be treated as a letter and charged on delivery with double the deficiency between the postage already paid for such postcard and the postage payable for a letter subject to a minimum of one rupee.Greeting Post14A.
15.
Omitted.Business Reply Envelopes and Cards16.
| During the1stquarter | During the2ndquarter | During the3rdquarter | During the4thquarter |
| 1stApril to 30thJune | 1stJuly to 30thSeptember | 1stOctober to 31stDecember Rs. 150 | 1stJanuary to 31stMarch |
| 1 | 2 | 3 | 4 |
| Rs.200 | Rs.150 | Rs.100 | Rs.50 |
16A.
Should any of the conditions imposed by rule 16 be infringed, the Business Reply Card, Letter Card or Envelope shall be treated as an unpaid letter and charged on delivery with double the deficiency between the postage already paid for such card or envelope and the postage payable for a letter subject to a minimum of one rupee.Book Packets17.
A book packet may contain. - (1) Newspapers, publications of all kinds, printed music books, paper, parchment andcardboard, either blank or printed, not bearing any writing except as follows:-(a)in the case of books and complimentary (such as, Christmas, New Year, Birthday, ID and Bijova cards), the name of the person to whom sent or presented, the name and address of the sender or owner, date, and not more than five words or initials of a complimentary nature or signifying presentation:(b)in the case of invoices, bills of lading and receipts (for goods or money) on printed forms, the necessary manuscripts entries.(c)in the case of invoices, bills of lading and receipts (for printed notices and printed letters) and printed invitations, the date and hour of the occasions to which they related, the name and address of the addressee, the name of the sender and, in the case of notices of a meeting, the object of the meeting;(d)in the case of printed market reports, quotations for goods and price lists, necessary entries relating to particular of prices,(e)in the case of printed notices for payment of premia posted by Insurance companies, dates name and address of the insurant, "name of the insurance agent, name of the branch office of the company at which the premium is payable, the sum assured under the policy", number of policy, amount and reference, number and letters; and,(f)Proof corrections in proof sheets and music sheets, and corrections of printing errors in other printed maters;(g)omitted17A.
17B.
18.
With any of the articles mentioned in rule 17 may be sent anything that is necessary for their safe transmission through the post, such as rollers, etc., and any legitimate binding, mounting, or covering, loose or attached, and anything that ordinarily appertains to such articles, as pens and pencils in the case of a pocket book, photographs in the case of a photograph book, and card places in the case of visiting cards.Prohibitions19.
20.
| (i) | Maximum | |
| In roll form- length | 80 cms. | |
| Sum of length& twice diameter | 100 cms. | |
| In other thanroll form | 60 x 30 x 30 cms | |
| (ii) | Minimum | |
| In roll form- Single dimension | 10 cms. | |
| Sum of length& twice diameter | 17cms. | |
| In other thanroll form except in envelope | 140mm x 90mmwith tolerance of +- 2 mm |
1. 140 x 90mm
2. 152 x 90mm
3. 220 x 110 mm
4. 162 x 114mm
5. 176 x 125 mm
6. 229 x 162 mm
7. 324 x 229 mm
8. 353 x 250 mm
With tolerance of +- 2 mm.Vide GSR 616 dated 16/09/199321.
22.
A book packet shall be posted without a cover, or in an unfastened envelope, or in a cover which can be easily removed for the purpose of examination without breaking any seal or tearing any paper or separating any adhering surfaces. A packet posted without a cover may not be fastened or otherwise treated so as to prevent easy examination.23.
24.
25.
| (a) | Maximum | |
| In roll form- length | 80 centimeters | |
| Sum of length& twice diameter | 100 centimeters | |
| In other thanroll form | 60 x 30 x 30 centimeters | |
| (b) | Minimum | |
| In roll form- Single dimension | 10 cms. | |
| Sum of length& twice diameter | 17 centimeters | |
| In other thanroll form except in envelope | 10 x 7 centimeters |
26.
27.
28.
Papers of any kind, periodicals, and books impressed in "Braille" or other special type for the use of the blind, shall be transmitted by post as "blind literature" packets, provided that they are posted in accordance with the following conditions:-| (i) | Maximum | |
| In roll form- length | 80 centimeters | |
| Sum of length& twice diameter | 100 centimeters | |
| In other thanroll form | 60 x 30 x 30 centimeters | |
| (ii) | Minimum | |
| In roll form- Single dimension | 10 cms. | |
| Sum of length& twice diameter | 17 centimeters | |
| In other thanroll form except in envelope | 10 x 7 centimeters |
29.
Should any of the conditions imposed by rule 28 be infringed, the blind literature packet will be treated as a letter, book packet or a parcel according to whichever entails lower charge (subject to the conditions prescribed for such class of articles being satisfied) and on delivery will be charged with double the difference between the postage paid and postage payable subject to a minimum of Re. 1/-. If however the postage paid is more than the postage then no amount will be payable but no refund will be made.Registered Newspapers30.
2. An application for the first registration of a newspaper for the purposes of clause (a) of sub-rule (1) in a Postal Circle referred to therein shall, save in the case of a newspaper printed or published under the orders of any government in India or for official purposes be made in the form prescribed for the purpose by the Director General, and be accompanied by two copies of the latest issue of the newspaper sought to be registered a list showing the names and addresses of at least fifty bona fide subscribers who have paid their subscriptions, and;
(i)by a certificate from the District presidency or sub-Divisional Magistrate within whose local jurisdiction the newspaper is printed or published or the printer or the publisher resides that - or have been made, or,(b)no such declaration is required under the said Act as the publication is not a newspaper according to the definition given in that Act.(ii)Omitted.30A.
Packets of registered newspapers containing more than one copy of the same issue may be transmitted by post at the special rate of postage prescribed for such packets provided the following conditions in addition to those prescribed in rule 30 are complied with :-31.
32.
Deleted.33.
| (a) In roll form-single dimensionsum of length& twicediameter | 10centimeters |
| (b) In other thanroll form | 10 x 7centimeters |
33A.
The Director General may authorize the Head of Postal Circle to specify, from time to time, the designated office where the postal article called as "[Business Parcel] [Substituted 'Express Parcel' by Notification No. G.S.R. 856(E), dated 15.11.2019 (w.e.f. 30.3.1933).] Post" may be booked at subject to the following conditions, namely: -[***] [Omitted '(a) to (f)' by Notification No. G.S.R. 856(E), dated 15.11.2019 (w.e.f. 30.3.1933).]| (a) the minimum tariff rate for booking Express Parcel Post shall be for 3 kgs. And the maximum weight for which Express Parcel Post may be booked, shall be 35 kgs.;(b) The Express Parcel shall not exceed 1.50 metres of any one dimension and 3 metres for length and girth together;(c) The tariff to be charged for Express Parcel Post shall be as mentioned below:-{| | |||
| Category | Rateup to 2 kg | Forevery additional Kg | Forevery additional kg. (beyond 10 kg.) |
| Local | Rs. 25 | Rs. 3 | Rs. 2 |
| Upto500 kms. | Rs.40 | Rs.5 | Rs.4 |
| 501-1000kms. | Rs.50 | Rs.10 | Rs.8 |
| 1001-2000kms. | Rs.60 | Rs.20 | Rs.15 |
| Above2000 kms. | Rs.80 | Rs.25 | Rs.20 |
| Category | Rate up to 2 kg | For every additional Kg |
| 1 | 2 | 3 |
| Local | Rs. 35 | Rs. 5 |
| Upto 500 kms. | Rs. 50 | Rs. 8 |
| 501-1000 kms. | Rs. 60 | Rs. 12 |
| 1001-2000 kms. | Rs. 70 | Rs. 25 |
| Above 2000 kms. | Rs. 90 | Rs. 35 |
| 33B.The Director General may authorize the Heads of Postal Circles to designate from time to time, the designated office where article called as "Overnight Parcel" may be booked, subject to the following conditions namely:-(a) The maximum weight of the Overnight Parcel shall be 10kgs;(b) The tariff to be charged for the Overnight Parcel shall be as under, namely:-{| | |
| Change (in Rs.) | |
| For the first 2 kgs. | 250 |
| For every additional Kg. Or part thereof | 100 |
33C.
The Department of Posts will provide 'Flat Rate Parcel Service ' under the brand 'Parcel Post' providing time bound delivery of parcels subject to the following conditions, namely:-| Sizeof Flat Rate ParcelBox | Weightof Flat Rate Parcel(inkg.) | Tariffin (Rs.) |
| S | Upto1.0 kg. | 125 |
| M | Upto2.5 kg. | 200 |
| L | Upto5.0 kg. | 400 |
34.
The Director-General may, in special circumstances, prescribe a lower limit of weight than that specified in sub-rule (1) of rule 33 in respect of all or any classes or class of parcels for and from all or any post offices or post office.35.
36.
Human and other viscera may be transmitted by post to chemical examiners for analysis subject to the following conditions:-36A.
Brains of rabid animals may be transmitted by post to authorized laboratories when sent by persons holding veterinary or medical qualifications and on the conditions prescribed in rule 36 above.37.
Cultures or other articles known or believed to contain the living germs of plague may be transmitted by the inland post subject to the following conditions:-37A.
Bottles of anthrax spore vaccine may be transmitted by post by laboratories permitted by the Central or State Governments to dispatch or receive such articles and on the conditions prescribed in clauses (b), (c) and (d) to rule 37 above.38.
Strong smelling articles (e.g.. asafoetida) shall be enclosed in a hermetically sealed case of tin or other metal.39.
Inflammable films, raw or manufactured celluloid shall be packed in a double receptacle. Such articles shall first be closed, in the case of films, in a hermetically sealed box of tin and, in the case of celluloid or articles made wholly or partly of celluloid, in a box of tin, cardboard or wood, the vacant space being completely filled to prevent any movement of the contents. This box shall then be wrapped completely all round with padding material in sufficient quantity and placed inside a wooden box, made of planks not less than 10 mm (3/8 of an inch) thickness, the sides of which shall be dovetailed, the base and the lid being solidly screwed to the sides, any intervening space being completely filled with additional packing material so as to hold the innerrecetable tightly in position to prevent any rattle. A while label bearing in heavy black characters the indication "Celluloid keep away from fire and light" shall be affixed to the address side of the parcel.40.
Osmic acid (Osmium tetroxide) may be transmitted by the inland post subject to the following conditions:-41.
The postage on a parcel shall be fully prepaid. Postage stamps shall be affixed to or impressions of stamps machines be taken on the cover of parcel or an official label which can be obtained free at the post office. In cases where postage stamps are used, the sender or his messenger shall affix the stamps himself.42.
43.
Every parcel posted at or addressed to such places as the Director-General may from time to time, notify in the Post and Telegraph Guide in this behalf, shall be accompanied by a declaration in such form as may be prescribed by the Director-General, containing a statement signed by the sender, as to the nature of its contents and their value."Logistic Post"43A.
44.
45.
If a postal article in course of transmission by post is actually found to contain any of the articles, the transmission of which by post is prohibited by rule 44, it shall be returned to the sender.46.
46A.
46B.
46C.
47.
48.
49.
A parcel redirected to any place served by the Inland Post shall, save where the original address and the substitute address are within the delivery area of the same post office, or are within the same post town, or where the parcel has been returned by the surface route as unclaimed or refused for delivery to the sender within the delivery of the post office of issue or the same post town, be chargeable in respect of each redirection with further postage as follows:-49A.
The Postmaster General may at any time, in respect of any particular office or offices, suspend the acceptance or dispatch of all or any of the classes of postal articles or restrict the number or description or both of all or any of the classes of postal articles to be accepted or dispatched.II - Foreign Postal Articles50.
The Director General shall, from time to time, notify in the Post Office Guide the conditions in force for the transmission of postal articles by the Foreign Post;Provided that the rules relating to inland registered newspapers shall be deemed to apply in the case of newspapers sent to any foreign county including Ceylon Nepal and Pakistan.50A.
50B.
50C. International Speed Post Services.
50D. [ International Air Parcels. [Inserted by Notification No. G.S.R. 1475(E), dated 1.12.2017 (w.e.f. 30.3.1933).]
- The tariff of International Air Parcel shall be as specified in Schedule-II.50E. International Tracked Packet.
- The Director General may authorise the Head of Postal Circle to specify, from time to time, the offices where the postal article called as International Tracked Packet may be booked subject to the following conditions, namely: -51.
Every parcel handed to the Post office for transmission by the foreign post shall be presented at the post office with a declaration, in such form as may be, from time to time, prescribed by the Director General, containing a statement signed by the sender as to the nature of its contents and their value. No such parcel shall be accepted if it is so small or so covered with writing or sealing wax, or otherwise made up in such a manner, as to render it impracticable to affix to some part of it the form of declaration prescribed by the Director General in addition to the official labels to be applied to the address-side of the parcel.Explanation. - This rule shall not apply to a parcel which has an address label tied to it, provided that the label is not so small or so covered with writing as to render it impracticable to affix to one side of the label of it the form of declaration prescribed by the Director General in addition to the official labels to be applied to the address-side.52.
Deleted.52A.
Unpaid or insufficiently prepaid correspondence, other than letters and single post cards, and reply post cards of which the two halves are not fully prepaid, shall not be forwarded but shall be returned to the sender. If any such article is not prepaid with postage applicable to an inland article of the same category, the sender shall be required to pay double the deficiency in the internal postage.52B.
53.
Omitted.Treatment of Postal articles from abroad bearing fictitious or previously used stamps54.
Where a postal article has been received by post from any place beyond the limits of India, bearing a fictitious or previously used postage stamp and the addressee of such postal article has failed to attend, by himself or his agent, at the post office of delivery within the time specified in the notice sent to him in that behalf, or, having so attended, has refused to make known the name and addressee of the sender or to re-deliver the postal article or such portion thereof as may be required under section 27 of the Act, and, in consequence of such failure or refusal, the postal article has not been delivered to the addressee or his agent, the postal article shall be disposed of in the following:-The officer in charge of the post office at which the postal article has been received for delivery shall record a statement, in such form as the Director General shall prescribe, setting forth action taken by him under provisions of section 27 of the Act, and the fact of such failure or refusal as aforesaid on the part of the addressee or his agent; and shall forward the statement, together with the postal article, through the usual channel to the Director General.The Director General shall then, in due course, transmit the statement together with the postal article, to the Postal administration of the place beyond the limits of India from which the article was received.III - Air Mail Articles55.
Letters, post cards Aerogramme, air letter, packets and parcel may be accepted at any post office for transmission by air, subject to such exceptions as the Director General shall, from time to time, notify in the Post and Telegraph Guide.56.
Deleted56A.
The redirection of surcharged air mail correspondence, both inland and foreign, shall be subject to the payment of air mail fees prescribed in rules 2 & 6 and such other conditions as the Director General, from time to time, notify in the Post and Telegraph guide.56B.
In the case of a reply-paid post card received from abroad if the addressee wishes to send the reply by airmail, he should affix to the reply half of the card, postage stamps equal in value to the difference between the airmail postage rate for the country of destination and the surface postage rate for a single postcard.57.
The use of the special stamps which are issued for prepaying the air mail fee or the postage, registration fee and the air mail fee combined, on an air mail article, shall be optional. Such stamps shall not be recognized by the Post office in payment of postage on articles for transmission by routes other than by air.Part III – Registration of Postal Articles
I - Inland Postal Articles58.
Letters, letter cards, book and pattern packets, parcels and newspapers prepaid with postage at newspaper rates of postage may be registered at any post office for transmission by post to any other post office.59.
In addition to the postage, a fee of Seventeen rupees shall be charged for the registration of any postal article:Provided that no fee shall be charged for the registration of a "Blind Literature" packet.Provided further that a fee of Rs. 2.50/- only shall be charged for the registration of a value-payable book packet containing printed books, the printed or stamped value whereof does not exceed Rs. 50/-.Provided further that the concession specified in the second proviso shall not be admissible unless the price is either printed or stamped on the printed book or books as the case may be.60.
The prepayment of the postage and registration fees is obligatory in the case of all registered articles.61.
62.
A receipt shall be given to the person who presents an article for registration at the post office window during the hours prescribed for posting registered articles.63.
No registered article shall be delivered to the addressee unless and until he or his agent has signed a receipt for it in such form as the Director General shall prescribe.64.
65.
The sender of a registered article may obtain an attested copy of the original receipt signed by the addressee to his duly authorized agent on payment of a special fee of rupee two provided that he makes his application for it within six months of the date on which the addressee or his duly authorized agent signed the original receipt.Vide GSR 23 (E) dated 11th January 2002Provided that no fee shall be payable in respect of a registered "Blind Literature"packet for issue of an attested copy of the original receipt signed by the addressee orhis duly authorized agent.66.
66A.
Omitted.66B.
| Weight | Local | Upto200 kms | 201- 1000 kms. | 1001- 2000 kms. | Above 2000 kms |
| (i)Upto 50 grams | Rs. 12* | Rs. 25* | Rs. 25* | Rs. 25* | Rs. 25* |
| (ii)51 grams to 200grams | Rs. 20 | Rs. 25 | Rs. 30 | Rs. 50 | Rs. 60 |
| (iii)201 grams to 500 grams | Rs. 20 | Rs. 40 | Rs. 45 | Rs. 70 | Rs. 80 |
| (iii)Additional 500 grams or part thereof | Rs. 5 | Rs. 7.50 | Rs. 15 | Rs. 30 | Rs. 40 |
Schedule 2
| Name of Place | Names of post offices |
| 1.Delhi | 1. LodiRoad H.O2. Parliament Street H.O3. Delhi G.P.O4.Palam TMO |
| 2.Bombay | 1.Bombay GPO2. Nariman Point P.O3. Dadar H.O4. BombayAirport Stg. Office5.Bombay central TMO (for Ahmadabad only |
| 3.Calcutta | 1.Calcutta GPO2. Bara Bazar H.O3. Park Street H.O4.Calcutta Air Sorting |
| 4.Madras | 1.Madrea G.P.O2. Anna Road H.O3. T.T. Nagar4. MadrasAPSO5.Madras Sorting |
| 5.Bangalore | 1.Bangalore G.P.O2. Bangalore City H.O3.Bangalore City RMS (For Madras only) |
| 6.Hyderabad | 1.Hyderabad G.P.O2. Secunderabad H.O3.Hyderabad Air Stg |
| 7.Ahmedabad | 1.Ahmadabad G.P.O2. Ahmedabad Railwaypura P.O3. AhmedabadRMS |
67.
Letters, air letters, post cards and packets may be registered at any post office for transmission to countries and places served by the foreign post, subject to such exceptions as the Director General shall, from time to time, notify in the Post and Telegraph Guide.68.
In addition to the postage, the fees specified in column 2 of the Table below shall be charged for the registration of the articles (sent by foreign post) specified on the corresponding entry in column 1 of the said Table:Provided that no fees shall be payable for the registration of a "Blind Literature" packet to be sent by the foreign post.[Table] [Substituted by Notification No. G.S.R. 782(E), dated 1.9.2016 (w.e.f. 30.3.1933).]| Serial Number | Item | Tariff |
| (1) | (2) | (3) |
| 1. | Letters, Air Letters, Post Cards and Packets | Rs. 70.00 |
| 2. | Mail bag (Formerly referred as Bulk bag) of Printed Matter | Rs. 350.00 |
69.
70.
Rules 60, 61, 62 and 63 relating to the registration of inland postal articles, shall be equally applicable to registered articles sent or received by the foreign post.71.
| Fee | ||
| Registeredarticles | ForBhutan and Nepal | Forother foreign countries |
| 1. For"Blind Literature" Packets | Nil | Nil |
| 2. Forother than “Blind Literature“ Packets | Rs. 5.00 | Rs. 10.00 |
71A.
| Fee | ||
| Registeredarticles | ForBhutan and Nepal | Forother foreign countries |
| 1. For"Blind Literature" Packets only | Nil | Nil |
| 2. For articlesother than "Blind Literature" Packets | Rs. 5.00 | Rs. 10.00 |
Part IV – Insurance of Postal Articles
I - Inland Postal Articles72.
73.
Insurance shall cover all risks in course of transmission by post.74.
In addition to the postage and the fee for registration the following further fees shall be charged for insurance:-| When thevalue insured does not exceed Rs. 200/- | Rs.10/- |
| For everyadditional Rs. 100/- or fraction thereof in excess of Rs. 200/- | Rs.6/- |
75.
The prepayment of all charges on insured articles, namely, postage, registration fees and insurance fees, shall be compulsory Postage stamps affixed to an insured article must be placed apart from one another so that they may not serve to conceal injuries to the cover of the letter or parcel.[76. (1) Every letter tendered for insurance shall be enclosed either-(i)in a strong cover securely fastened and sealed with fine wax bearing a private mark, in such a way that it cannot be opened without breaking the seal or leaving traces of violation; or(ii)in a fastened tear and water resistant envelop made up in one piece, and allowing the seals or adhesive tape to adhere completely, having tamper evident adhesive tape with a window on flap containing logo of the Department of Posts with words 'Void Open' and capable of leaving indelible impressions of tampering and die cut marks on seams,With the stipulation that-(a)Not more than one non-postal stamp or label of any kind not exceeding two and a half centimeter by two and a half centimeter in size (2.5cm x 2.5cm) shall be affixed by the sender to such a cover;(b)the envelope with black or coloured borders shall not be used: and(c)wherever a letter in a cover securely fastened andsealed with fine wax bearing a private mark is tendered, seals shall be placed over each flap or seam of the cover, and if the cover is tied round with string or tape, a seal shall be placed on the ends where they are tied.77.
No postal article shall be accepted at any post office for insurance if it is so small or so covered with writing or sealing wax on the address side, or otherwise made up in such a manner, as to render it impracticable to affix to the article the official labels prescribed by the Director General.Explanation. - This rule shall not apply to an article which has an address label tried to it provided that the label is not so small or so covered with writing on the address side as to render it impracticable to affix to that side the official labels prescribed by the Director General.78.
An article intended of insurance shall be presented at the window of the post office with the amount for which the sender wished it to be insured, clearly written in words and figures, without erasure or correction, on the cover. The name and address of the sender shall also be written on the cover in the lower left hand corner, or on a separate slip of paper, to be presented with the article, should there be no room for his name and address on the cover.79.
A receipt shall be given to the person who presented an article for insurance at the post office window during three hours prescribed for posting insured articles.80.
The sender of an insured article shall be entitled to obtain free of charge an acknowledgement of its delivery signed by the addressee or his duly authorized agent.81.
There shall be payable to the sender of an insured postal article compensation not exceeding the amount for which the article has been insured, for the loss of the postal article or any of its contents or for any damage caused to it in course of transmission by post:Provided that the compensation shall in no case exceed the value of the article or any of its contents lost or the amount of the damage caused, and provided that in the case of loss the sender shall furnish full particulars of the contents of the postal article and their value:Provided, also, that no compensation shall be payable-82.
Compensation shall be payable one month after the date on which intimation of loss is given by the sender to the Post Office except in cases in which the Postmaster General may consider that the circumstances demand the withholding of payment pending inquiry.83.
Coin, bullion, platinum, precious stones, jewellery, currency notes and articles of gold or silver may be sent by post only in insured letters or insured parcels. If a letter or parcel presented at the post office window is found to contain any such object of value, it shall not be accepted for transmission by post, unless the sender insures it, and if an uninsured article manifestly containing any such object of value is found in course of transmission by post it shall be either intercepted and returned to the sender or forwarded to destination and delivered to the addressee subject to the payment of a fee of two rupees. The payment of this fee shall not impose any liability on the Central Government.Explanation. - In this rule, the expression "articles of gold or silver" includes articles made wholly or partly of gold or silver, but not coins and electro or other plated goods. The expression "coin" does not include cut counterfeit coin remitted on behalf of the currency Department and Mints. The expression "Currency notes" does not include defaced note, i.e notes from which the signature has been cut off after cancellation, remitted on behalf of the Currency Department. The expression jewellery includes watches the cases of which are entirely or mainly composed of gold, silver or platinum.83A.
In the case of articles containing Government currency notes, bank notes, gold coin, bullion or gold ornaments or articles of gold or any combination of these the sender should declare on the article the value of the contents at the time of dispatch.II - Foreign Postal Articles.84.
85.
In addition to postage and, in the case of letters, apart from the registration fee, the following further fees shall be charged for insurance:-| (a)when the value insured does not exceed Rs. 500/-, | Rs. 10.00 |
| (b)When the value insured exceeds Rs. 500/- for every additionalfractionthereof upto Rs. 20,000/- | Rs.500/- orRs. 10.00 |
86.
The prepayment of all charges on insured foreign registered letters, and parcels shall be compulsory. Postage stamps affixed to letters or parcels intended for insurance must be placed apart from one another, so that they may not serve to conceal injuries to the cover of the letter, insured box or parcel. No label of any kind shall be affixed by the sender to cover of a letter intended for insurance.87.
[(1) every letter tendered for insurance shall be enclosed either-(i)in a strong cover securely fastened and sealed with fine wax bearing a private mark, in such a way that it cannot be opened without breaking the seal or leaving traces of violation; or(ii)in a fastened tear and water resistant envelop made up in one piece, and allowing the seals or adhesive tape to adhere completely, having tamper evident adhesive tape with a window on flap containing logo of the Department of Posts with words 'Void Open' and capable of leaving indelible impressions of tampering and die cut marks on seams,With the stipulation that-(a)not more than one non-postal stamp or label of any kind not exceeding two and a half centimetre by two and a half centimetre in size (2.5 cm x 2.5 cm) shall be affixed by the sender to such a cover;(b)the envelope with black or coloured borders shall not be used;(c)wherever, a letter in a cover securely fastened and sealed with fine wax bearing a private mark is tendered, seals shall be placed over each flap or seam of the cover, and if the cover is tied round with string or tape, a seal shall be placed on the ends where they are tied; and(d)the envelope shall not contain any coin platinum, gold or silver, manufactured or not, precious stone, jewels and other valuable articles.88.
No foreign letter or parcel shall be accepted at any post office for insurance if it is so small or so covered with writing or sealing wax on the address-side, or otherwise made up in such a manner, as to render it impracticable to affix to it the official labels prescribed by the Director General.Explanation. - This rule shall not apply to a letter, or parcel which has an address label tied to it, provided that the label is not so small or so covered with writing on the address side as to render it impracticable to affix to that side the official labels prescribed by the Director General.89.
A foreign letter or parcel intended for insurance shall be presented at the window of the post office with the amount for which the sender wishes it to be insured clearly written, in words and figures without erasures or correction, on the cover and accompanied by such form or forms duly filled up as may be prescribed by the Director General, from time to time, in the Post Office Guide. The name and address of the addressee of a foreign letter, or parcel intended for insurance shall be written in ink on the actual cover of the article. Letters and boxes addressed to initials or directed in pencil or bearing at the time of posting erasures or corrections in the address shall not be forwarded.90.
A receipt shall be given to the person who presents a foreign letter, or parcel for insurance at the window of the post office during the hours prescribed for posting insured foreign articles.91.
92.
| Wherethe value insured does not exceed Rs. 500.. | Rs.10.00/- |
| Whenthe value insured exceeds Rs. 500/- foreveryadditional Rs. 500/- or fraction thereof upto Rs. 20,000 | Rs. 10.00/- |
93.
Where an insured foreign parcel, which has been redirected or returned as undeliverable, is received in India subject to a fresh insurance fee by reason of its having been so redirected or returned, such fee shall be recoverable on delivery as if it were postage due under the Act.Part V – Value Payable Post
I - Inland Postal Articles94.
Registered parcels, registered letters, registered book packets and newspapers prepaid with postage at newspaper rates of postage and with registration fee may be transmitted by the inland post as value payable postal articles, provided that the amount specified for remittance to the sender in the case of any such postal article shall not exceed Rs. 5000/- and shall not include a fraction of a Rupee and provided that such parcels, letters and packets do not contain coupons, tickets, certificates or introductions designed for the sale of goods on what is known as the "Snowball system".95.
No such postal article as aforesaid shall be accepted at any post office for transmission by post as a value payable postal article unless the sender declares that it is sent in execution to a bona fide order received by him. At any post office notified from time to time in this behalf by the Director General, the sender shall, in addition, be required to declare that the article is one the transmission of which by post as a value payable postal article is permitted. No postal article as aforesaid shall be accepted at these offices without such further declaration.Explanation. - An article may be sent by the even though it possesses no intrinsic value. Thus, legal documents, bonds, policies of insurance, promissory notes, railway goods and parcel receipts, bills of lading or ordinary bills for collection may be sent as value payable postal articles. In the case of a railway receipt or bill of lading sent as a value payable postal article it will be sufficient for the purposes of this rule if the article to which the railway receipt or bill of lading relates has been sent in execution of a bona fide order. In the case of the other documents specified the documents must be sent in execution of a bona fide order to send the document itself.96.
of Fees
| Amount specified for recoveryfrom theaddressee | Not exceeding Rs. 20 | Rs. 2.00 |
| Exceeding Rs. 20 but not exceeding Rs. 50 | Rs. 3.00 | |
| Exceeding Rs. 50 | Rs. 5.00 |
97.
No article shall be accepted at any post office for transmission by post as a value-payable postal article if it is so small or so covered with writing or sealing-wax on the address-side, or otherwise made up in such a manner, as to render it impracticable to affix to the article the official labels prescribed by the Director - General.Explanation. - This rule shall not apply to an article which has an address-label tied to it, provided that the label is not so small or so covered with writing on the address-side as to render it impracticable to affix to that side the official labels prescribed by the Director-General.98.
The amount to be recovered from the addressee shall be the sum specified by the sender for remittance to himself plus a commission as prescribed by rule 112 on the amount specified for remittance to the sender. When the amount due is recovered from the addressee, the sum for payment to the sender shall be remitted to him by means of a money order.99.
100.
If a complaint is made by the addressee immediately after the receipt of value payable postal article, that it was sent dishonestly, or fraudulently, the Postmaster General may, if satisfied that there are prima facie grounds for believing that the value payable postal article was sent with the intention of defrauding the addressee, with hold the payment to the sender of the money recovered from the addressee. If after making such enquiries as may be necessary, he is fully satisfied that that value payable postal article was sent with this intention, he may order the return of the article to the sender and refund to the addressee the sum of money recovered from him on delivery of the value payable postal article.101.
Whenever the sender or addressee of a value payable postal article makes acomplaint regarding the delivery of or payment from the value payable postal article, he shall be entitled to have an enquiry made by the Post Office on paying a fee of rupee one. The fee shall be paid by means of a postage stamp or stamps affixed to the letter of complaint. This fee shall be refunded in cases where the complaint is found to be well grounded.Vide GSR 23 (E) dated 11th January 2002Explanation. - Impressions of a stamping machine made by a competent authority shall be tantamount to affixing stamps of corresponding value.102.
The Central Government shall not incur any liability in respect of the sumspecified for remittance to the sender in respect of a value payable postal article unlessand until that sum has been received from the addressee and unless a claim for thatsum has been preferred within six months from the date of posting of the article."IA - Electronic Value Payable Post"102A.
Registered parcels, insured parcels, registered letters, insured letters, registered book packets, registered book packets containing periodicals, registered book packets containing printed books, newspapers prepaid with postage at newspaper rate of postage and with registration fee, express parcels, insured express parcels, may be transmitted by the inland post as electronic value payable postal articles:-Provided that the amount specified for remittance to the sender in the case of any such postal article shall not exceed five thousand rupees and shall not include a fraction of a rupee and that such articles do not contain coupons, tickets certificates or introductions designed for the sale of goods on what is known as the "Snowball System".102B.
At any post office notified from time to time in this behalf by the Director General Posts, the sender shall be required to declare that the article is the one the transmission of which by post as an electronic value payable postal article is permitted.102C.
An article may be sent by the electronic value payable post even though it possesses no intrinsic value. Thus legal documents, Bonds, policies of insurance, promissory notes, railway goods, and parcel receipts, bills of lading or ordinary bills for collection may be sent as electronic Value Payable Postal articles. In the case of railway receipt or bill of lading sent as an electronic Value Payable postal article it will be sufficient for the purpose this rule if the article to which railway receipt or bill of lading relates has been sent in execution of bona fide order. In the case of other documents specified document must be sent in education of a bona fide order to send the document itself.102D.
The Post offices having the facility of e-payment may book electronic Value Payable Postal articles deliverable at any post office.102E.
102F.
The amount to be recovered from the addresses shall be the sum specified by the sender for remittance to him. When the amount is recovered from addressee, the sum for payment shall be remitted to him through office of booking by means of e-payment.102G.
The provisions of rules 97, 99, 100, 101 and 102 shall so far as may, apply in relation to electronic Value Payable Postal articles as they apply to Value Payable Postal articles.102H.
Electronic Value Payable letters, electronic value payable Parcels and Express Parcels may be insured. The provisions of rules 72 to 83 shall, so far as may, apply in relation to electronic Value Payable letter, electronic Value Payable Parcels and Value Payable Express Parcels as they apply to insured postal articles to which these rules apply."Vide G.S.R 37 (E)dated 18th January 2011II. Foreign Postal Articles103.
Value-payable postal articles may be exchanged under the system known as "V.P." or "C.O.D", notified by the Director General from time to time, in the Post Office Guide. The general features of the two systems shall be as indicated in rules 104 to 108 and the individual features of the V.P and C.O.D systems shall be as in rule 109 and in rule 109-A respectively.A. General Features of V.P. and C.O.D. System.104.
Value-payable or Cash-on-delivery postal articles may be transmitted abroad, provided that the amount specified for remittance to the sender in respect of any such postal article shall not exceed Rs. 600 or such smaller amounts as may, in the case of Value-payable or Cash-on-delivery articles to any particular country or countries, be specifically notified by the Director General from time to time, and shall not contain a fraction of paisa and provided that such articles do not contain coupons, tickets, certificates or introductions designed for the sale of goods on what is known as "Snowball system".105.
No postal article shall be accepted at any post office for transmission by post as value payable postal article unless the sender declares that it is sent in execution of a bona fide order received by him. At any post office notified from time to time in this behalf by the Director General, the sender shall, in addition, be required to declare that the article is one the transmission of which by post as a value payable postal article is permitted. No value-payable article shall be accepted at these offices without such further declaration.Explanation. - An article may be sent by the even though it possesses no intrinsic value. Thus, legal documents, bonds, policies of insurance, promissory notes, railway goods and parcel receipts, bills of lading or ordinary bills for collection may be sent as value payable postal articles. In the case of railway receipt or bill of lading sent as value payable postal article, it will be sufficient for the purposes of this rule, if the article to which the railway receipt or bill of lading relates has been sent in execution of a bona fide order. In the case of the other documents specified, the document must be sent in execution of a bona fide order to send the document itself.106.
Every postal article intended to be transmitted by post as value payable postal article shall be presented at the post office with a printed form, prescribed by the Director General and obtainable at the post office, in which the sender shall specify the sum to be remitted to himself, fill in the required entries in ink and sign the declaration required by rule 105.107.
107A.
108.
Rules 97, 101 and 102 relating to inland value-payable articles, shall be equally applicable to foreign value-payable articles.B. Individual Features of V.P System.109.
of Fees
I
| Amount specified for remittance to thesender. | Not exceeding Rs. 10 | …......20 paise |
| Exceeding Rs. 10 but notexceedingRs. 25. | ….......40 paise | |
| Exceeding Rs. 25 | ….......40 paise for each,complete sum of Rs. 25 & 40 paise for the remainder providedthat the remainder does not exceed Rs. 10 the charge for it shallbe only 20 paise. |
II
| On any sum not exceeding | 1 | 25 paise |
| For every additional sum of | 1 or fraction thereof | 20 paise |
109A.
Part VI – Money Orders
I. Inland Money OrdersOrdinary Inland Money Orders110.
The amount for which a single money order may be issued shall not exceed Rs. 5,000 and shall not include a fraction of a rupee;Provided that the amount for which a single money order under National Social Assistance Programme can be issued shall not exceed Rs. 10,000/-:Provided further that a money order transmitted through electronic data communication process may be issued for an amount not exceeding rupees one crore.Provided also that, money order not exceeding Rs. 5000 transmitted electronically, that is to say by an 'eMO, shall for all practical purposes be understood or treated as on ordinary money order.Vide GSR 864 (E) dated 18th December 2008111.
Deleted.112.
A commission on the issue of inland money orders shall be charged at the rate of rupee one for every twenty rupees of the amount of remittance or fraction thereof. Provided that the amount of commission payable on a Family Allotment Money Order booked by an Army Record Office, shall be calculated at six per cent of the total amount of the Family Allotment Money Orders booked, and in making such calculations, the commission shall be in multiples of ten paise, any amount less than ten paise shall be regarded as ten paise.Note:- For remittance through Electronic Data Communication Process above Rs. 5,000, the following rates shall apply:| Commission | |||
| Rs. 5,000 | to | Rs. 1 lakh | Rs. 200/- |
| Rs. 1,00,001 | to | Rs. 2 lakh | Rs. 400/- |
| Rs. 2,00,001 | to | Rs. 3 lakh | Rs. 600/- |
| Rs. 3,00,001 | to | Rs. 4 lakh | Rs. 800/- |
| Rs. 4,00,001 | to | Rs. 10 lakh | Rs. 1,000/- |
| Rs. 10,00,001 | to | Rs. 20 lakh | Minimum Rs. 1,000 plus Rs. 25/- for everyadditional 1 lakh |
| Rs. 20,00,001 | to | Rs. 50 lakh | Rs. 2,000/- |
| Rs. 50,00,001 | to | Rs. 70 lakh | Rs. 2,500/- |
| Rs. 70,00,001 | to | Rs. 100 lakh | Rs. 3,000/- |
113.
The Director General may, at any time, (a) suspend the issue of money orders upon or by any particular post office, or group of post offices, or (b) direct that money orders shall not be so issued except on payment of special rates of commission higher than those prescribed by rule 112.114.
The remitter of a money order or eMO shall fill in blue or black ink on the money order form or as the case may be, on the eMO Form, prescribed and supplied by the Director General, such particulars as the Director General may require. Such particulars may be written in English or Hindi or in the regional language of the area in which the money order or the eMO is remitted.Vide GSR 864 (E) dated 18th December 2008115.
116.
A receipt shall be given to the remitter for the amount paid by him on account of the money order and the commission.117.
118.
The payment of a money order shall ordinarily be made at the address of the payee:-119.
120.
If the remitter or payee of a money order is illiterate, his mark shall be obtained and shall be verified in such manner as the Director - General may direct.121.
A money order shall be redirected to the payee on his written request free of charge.122.
The remitter of a money order which has not been paid, may require that the address of the payee shall be altered or that the name of the post office, at which the order was originally made payable, shall be changed. The required change shall be made without additional charge on the remitter's applying in writing to the post office at which the order was issued and producing the receipt and giving full particulars of the payee's address as entered in the money order.123.
124.
The remitter of a money order which has not been paid, may stop payment and requires that the money be repaid to himself. This shall be done without additional charge on the remitter's applying in writing to the post office at which the money order was issued, and producing the receipt and giving full particulars of the payee's address as entered in the money order. In no case, however, shall the Post Office be responsible for inability or failure to stop payment of a money order in compliance with the remitter's request.125.
If the payee of a money order refuses to take payment on presentation of the money order to him, the amount of the money order shall be returned at once to the remitter, free of charge;Provided that if the payee while refusing to take payment on presentation of the money order to him, makes an application in writing to the post office of delivery for the detention of the money order or if the payee is not found at the address given on the money order the money order shall be detained in the post office for a period not exceeding seven days from the date of its presentation to the payee or from the date it is sent out for payment, as the case may be, if the payee fails to take payment of the money order from the post office within the said period of seven days, the money order shall be returned to the remitter on the first working day immediately following the expiry of the said period of seven days.Provided further that the commission shall in no case be refunded.126.
If payment of a money order to the payee cannot be effected and the amount cannot be repaid to the remitter owing to the latter not being found, the order shall be void and its value credited to the Central Government. But, if the payee or remitter subsequently applies for payment, the amount of the order shall be paid to him on the authority of the Audit Officer, provided that application is made before the expiration of one year from the date of issue of the original order.Provided that the amount of a money order other than a V.P. money order the payee, is dead, the amount of the money order or money orders up to one hundred rupees shall be paid to the claimant on his executing a personal indemnity bond; and for amounts exceeding one hundred rupees, an indemnity bond with one surety be obtained from the claimant.Exception. - In the case of money orders issued from field post offices, and family allotment money orders remitted on behalf of seamen working on Indian merchant ships the limit of time for making application shall be two years.126A.
Omitted.[* * *] [Ommitted 'Telegraphic Inland Money Orders' by Notification No. G.S.R. 28.5.2014]127.
The amount for which a single telegraphic money order may be issued shall not exceed Rs. 2,000 and shall not include a fraction of a rupee.128.
A fee for the issue of a telegraphic money order shall be charged at the rate of commission on an ordinary inland money order for the same amount added to a telegraph charge calculated at the rates for inland telegrams for the number of chargeable words used in the telegram advising the remittance, according as the telegram is to be sent as an "Express" or as an "Ordinary" message. In addition to these charges, a supplementary fee at the rate of rupees three for each telegraph money order issued up to Rs. 50 and at the rate of rupees five for each telegraph money order issued exceeding Rs. 50 but not exceeding Rs. 200 and at the rate of rupees eight for each telegraphic money order issued exceeding Rs. 200 shall be charged. The remitter of a telegraphic money order may have a private communication added to the telegram advising the remittance on paying for the additional words in excess of ten at the rate in force for the time being for inland telegrams of the class to which the advice belongs.| GSR 59 (E) dated 11thFebruary, 1982 | Vide GSR 23 (E) dated 11thJanuary2002 |
129.
The Director General may, at any time, (a) suspend the issue of telegraphic money orders upon any post office, or group of post offices, or (b) direct that telegraphic money orders shall not be so issued except on payment of special fees higher than those prescribed by rule 128.130.
The remitter of a telegraphic money order shall fill in ink on the money order form prescribed and supplied by the Director General, such particulars as the Director General may require.131.
The money order form duly filled in, together with the amount to be remitted and the fees for the telegraphic money order and private communication (if any), may be presented at the post office during the hours prescribed for telegraphic money order business.132.
A receipt shall be given to the remitter, showing the total amount paid by him, the payee's name and the hour at which the telegraphic money order was presented.133.
The remitter of a telegraphic money order shall be entitled to obtain free of charge, by post, an acknowledgement of the payment of the amount of the order signed by the payee.134.
The payment of a telegraphic money order shall ordinarily be made as soon as practicable after the receipt of the telegraphic advice by the office of payment, at the residence of the payee on his signing a receipt for the amount paid and the acknowledgement.Provided that telegraphic money orders amounting to more than Rs. 600 in one day shall not be paid to any person who is not either permanently resident within the jurisdiction of the office of payment or personally known to the postmaster-in-charge of such office until confirmation of the telegraphic advice has been received by post, unless in the meantime the payee can get a respectable local resident to stand surety for him by executing an indemnity bond for the amount of such orders in the form prescribed by the director General.135.
The receipt and acknowledgement shall be signed by the payee named by the remitter, or by some person authorised in writing by the payee in this behalf. The signature shall be written in ink in the space provided for the purpose.136.
If the remitter or payee of telegraphic money order is illiterate, his mark shall be obtained and shall be verified in such manner as the Director General may direct.137.
A telegraphic money order shall be re-directed to the payee by post free of charge on his written request.138.
The remitter of a telegraphic money order which has not been paid may require that the address of the payee shall be altered or that the name of the office at which the order was originally made payable, shall be changed. The required alteration shall be made in the ordinary course of post, without additional charge, on the remitter's applying in writing to the post office at which the money order was issued.139.
The remitter of a telegraphic money order which has not been paid may require that the amount be paid to some person other than the payee named in the order. The required change shall be made in the ordinary course of post, on payment of the commission chargeable in accordance with rule 112 on an ordinary money order for the same amount, on the remitter's applying in writing to the post office at which the order was issued, and presenting the receipt granted for the original order.140.
The remitter of a telegraphic money order which has not been paid, may stop payment and require that the money be repaid to himself. This shall be done on the remitter's applying in writing to the post office at which the money order was issued, producing the receipt and giving full particulars of the payee's address as entered in the money order. Payment may be stopped by telegram, the remitter paying necessary charges at the ordinary rates for it. In no case, however, shall the Post Office be responsible for inability or failure to stop payment of a money order in compliance with the remitter's request.141.
If the payee of a telegraphic money order refuses to take payment or cannot be found, the telegraphic advice shall be returned by post free of any further charge and the amount of the money order shall be repaid to the remitter. The fees shall not be refunded.142.
If payment of a telegraphic money order to the payee cannot be effected and the amount cannot be repaid to the remitter owing to the latter not being found, the order shall be void and its value credited to the Central Government. But, if the payee or remitter subsequently applies for payment, the amount of the void order shall be paid to him on the authority of the Audit Officer, provided that application is made before the expiration of one year from the date of issue of the original order.143.
Cancelled.144.
Deleted.Instant Money Order144A.
Money can be transferred through the service of Instant Money Order here-in-after referred to as 'IMO', for an amount not less than Rupees one thousand and not more than Rupees fifty thousand.Explanation. - For the purpose of this part, 'IMO' service means a computerised web based instant money transfer service between two resident individuals in the territory of India through the Post Office.144B.
The Central Government may specify, by order issued from time to time, the Post offices from where the 'IMO' may be remitted or paid or wherever necessary, suspend the 'IMO' services from the those post offices.144C.
The central Government may, by order issued from time to time, prescribe the rates of commission and charges for specialized message, if any, applicable for remittance of money through 'IMO'.144D.
The remittance of money may be made in such manner and in such form as may be prescribed by the Director General of Posts, from time to time.144E.
144F.
On a request by the remitter in the prescribed form for repayment of 'IMO' to him, the same may be paid, if not already paid to the payee, on production of receipt issued to him along with the confidential 'IMO' number, proof of his identify and full particulars of the payee.144G.
If the remitter or payee of the 'IMO' is illiterate, his thumb mark shall be obtained and verified in such a manner as the Director General may direct.Vide GSR 30(E) dated 20th January, 2006II. - Foreign Money OrdersOrdinary Foreign Money Orders145.
146.
146A.
The remitter of a foreign money order shall declare the purpose of making the remittance in such form as may be prescribed by the Director General.147.
| On anysum not exceeding Rs. 10 | 20paise |
| On anysum exceeding Rs. 10 but notexceeding Rs. 25 | 40 paise |
| On anysum exceeding Rs. 25 | 40paise on each complete sum of Rs. 25 and 40 paise for theremainder provided that If the remainder does not exceed rupees10 the charge for it shall be 20 paise only |
| On an sum notexceeding L 1 | 25 paise |
| For eachadditional L 1/- or fractionthereof in excess of L 1/- | 20 paise |
148.
Omitted.149.
150.
151.
Rules 113 (a), 114, 115, 116 and 120, relating to inland money orders, shall be applicable to the issue of foreign money orders.152.
Foreign sterling money orders received for payment in India shall be paid as if they were inland money orders, the amount in sterling of the original money order being converted into rupee currency by the Indian Post office of exchange (at Bombay or Madras, as the case may be) at such rate of exchange as the Director General may, from time to time, direct.152A.
The payee of a foreign money order received for payment in India shall, on payment a fee of 20 paise at the time of taking payment of the order or of a fee of 50 paise thereafter, be entitled to obtain a certificate of payment of the money order in such form as may be prescribed by the Director General.153.
The payment of foreign money order shall ordinarily be made at the address of the payee. It shall be made on his signing the order and acknowledgement (except when otherwise provided by the Director General) in the case of a foreign rupee money order and on his signing order in the case of a foreign sterling money order.154.
Under no circumstances can a foreign money order, whether rupee money order or a sterling money order, be aid after it has been treated as void or returned to the country of issue.155.
Rules 119, 120,121 and 125, relating to inland money orders, shall be applicable to the payment of foreign money orders.Air Mail Money Orders156.
Air mail money orders may be issued from any post office in India for any country or place as the Director General shall, from time to time, notify in the Post Office Guide. The limits of value and other conditions laid down in the foregoing rules relating to ordinary foreign money orders shall apply in the case of air mail money order;Provided that the fees for air mail money orders shall be made up of (i) the money order commission at the rates prescribed by rule 147 and (ii) an air mail charge at the rate of10. paise for each money order drawn on Sri Lanka or Pakistan.
40. Paise for each money order drawn on other countries.
[* * *] [Ommitted 'Telegraphic Foreign Money Orders' by Notification No. G.S.R. 28.5.2014]157. Rupee and Sterling orders.
- Telegraphic foreign money orders shall be of two kinds, namely:-158.
Countries of exchange for telegraphic foreign money orders.- The Director General shall, from time to time, notify in the Post Office Guide the countries and place with which telegraphic money orders of each kind as specified in rule 157 may be exchanged.159.
Omitted.160. Offices of Issue.
- Telegraphic money order may be issued from any post office in India which is authorised to issue such orders for the countries and places notified in the Post Office Guide under rule 158.161.
Maximum amount.- The limit or value and other conditions laid down in rules 146 and 146-A shall apply to telegraphic foreign money orders except that a telegraphic foreign rupee money order shall not include any sum less than a rupee.162. Fees.
- The fee of a telegraphic foreign money order issued in India shall be made up of:-163. Applicability of rules regarding issue of order.
- Rules 129(a), 130, 131, 132 and 136 shall apply to telegraphic foreign money orders in the same manner in which they apply to telegraphic inland money order.164. Private communication.
- The remitter of a telegraphic foreign money order may have a private communication to the payee added to the telegram advising the remittance on paying for the additional words at the rate in force for the time being for an ordinary or deferred telegram, as the case may be, for the country or place concerned;Provided that in the case of telegraphic money orders for Burma, Pakistan and Sri Lanka the remitter may have a private communication to the payee added to the telegram advising the remittance, on paying for the additional words in excess of the prescribed minimum number of words admissible for the country concerned at the rate in force for the time being for the class of telegram to which the advice belongs.165. Prepayment of reply.
- The remitter of a telegraphic money order for any foreign country or place notified in the Post Office Guide under rule 158 except Pakistan, Sri Lanka and the people's Democratic Republic of Yemen and Burma may prepay the telegraph charge for a reply.166. Advice of payment.
167. Alteration of instructions.
168. Payment in India.
- The payment in India of a telegraphic foreign money order shall ordinarily be made at the address of the payee on his signing a receipt for the amount paid and as soon as practicable after the receipt of the telegraphic advice.169. Redirection.
- A telegraphic foreign money order received for payment in India shall be redirected to the payee by post free of charge to this revised address in India on his written request or when there is sufficient trustworthy information upon which to redirect the order.170. Non-delivery.
171. Applicability of rules regarding payment.
172. Telegraphing of foreign money order to Indian Office of exchange.
173.
Fee for issue of order under rule 172. - The fee for the issue of a foreign money order telegraphed under rule 172 shall be made up of:-174.
Applicability of rules to orders under rule 172, Rules 129 (a), 130, 131, 132,136. 138, 139 and 140 shall apply in the case of foreign money orders telegraphed under rule 172 except that the remitter shall not be entitled to have a private communication added to the telegram advising the remittance.175.
Deleted.176.
Deleted.177.
Deleted.178.
Deleted.179.
Deleted.180.
Deleted.III. - Indian Postal Orders180A.
The amount for which a single Indian Postal Order may be issued shall be Rs. 1, Rs. 2, Rs. 5, Rs. 7, Rs. 10, Rs. 20, Rs. 50, and Rs. 100. Commission charged shall be as follows:-| Value | Commission |
| Up to Rs. 10 | Rs. 1/- |
| Upto Rs. 20 | Rs. 2/- |
| Upto Rs. 50 | Rs. 5/- |
| Upto Rs. 100 | Rs. 10/- |
| Denomination | Commission |
| 2,000 | Rs. 30.00 |
| 3,000 | Rs. 30.00 |
| 5,000 | Rs. 50.00 |
| 10,000 | Rs. 60.00 |
| 15,000 | Rs. 80.00 |
| 20,000 | Rs. 90.00 |
180B.
Broken amounts may be made up by affixing unused Indian Postal Stamps, not exceeding four in number on the face of the Indian Postal Orders or where the space on that side is not adequate on the reverse thereof; provided that the total of stamps affixed on each order shall not exceed three rupees and the total amount payable on the order shall not exceed one hundred rupees.180C.
The Director-General may prescribe the offices authorised to hold a stock of Indian Postal orders and the manner in which they shall be solo and paid to the public.180D.
180E.
180F.
After an Indian Postal order has once been paid to whomsoever it is paid, the Post Office shall not be liable for any further claim.Part VII – Official Postal Articles
I. Inland Official Postal Articles181.
182.
183.
The following persons shall be entitled to use service postage stamps on officials postal articles sent by them subject to the conditions noted against each:-184.
Correspondence sent by an officer of a local authority, or by any officer of the Government acting in a capacity connected with a local authority, such as the President or Secretary of a Local Fund Committee, shall not be deemed official correspondence within the meaning of these rules and may not be super-scribed as "On Indian Government Service". But nothing in this rule shall be held to prevent the transmission "On India Government Service" of correspondence sent by an officer of the Government acting as such although the correspondence may relate to the affairs of a local authority.Illustration. - The Commissioner of a Division, writing in that capacity to the Secretary of a Local Fund Committee concerning its affairs, may superscribe the letter " On Indian Government Service".185.
The postage and other charges (if any) on an official postal article can be properly prepaid only by a proper service stamp or stamps or by a proper impression or impressions of stamping machines. Where, however, an ordinary postage stamp instead of a service stamp is used on an official postal article, the article shall be recognized as an official postal article by the Post Office; but the irregularity shall be brought by the Officer-in-charge of the post office at which the article was so posted, to the notice of the officer concerned and, if of frequent occurrence, to that of the Postmaster General. Service stamps cannot be used for prepayment of postage on private correspondence.186.
187.
The amount of postage marked as due on postal articles delivered under the superscription's of "Service Unpaid" or "on India Government Service" or "On Service" shall be initialled by the postmaster, or other officer authorised in this behalf by the Postmaster General, of the office of delivery, and whenever any alteration is necessary in the amount as entered in figures, the amount due shall be written in words and attested by the signature, in full, of the postmaster or other officer aforesaid. Officers of the Government shall be bound to receive and to pay any postage which may be due on articles addressed to them under the superscription "On India Government Service" or "On Service" and bearing the signature in full of the sender. Service stamps shall not be accepted in payment of postage due on such articles.II. - Foreign Official Correspondence188.
Official correspondence transmitted by the foreign post shall be subject to the same rates and be governed by the same rules as private correspondence. Service Stamps shall not however be used on official Correspondence addressed to Foreign Countries.189.
The amount of postage marked as due of postal articles received by the foreign post for delivery to officers of the Government shall be initialled by the postmaster, or other officer authorised in this behalf by the Postmaster General, of the office of delivery.Part VII – General Rules
I. - Manager of Prepayment of Postage and other Charges of Postal Articles.190.
Whether the postage or other fees of sums chargeable on a postal article is prepaid or are prepaid, the prepayment shall be made either by means of a proper stamp or stamps provided for the purpose by the orders of the Central Government under Section 16 of the Act or by means of a proper impression or impressions of stamping machines or in cash, subject to such terms and conditions as the Director General may from time to time prescribe.Provided that in the case of postal articles posted on the high seas on board a ship and included in a mail bag made over by the master of that ship to any Post Office at any port of call of the ship for further disposal, prepayment by means of postage stamps valid in the country where the ship stands registered may be considered as valid payment under this rule.Note 1. Postage stamps bearing the effigy of Her Late Majesty Queen Victoria and His Late Majesty King Edward VII shall, with effect from the 1st September, 1938, not be accepted in payment of postage or other sums.Note 2. For the purpose of this Rule and Rule 181 and notwithstanding anything contained in Rule 185 "OFFICIAL PAID" envelopes referred to in Rule 181(2) shall be considered as having been fully prepaid with postage, even though such articles do not bear any service postage stamps or impression of a stamping machine. The postage realized on these envelopes shall be at the rate of 16 paise each, for the present which shall be collected from the war Department under Separate arrangements.[* * *] [Omitted by'For the purpose of Rules 190, 192, 193, and 194, the postage stamp or stamps, Postcards (single or reply), Inland Cards. Embossed Envelopes, Air Letter forms and Registration Envelopes, on which value is denoted in terms of rupees, annas and pies shall, with effect on from the 1st April, 1957, be sold and accepted in each case in payment of postage or other sums for the values denoted in terms of the decimal coinage as shown in the following Schedule' Notification No. G.S.R. 366 (E), dated 28.5.2014]Schedule 7
| Postal Stamps | ||
| Adhesive postage stamps | Denoted value in terms of Paise | |
| 3 pies | . . | 2 Paise |
| 6 pies | . . | 3 Paise |
| 9 pies | . . | 5 Paise |
| 1 anna | . . | 6 Paise |
| 1 anna and 6 pies | . . | 10 Paise |
| 2 annas | . . | 13 Paise |
| 2 annas and 6 pies | . . | 16 Paise |
| 3 annas | . . | 20 Paise |
| 3 annas and 6 pies | . . | 23 Paise |
| 4 annas | . . | 25 Paise |
| 4 ½ annas | . . | 28 Paise |
| 6 annas | . . | 37 Paise |
| 8 annas | . . | 50 Paise |
| 10 annas | . . | 63 Paise |
| 12 annas | . . | 75 Paise |
| 14 annas | . . | 88 Paise |
| 1 Rupee and 2 annas | . . | 1 Rupee and 13 Paise |
| 1 Rupee and 8 annas | . . | 1 Rupee and 50 Paise |
| Postal Stationery | ||
| Items of Postal Stationery | Denoted value in terms of Paise | |
| 9 pies postcard (Inland) Single | . . | 5 Paise |
| 1 ½ annas postcards (Inland) Reply | . . | 10 Paise |
| 6 pies postcards (Local) Single | . . | 3 Paise |
| 1 anna postcards (Local) Reply | . . | 6 Paise |
| 1 ½ annas Picture postcards | . . | 10 Paise (Postage 5 Paise andstationerycharges 5 P.) |
| 4 annas Airmail postcards (Foreign) | . .25 Paise | |
| 2 annas Embossed square envelopes | . . | 13 Paise |
| 12 annas Blue Airmail envelopes | . . | 75 Paise |
| 14 annas Blue Airmail envelopes | . . | 88 Paise |
| 9 ½ annas Registration envelopes (To besold for | . . | 73 Paise |
| 73 Paise after affixing 2 annas or 13 Paisestamp) | . . | (Registration fee 50 Paise pluspostage 13Paise plus stationerycharges 10 Paise). |
| 1 anna and 6 pies Inland letter | . . | 10 Paise |
| 6 annas Aerogrammes | . . | 37 Paise |
| 8 annas Aerogrammes | . . | 50 Paise |
| 10 annas Aerogrammes | . . | 63 Paise |
| 12 annas Aerogrammes | . . | 75 Paise |
| 3 annas Aerogrammes | . . | 20 Paise |
| 5 annas Aerogrammes | . . | 31 Paise |
191.
The postage and other charges shall not be deemed to be prepaid by means of a proper stamp-192.
Adhesive postage stamps shall be sold in each case for the denoted value of the stamp or stamps.193.
Plain postcards and letter (single and reply) shall be sold for the denoted value of the stamp or stamps which they bear.194.
The embossed envelopes (square, commercial and airmail), letter cards and the registration envelopes specified below shall be sold at the following prices, namely:-| Embossed Envelopes | |
| For each (Inland) envelope | ... Rs. 5/- |
| For each Inland ( letter card) | ... Rs 2.50 |
| For each Inland ( letter card) | ... Rs 2.50 |
| Registration Envelopes | |
| (i) For each small envelope | ... Rs. 22/-+ 50 paise stationery charges |
| (ii) For each large envelope | ... Rs. 22/-+ Re. 1/- stationery charges |
194A.
Deleted.194B.
195.
Omitted (Vide GSR 58 (E) dated 31st January 2011)IV. - Late Letters, Postcards or Packets196.
During such hours as the Postmaster General may prescribe, letters, letter cards, postcards of packets intended for dispatch by any mail may be presented at the window of the Post Office, Railway Mail Service Office or Section except on Sundays when unregistered letters, letter cards, postcards or packets may be posted in special letter boxes provided for the purpose in Departmental Telegraph Office, selected combined offices and Railway Mail Service Officers or in letter boxes or provided in Railway Mail Service. Sections, and registered newspapers or packets of registered newspapers may be accepted in offices specially authorised by the Postmaster General in this behalf.The articles so presented or posted shall be accepted for dispatch by inland or foreign post if the postage and fee required by or under Rule 197 have been prepaid.Provided that no late fee shall be chargeable on registered news-papers or packets of registered newspapers accepted for posting on Sundays by offices, specially authorised by the Postmaster-General.197.
| Foreach unregistered letter, letter card, postcard or packet | ..Rupees two |
| Foreach registered letter, letter card postcard or packet | ..Rupees three |
| For each letter, air letter, (aerogramme), postcard or packet, whether registered unregistered. | ..Rs. 2.00 |
198.
Deleted.199.
Deleted.200.
Deleted.V. - Re-Delivery to the Sender or Alteration or Corrections of Address of Postal Articles in the Course of Transmission by Post.201.
202.
203.
Deleted204.
Deleted205.
Deleted206.
Deleted207.
DeletedVide GSR 965 dated 12/12/1989VII. - Detention and Disposal of Undelivered Postal Articles.At the Post Office of address.208.
209.
An undelivered postal article, of which the addressee-210.
Subject to the provision of clause (b) of the proviso to section 39 of the Act, letters (except postcards and letter cards) which cannot be disposed of under section 38 of the Act, shall be detained for a period of -211.
212.
Subject to the provisions of section 39, proviso (b), of the Act, packets and newspapers which cannot be disposed of under section 38 of the Act, shall be dealt with as follows:-213.
Subject to the provisions of section 39, proviso (b) of the Act, parcels which cannot be disposed of under section 38, shall be detained for a period of three months, on the expiration of which they may be destroyed.214.
Nothing in these rules shall prevent the immediate destruction of any postal article in exercise of the powers conferred by section 23, sub-section (3), of the Act.VIII. - Gratuities to be Paid to Masters of Ships.215.
216.
The gratuities shall be payable at the time when the mail bags are made over to the masters of the ships by which they are to be conveyed and on the granting of a receipt for the bags in the form below.-Received from the Postmaster the following mail bags:-| |- | From | To | No. | Remarks |
| |- | Total (In figures and words) |
| |- |
| Dated| A.M.P.M. |
217.
Postal articles found in course of transmission by post to bear words, marks or design of a seditious character shall be made over to the State Criminal Intelligence Department for disposal. All other postal articles which are sent by post in contravention of section 20 of the Act, shall be destroyed or otherwise dealt with in such manner as the Postmaster General may direct.218.
Omitted.219.
Omitted.220.
Deleted.221.
The officers noted below are empowered to search, or cause search to be made, for any copy of seditious publications, the bringing of which by sea or by land into (Provinces of) India is prohibited in course of transmission by post to any place in India. The said officers shall deliver all postal articles reasonably believed or found to contain such copies of publications to the Director, Intelligence Bureau or any officer acting in his behalf.*The Director, Foreign Post, Deputy Director Foreign Post and Assistant Directors Foreign Post at Bombay and all officers-in-charge of head or sub post offices including Deputy and Assistant Postmasters, and all Superintendents Inspectors and Head Sorters of the Railway Mail Service.222.
Omitted.223.
Omitted.224.
The officers specified below are hereby empowered to search or cause search to be made, while articles are in the course of transmission by post, for goods the bringing or taking of which by land, sea or air, into or out of India or the State of Pondicherry or any part thereof, has been prohibited by general or special order under Sec. 19 of the Sea Customs Act, 1878 (7 of 1878) or any law or regulation for the time being in force having the same authority as the said section and to deliver any postal article found or reasonably believed to contain any of the prohibited goods to the nearest Customs collector or any other authority empowered to enforce the prohibitions imposed under the same Law or Regulation.Lists of Officers:-225.
| [Schedule-I [Substituted by Notification No. G.S.R. 1475(E), dated 1.12.2017 (w.e.f. 30.3.1933).](seerule 50-C) | ||
| Country/Continent/Sub-Continent | First 250 gms or part thereof(in Rupees) | For every additional 250 gms or part thereof(in Rupees) |
| (1) | (2) | (3) |
| Afghanistan | 970 | 100 |
| Argentina | 1000 | 160 |
| Australia | 860 | 110 |
| Austria | 1230 | 70 |
| Bahrain | 1240 | 50 |
| Bangladesh | 670 | 50 |
| Barbados | 1240 | 270 |
| Belarus | 1310 | 100 |
| Belgium | 1430 | 80 |
| Bermuda | 1050 | 80 |
| Bhutan | 910 | 50 |
| Botswana | 1310 | 130 |
| Brunei Darussalam | 750 | 120 |
| Bulgaria (Rep) | 860 | 70 |
| Cambodia | 680 | 60 |
| Canada | 1180 | 140 |
| Cape Verde | 1170 | 150 |
| Cayman Islands | 1360 | 220 |
| China (People’s Republic) | 680 | 60 |
| Cuba | 1090 | 140 |
| Cyprus | 1190 | 110 |
| Democratic Republic of Congo | 1310 | 160 |
| Denmark | 1740 | 70 |
| Egypt | 1030 | 70 |
| El Salvador | 1220 | 140 |
| Eritrea | 1300 | 110 |
| Estonia | 1160 | 130 |
| Ethiopia | 1380 | 100 |
| Fiji | 980 | 240 |
| Finland | 1370 | 80 |
| France – for French Antilles (Guadeloupe, Martinique),Reunion, Corsica, New Caledonia, Mayotte, French Polynesia, SaintPierre et Miquelon | 3660 | 340 |
| France – Rest of France | 1150 | 70 |
| Georgia | 1280 | 120 |
| Germany | 1300 | 80 |
| Ghana | 1140 | 130 |
| Great Britain | 1390 | 110 |
| Greece | 1260 | 80 |
| Guyana | 1200 | 280 |
| Hong Kong | 1180 | 60 |
| Hungary | 1260 | 80 |
| Iceland | 1690 | 120 |
| Indonesia | 790 | 90 |
| Iran | 1130 | 70 |
| Iraq | 830 | 80 |
| Ireland | 1380 | 80 |
| Israel | 1150 | 80 |
| Italy | 1320 | 70 |
| Japan | 910 | 60 |
| Jordan | 1250 | 60 |
| Kenya | 1280 | 90 |
| Korea (Republic of) | 820 | 50 |
| Kuwait | 910 | 50 |
| Latvia | 980 | 130 |
| Luxembourg | 1150 | 70 |
| Macao (China) | 1290 | 90 |
| Malawi | 960 | 110 |
| Malaysia | 1250 | 60 |
| Maldives | 680 | 50 |
| Mauritius | 1070 | 110 |
| Mexico | 1100 | 140 |
| Mongolia | 1060 | 110 |
| Morocco | 1410 | 130 |
| Namibia | 870 | 130 |
| Nauru Islands | 840 | 160 |
| Nepal | 670 | 40 |
| Netherlands | 1110 | 80 |
| New Zealand | 990 | 120 |
| Niger | 1080 | 130 |
| Nigeria | 1140 | 140 |
| Norway | 1910 | 90 |
| Oman | 1240 | 40 |
| Pakistan | 810 | 70 |
| Panama Rep. | 1330 | 140 |
| Papua New Guinea | 1440 | 200 |
| Philippines | 860 | 70 |
| Poland | 1030 | 80 |
| Portugal | 1060 | 90 |
| Qatar | 1180 | 50 |
| Rwanda | 950 | 100 |
| Romania | 1370 | 80 |
| Russia | 1310 | 110 |
| Saudi Arabia | 1020 | 60 |
| Senegal | 1100 | 130 |
| Singapore | 1080 | 60 |
| South Africa | 1120 | 110 |
| Spain – Canary Island | 1550 | 80 |
| Spain – Rest of Spain | 1050 | 80 |
| Sri Lanka | 790 | 50 |
| Sudan | 1280 | 120 |
| Sweden | 1710 | 80 |
| Switzerland | 1600 | 80 |
| Taiwan | 730 | 80 |
| Tanzania | 1060 | 100 |
| Thailand | 790 | 60 |
| Tunisia | 1180 | 120 |
| Turkey | 1030 | 80 |
| Uganda | 1280 | 90 |
| Ukraine | 1310 | 130 |
| United Arab Emirates | 1240 | 50 |
| United States of America | 850 | 150 |
| Vietnam | 690 | 70 |
| Yemen | 730 | 110 |
| Schedule-II(see rule 50-D) | |||
| Sl. No. | Country/Territory | Tariff (in INR) | |
| First 250 gms | Additional 250 gms or Part | ||
| (1) | (2) | (3) | (4) |
| 1 | Afghanistan | 970 | 100 |
| 2 | Albania | 890 | 130 |
| 3 | Algeria | 760 | 110 |
| 4 | Angola | 780 | 110 |
| 5 | Antigua and Barbuda | 670 | 270 |
| 6 | Aruba | 780 | 210 |
| 7 | Argentina | 980 | 160 |
| 8 | Armenia | 920 | 100 |
| 9 | Australia | 810 | 110 |
| 10 | Austria | 970 | 70 |
| 11 | Azerbaijan | 840 | 110 |
| 12 | Bahamas | 670 | 190 |
| 13 | Bahrain | 690 | 50 |
| 14 | Bangladesh | 530 | 50 |
| 15 | Barbados | 790 | 270 |
| 16 | Belarus | 860 | 100 |
| 17 | Belgium | 1430 | 80 |
| 18 | Belize | 910 | 160 |
| 19 | Benin | 660 | 150 |
| 20 | Bhutan | 680 | 50 |
| 21 | Bolivia | 1110 | 320 |
| 22 | Bosnia and Herzegovina | 800 | 130 |
| 23 | Botswana | 900 | 130 |
| 24 | Brazil | 940 | 160 |
| 25 | Brunei Darussalam | 570 | 120 |
| 26 | Bulgaria (Rep.) | 690 | 70 |
| 27 | Burkina Faso | 840 | 150 |
| 28 | Burundi | 840 | 140 |
| 29 | Cambodia | 560 | 60 |
| 30 | Cameroon | 750 | 160 |
| 31 | Canada | 950 | 140 |
| 32 | Cape Verde | 800 | 150 |
| 33 | Central African Rep. | 840 | 140 |
| 34 | Chad | 770 | 150 |
| 35 | Chile | 970 | 190 |
| 36 | Chile Easter Island | 900 | 420 |
| 37 | China | 680 | 60 |
| 38 | Hong Kong - China | 990 | 60 |
| 39 | Macao, China | 910 | 90 |
| 40 | Colombia | 930 | 190 |
| 41 | Comoros | 550 | 130 |
| 42 | Congo (Rep.) | 560 | 110 |
| 43 | Costa Rica | 1220 | 330 |
| 44 | Cote d'ivoire Rep. | 730 | 180 |
| 45 | Croatia | 660 | 70 |
| 46 | Cuba | 700 | 140 |
| 47 | Cyprus | 820 | 110 |
| 48 | Czech Rep. | 740 | 70 |
| 49 | Dem, People Rep of Korea (North) | 810 | 60 |
| 50 | Dem. Rep. of the Congo | 790 | 120 |
| 51 | Denmark | 980 | 70 |
| 52 | Djibouti | 670 | 100 |
| 53 | Dominica | 700 | 180 |
| 54 | Dominican Rep. | 720 | 270 |
| 55 | Ecuador | 970 | 160 |
| 56 | Egypt | 740 | 70 |
| 57 | El Salvador | 630 | 140 |
| 58 | Equatorial Guinea | 510 | 110 |
| 59 | Eritrea | 920 | 110 |
| 60 | Estonia | 940 | 130 |
| 61 | Ethiopia | 490 | 100 |
| 62 | Fiji | 780 | 240 |
| 63 | Finland | 1250 | 80 |
| 64 | France | 1040 | 70 |
| 65 | French Guiana | 1210 | 200 |
| 66 | French Polynesia | 1290 | 340 |
| 67 | Guadeloupe | 1200 | 190 |
| 68 | Martinique | 1230 | 260 |
| 69 | New Caledonia | 1460 | 360 |
| 70 | Re-union | 1240 | 230 |
| 71 | Saint Pierre and Miquelon | 1160 | 150 |
| 72 | Wallis and Futuna | 900 | 160 |
| 73 | Gabon | 770 | 140 |
| 74 | Gambia | 840 | 130 |
| 75 | Georgia | 1120 | 120 |
| 76 | Germany | 1300 | 80 |
| 77 | Ghana | 1060 | 130 |
| 78 | Great Britain | 1220 | 110 |
| 79 | Anguilla | 670 | 260 |
| 80 | Ascension | 620 | 160 |
| 81 | Bermuda | 820 | 80 |
| 82 | Cayman Island | 880 | 220 |
| 83 | Falkland Island (Malvinas) | 880 | 270 |
| 84 | Gibraltar | 630 | 110 |
| 85 | Montserrat | 630 | 180 |
| 86 | Pitcairn Island | 1270 | 390 |
| 87 | St. Helena | 800 | 260 |
| 88 | Tristan da Cuhna | 690 | 240 |
| 89 | Turks and Caicos Island | 640 | 190 |
| 90 | Virgin Island | 690 | 260 |
| 91 | Greece | 780 | 80 |
| 92 | Grenada | 670 | 190 |
| 93 | Guatemala | 590 | 150 |
| 94 | Guinea | 770 | 140 |
| 95 | Guinea-Bissau | 1060 | 130 |
| 96 | Guyana | 880 | 280 |
| 97 | Haiti | 670 | 190 |
| 98 | Honduras Rep | 690 | 160 |
| 99 | Hungary (Rep) | 1000 | 80 |
| 100 | Iceland | 1370 | 120 |
| 101 | Indonesia | 790 | 90 |
| 102 | Iran | 1040 | 70 |
| 103 | Iraq | 510 | 80 |
| 104 | Ireland | 910 | 80 |
| 105 | Israel | 870 | 80 |
| 106 | Italy | 790 | 70 |
| 107 | Ivory Coast (Cote d'Ivoire) Rep | 720 | 130 |
| 108 | Jamaica | 920 | 280 |
| 109 | Japan | 760 | 60 |
| 110 | Jordan | 600 | 60 |
| 111 | Kazakhstan | 860 | 100 |
| 112 | Kenya | 750 | 90 |
| 113 | Kiribati | 710 | 170 |
| 114 | Korea (Rep.) South | 820 | 50 |
| 115 | Kuwait | 610 | 50 |
| 116 | Kyrgyzstan | 720 | 130 |
| 117 | Lao People's dem. Rep. | 640 | 70 |
| 118 | Latvia | 690 | 130 |
| 119 | Lebanon | 700 | 60 |
| 120 | Lesotho | 740 | 100 |
| 121 | Liberia | 650 | 190 |
| 122 | Libyan Jamahiriya | 800 | 150 |
| 123 | Lithuania | 970 | 130 |
| 124 | Luxembourg | 800 | 70 |
| 125 | Madagascar | 910 | 140 |
| 126 | Malawi | 790 | 110 |
| 127 | Malaysia | 710 | 60 |
| 128 | Maldives | 610 | 50 |
| 129 | Mali | 780 | 160 |
| 130 | Malta | 840 | 90 |
| 131 | Mauritania | 910 | 150 |
| 132 | Mauritius | 710 | 110 |
| 133 | Mexico | 620 | 140 |
| 134 | Moldova | 890 | 90 |
| 135 | Mongolia | 900 | 110 |
| 136 | Montenegro | 940 | 130 |
| 137 | Morocco | 730 | 170 |
| 138 | Mozambique | 990 | 170 |
| 139 | Myanmar | 530 | 50 |
| 140 | Namibia | 710 | 130 |
| 141 | Nauru | 600 | 160 |
| 142 | Nepal | 450 | 40 |
| 143 | Netherlands | 940 | 80 |
| 144 | Netherlands Antilles | 790 | 220 |
| 145 | New Zealand | 990 | 120 |
| 146 | Nicaragua | 670 | 170 |
| 147 | Niger | 630 | 130 |
| 148 | Nigeria | 1100 | 140 |
| 149 | Norway | 1330 | 90 |
| 150 | Oman | 600 | 40 |
| 151 | Pakistan | 630 | 70 |
| 152 | Palestine | 550 | 70 |
| 153 | Panama (Rep.) | 570 | 140 |
| 154 | Papua New Guinea | 1080 | 200 |
| 155 | Paraguay | 700 | 180 |
| 156 | Peru | 860 | 180 |
| 157 | Philippines | 560 | 70 |
| 158 | Poland | 860 | 80 |
| 159 | Portugal | 1060 | 90 |
| 160 | Qatar | 470 | 50 |
| 161 | Romania | 1070 | 80 |
| 162 | Russian Fed. | 1310 | 110 |
| 163 | Rwanda | 690 | 100 |
| 164 | Snt. Christopher and Nevis | 710 | 180 |
| 165 | Snt. Lucia | 710 | 190 |
| 166 | Snt. Vincent and the Grenadines | 720 | 210 |
| 167 | Samoa | 770 | 270 |
| 168 | Sao Tome and Principe | 700 | 130 |
| 169 | Saudi Arabia | 550 | 60 |
| 170 | Senegal | 690 | 130 |
| 171 | Serbia | 1020 | 150 |
| 172 | Seychelles | 610 | 110 |
| 173 | Sierra Leone | 790 | 200 |
| 174 | Singapore | 690 | 60 |
| 175 | Slovakia | 670 | 70 |
| 176 | Slovenia | 730 | 80 |
| 177 | Solomon Islands | 630 | 140 |
| 178 | Somalia | 510 | 110 |
| 179 | South Africa | 930 | 110 |
| 180 | Spain | 960 | 80 |
| 181 | Sri Lanka | 560 | 50 |
| 182 | Sudan | 720 | 90 |
| 183 | Suriname | 580 | 130 |
| 184 | Swaziland | 620 | 100 |
| 185 | Sweden | 1170 | 80 |
| 186 | Switzerland | 880 | 80 |
| 187 | Syrian Arab Rep. | 690 | 110 |
| 188 | Tajikistan | 680 | 120 |
| 189 | Tanzania (United Rep.) | 670 | 100 |
| 190 | Taiwan | 730 | 80 |
| 191 | Thailand | 660 | 60 |
| 192 | The Former Yugoslav Rep of Macedonia | 760 | 130 |
| 193 | Timor Leste (Dem. Rep.) | 540 | 90 |
| 194 | Togo | 810 | 120 |
| 195 | Tonga (including Niuafo'ou) | 790 | 250 |
| 196 | Trinidad and Tobago | 740 | 280 |
| 197 | Tunisia | 790 | 120 |
| 198 | Turkey | 910 | 80 |
| 199 | Turkmenistan | 640 | 110 |
| 200 | Tuvalu | 600 | 160 |
| 201 | Uganda | 670 | 90 |
| 202 | Ukraine | 1190 | 130 |
| 203 | United Arab Emirates | 570 | 50 |
| 204 | United States of America | 790 | 150 |
| 205 | Uruguay | 960 | 150 |
| 206 | Uzbekistan | 1310 | 130 |
| 207 | Vanuatu | 580 | 140 |
| 208 | Vatican | 720 | 80 |
| 209 | Venezuela | 680 | 140 |
| 210 | Viet Nam | 590 | 70 |
| 211 | Yemen | 580 | 110 |
| 212 | Zambia | 710 | 160 |
| 213 | Zimbabwe | 920 | 170 |
| Schedule-III(see rule 50-E) | ||
| Country/Territory | Tariff (in INR) | |
| First 100 gms | Additional 100 gms or part | |
| (1) | (2) | (3) |
| Australia | 330 | 45 |
| Bhutan | 310 | 25 |
| Cambodia | 310 | 30 |
| Hong Kong | 310 | 25 |
| Indonesia | 320 | 30 |
| Japan | 310 | 30 |
| Lao | 310 | 30 |
| Malaysia | 310 | 30 |
| Maldives | 310 | 25 |
| Netherlands | 320 | 35 |
| New Zealand | 330 | 45 |
| Philippines | 310 | 30 |
| Singapore | 310 | 30 |
| South Korea | 310 | 25 |
| Sri Lanka | 310 | 25 |
| Thailand | 310 | 25 |
| Vietnam | 310 | 30] |
| {| | ||||||
| Schedule – IRule 50-C | ||||||
| Places and Post Offices whereoutward articles may be booked | Countries to which articles may be booked | Limit of weight and size of articles | International Speed Post Charges | |||
| Weight | Size | Countries | First 250 gms Or part thereof | Every additional 250 gms. Or partthereof | ||
| 1 | 2 | 3 | 4 | 5 | 6Rs. | 7Rs. |
| Delhi | ||||||
| 1. Delhi G.P.O. | 1. United Kingdom | 20 kg | Size shall not exceed 900 millimetres for any one dimension ortwo meters for the sum of the length and the greatestcircumstances measured in a direction other than that of thelength | Afghanistan | 638 | 52 |
| 2. Parliament Street H.O. | Argentina | 805 | 200 | |||
| 3. Lodhi Road H.O. | Australia | 630 | 155 | |||
| 4. Nehru Place S.O. | 2. Federal Republic of Germany | 20kg | Size shall not exceed 1.05 meters for any one dimension orthree meters for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | Austria | 905 | 90 |
| 5. Extn. Counter Faridabad N.I.T. H.O. Of Delhi | Bahrian | 680 | 50 | |||
| 6. Extn. Counter Noida Complex S.O. Of Delhi | Bangladesh | 485 | 35 | |||
| 7. Extn. Counter Noida Complex S.O. Of Delhi | 3.Hong Kong | 10 kg | Size shall not exceed 1.05 meters for any one dimension or twometers for the sum of the length and the greatest circumferencemeasured in a direction other than that of the length. | Barbados | 615 | 165 |
| 8. Eastern Court P.O. | ||||||
| 9. Delhi Foreign Post Office | ||||||
| 10. Extn. Counter Safdarjung Airport SortingOffice Vide S.O no. 314 (E) 01/05/1989 | 4. Japan | 20 kg | Size shall not exceed 1.50 meters for any one dimension orthree meters for the sum of the length and the greatestcircumference measured in a direction other than that of thelength. | Bermuda | 575 | 150 |
| Bombay | Bhutan | 370 | 35 | |||
| 1.Bombay G.P.O | 5. U.S.A | 20 kg | Size shall not exceed 900 millimetres for any one dimension or2 meters for the sum of the length and the greatest circumferencemeasured in a direction other than that of the length. | Botswana | 950 | 110 |
| 2. Dadra H.O. | Brunei Darussalam | 400 | 65 | |||
| 3. Kalbadevi H.O. | Bulgaria | 650 | 85 | |||
| 4. Mandvi H.O. | 6. Bahrian | 10 kg | Length plus breadth plus girth should not exceed 900 mm. andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Bulgaria (Rep) | 650 | 85 |
| 5. Nariman Point P.O. | Canada | 30 | 165 | |||
| 6. Marine Lines P.O. | Cape Verde | 825 | 150 | |||
| 7. Taj Mahal Hotel P.O. | Cayman Island | 780 | 175 | |||
| 8. Dr. Deshmukh Marg P.O | 7. Bangladesh | 10 kg | Length plus breadth plus girth should not exceed 900 mm. andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | China (People’s Republic) | 400 | 65 |
| 9. World P.O. | Cuba | 875 | 190 | |||
| 10. Ghatkopar West P.O. | 8. Belgium | 15 kg | Length plus breadth plus girth should not exceed 900 mm. andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Cyprus | 760 | 75 |
| 11. J.B. Nagar P.O. | Democratic Republic of Congo | 950 | 110 | |||
| 12. Andheri R.S.P.O. | Denmark | 1030 | 100 | |||
| 13. Bombay Airport P.O. | 9. Egypt | 10 kg | Length plus breadth plus girth should not exceed 900 mm. andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Egypt | 730 | 75 |
| 14. Kalyan R.S.P.O. | EL Salvador | 790 | 180 | |||
| 15. Extn. Counter W.T. Estate Thana P.O. ofBombay | Eritrea | 760 | 75 | |||
| 16. Omitted Vide S.O. No. 68 (E) dated 10/01/1989 | 10. France | 20 kg. | Size shall not exceed 1.50 meters for any one dimension orthree meters for the sum of the length & the greatestcircumference measured in a direction other than that of thelength. | Estonia | 755 | 75 |
| 17. Extn. Counter Nasik H.O. of Bombay | Ethiopia | 995 | 75 | |||
| 18. Bombay Foreign H.O. of Bombay | 11. Greece | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree meters for the sum of the length & the greatestcircumference measured in a direction other than that of thelength. | Fiji | 480 | 150 |
| 19. Visveswanaya World Trading Centre P.O. | France | 815 | 105 | |||
| 20. Stock Exchange P.O. | 12. Iraq | 20 kg | Length plus breadth plus girth should not exceed 900 mm. andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Georgia | 910 | 65 |
| 21. Sion R.S. P.O | Germany | 865 | 100 | |||
| 22. Chembur P.O | Ghana | 455 | 120 | |||
| 23. R.K Patkar Mrg P.O | Greece | 925 | 85 | |||
| 24. Extn. Counter Mahim P.O | Guyana | 830 | 185 | |||
| 25. Extn. Counter Prabha Devi P.O. | 13. Ireland | 20 kg | Size shall not exceed 1.50 meters for any one dimension orthree meters for the sum of the length & the greatestcircumference measured in a direction other than that of thelength. | Hong Kong | 590 | 60 |
| Calcutta | Hungary | 930 | 90 | |||
| 1. Calcutta G.P.O. | Iceland | 960 | 115 | |||
| 2. Park Street H.O. | Indonesia | 440 | 70 | |||
| 3. Barabazar H.O | 14. Macau | 20 kg | Size shall not exceed 1.50 meters for any one dimension orthree meters for the sum of the length & the greatestcircumference measured in a direction other than that of thelength. | Iran | 900 | 60 |
| 4. Calcutta Airport P.O | Iraq | 590 | 65 | |||
| 5. Beadon Street P.O | Ireland | 1030 | 110 | |||
| 6. Bow Bazar P.O | Israel | 760 | 75 | |||
| 7. Entaly P.O. | Italy | 975 | 95 | |||
| 8. Ballygunge P.O. | 15. Netherland | 20 kg | Size shall not exceed 1.50 meters for any one dimension orthree meters for the sum of the length & the greatestcircumference measured in a direction other than that of thelength. | Japan | 420 | 90 |
| 9. Lala Lajpat Rai Sarai P.O | Jordan | 760 | 75 | |||
| 10. Kidderpore P.O | Kenya | 925 | 80 | |||
| 11. Alipore H.O. | 16. Oman | 20 kg | Length plus breadth plus girth should not exceed 900 mm. Andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Korea (Republic of) | 410 | 75 |
| 12.Rash Bihari Avenue P.O | Kuwait | 665 | 60 | |||
| 13. Esplanade P.O | Latvia | 695 | 90 | |||
| 14. CalcuttaForeign P.O | 17. Pakistan | 20 kg | Size shall not exceed 1.05 metres for any one dimension or twometers for the sum of the length & the greatest circumferencemeasured in a direction other than that of the length. | Luxembourg | 865 | 100 |
| Madras | Macao (china) | 395 | 60 | |||
| 1. Madras G.P.O | Malawi | 700 | 95 | |||
| 2. Anna Road H.O | Malaysia | 900 | 55 | |||
| 3. T. Nagar H.O | 18. Portugal | 20 kg | Size shall not exceed 1.05metres for any one dimension or twometers for the sum of the length & the greatest circumferencemeasured in a direction other than that of the length. | Maldives | 375 | 50 |
| 4. Meenambakkam S.O. | Mauritius | 765 | 80 | |||
| 5. Flower Bazar P.O | Mexico | 880 | 195 | |||
| 6. Nunganbakkam High Road P.O. | 19. Senegal | 20 kg | Length plus breadth plus girth should not exceed 900 mm. Andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Mongolia | 670 | 65 |
| 7. Extn. Counter Padi P.O of Madras. | Morocco | 880 | 115 | |||
| 8. Extn. Counter Greames Road P.O. of Madras | Namibia | 640 | 110 | |||
| 9. Extn. Counter Guindly Industrial Estate P.O ofMadras | 20. Spain | 20 kg | Size shall not exceed 900 mm. For any one dimension or twometers for the sum of the length and the greatest circumferencemeasured in a direction other than that of the length. | Nauru | 580 | 150 |
| 10. Extn. Counter Nandanam P.O. of Madras | 21. Sweden | 20 kg | Size shall not exceed 1.05 meters for any one dimension orthree meters for the sum of the length and the greatestcircumference measured in a direction other than that of thelength. | Nepal | 365 | 35 |
| 11. Madras Sorting | Netherlands | 1050 | 100 | |||
| 12. Extn. Counter Adyar | New Zeland | 580 | 150 | |||
| 13. Extn. Counter Teynamepet | Niger | 450 | 115 | |||
| 14. Extn. Counter Anna Nagar | 22. Switzerland | 20 kg | Size shall not exceed 1.05 metresfor any one dimension or three meters for the sum of the lengthand the greatest circumference measured in a direction other thanthat of thelength. | Nigeria | 840 | 115 |
| 15. Madras Foreign P.O. | Norway | 1310 | 100 | |||
| Ahmedabad | 23. Tunisia | 15 kg. | Size shall not exceed 1.05 meters for any one dimension or twometers for the sum of the length and the greatest circumferencemeasured in a direction other than that of the length. | Oman | 650 | 50 |
| 1. Ahmedabad G.P.O | Pakistan | 490 | 40 | |||
| 2. Ahmedabad Railwaypura S.O. | Panama (Rep) | 1025 | 180 | |||
| 3. AhmedabadNavrangpura S.O. | 24. Turkey | 10 kg. | Length plus breadth plus girth should not exceed 900 mm. Andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Papua New Guinea | 680 | 150 |
| 4. Ahmedabad R.M.S | Philippines | 405 | 75 | |||
| 5. Ahmedabad Sub-Foreign Post | Poland | 775 | 90 | |||
| Bangalore | 25. United Arab Emirates | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree meters for the sum of the length and the greatestcircumference measured in a direction other than that of thelength. | Portugal | 720 | 115 |
| 1. Bangalore G.P.O. | Qatar | 740 | 55 | |||
| 2. Bangalore city H.O. | Rwanda | 695 | 90 | |||
| 3.Extn. Counter Hosur P.O. of Bangalore. | 26. Austria27.Australia | 20 kg20kg | Size shall not exceed 1.50 metres for any one dimension orthree meters for the sum of the length and the greatestcircumference measured in a direction other than that of thelength.Size shall not exceed 1.05 metres for any onedimension or two meters for the sum of the length and the girth.The item should not measure less than 90 x 140 mm. with atolerance of 2 mm. | Russia | For Moscow & St. Peters berg1040 | 80 |
| 4.Bangalore sub-Foreign Post | Rest of Russian Federation 1160 | 80 | ||||
| Cochin | 28. U.S.S.R | 20 kg | Size shall not exceed 1.05 meters for any one dimension &two metes for the sum of the length and the greatestcircumference measured in a direction other than that of thelength. | Saudi Arabia | 745 | 60 |
| 1. Errakulam H.O | Senegal | 820 | 150 | |||
| 2. Wellington IslandP.O | Singapore | 430 | 60 | |||
| 3. Udyogmandal P.O. | 29. Thailand | 20 kg | Size shall not exceed 1.50 metres in any direction or exceed atotal of three meters for the sum of the longest side and thegreatest circumference other than longitudinal. | Spain | Rest of Spain 795 | 110 |
| For canary Islands 1145 | 110 | |||||
| 4. Cochin sub foreign P.O | 30. Norway | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | Sri Lanka | 415 | 40 |
| Hyderabad | Sudan | 920 | 80 | |||
| 1. Hyderabad G.P.O. | Sweden | 1015 | 95 | |||
| 2. Secunderabad H.O. | 31. Luxembourg | 20 kg. | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | Switzerland | 1175 | 100 |
| 3. Hyderabad Air Sorting | Taiwan | 515 | 75 | |||
| Guwahati | 32. Singapore | 20 kg. | Size shall not exceed 1.05 metres for any one dimension or twometres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | Tanzania | 770 | 85 |
| Guwahati H.O. | Thailand | 380 | 50 | |||
| Indore | Tunisia | 705 | 100 | |||
| 1. Yashwant Road H.O. | 33. Republic of Korea | 20 kg. | Size shall not exceed 105 cms. For any one dimension or 200cms. For the sum of the length and the greatest circumferencemeasured in a direction other than that of the length. | Turkey | 645 | 80 |
| Jaipur | United Arab Emirates (UAE) | 895 | 50 | |||
| 1. Jaipur City S.O. | Uganda | 930 | 85 | |||
| 2. Jaipur G.P.O. | 34. Rwanda | 20 kg. | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length.VideS.O No. 633 (E) | United Kingdom of Great Britain | 955 | 105 |
| 3. Jaipur Sub Foreign Post office | Ukraine | 925 | 80 | |||
| Kanpur | 35. Qatar | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length.VideS.O No. 314 (E) 01/05/1989 | United States of America | 585 | 165 |
| 1. Kanpur H.O. | Vietnam | 390 | 55 | |||
| Pune | Yemen | 515 | 65 | |||
| 1. Pune City H.O. | 36. Argentina | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | South Africa | 865 | 100 |
| No. 43-1/ 2012 DA Dtd.13.05.2013Vide GSR 1211(E) dated 13thMay, 2013 | ||||||
| 2. Pune H.O. | 37. Nigeria | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length.VideS.O. No. 180 (E) dated 01/03/1990 | |||
| 3. Chindwad East P.O. | ||||||
| Vadodra | ||||||
| 1. Vadodra H.O. | ||||||
| 2. Vadodra RMS | ||||||
| Coimbatore | 38. Indonesia | 10 kg | Size shall not exceed, 900 mm length, width and depthcombined and 600 mm for the greatest single dimension, or in theform of a roll 1040 mm length, plus twice the diameter and 90 mmfor the greatest single dimension. | |||
| Coimbatore H.O. | ||||||
| Visakhapatnam | ||||||
| Visakhapatnam H.O. | ||||||
| Nagpur | ||||||
| Nagpur G.P.O | 39. Saudia Arabia | 10 kg | Size shall not exceed 105 cm for any one dimension or 200 cmfor the sum of length and the greatest circumference measured ina direction other than that of the length.Vide S.O.No. 358(E) dated 11/5/1990 | |||
| Patna | ||||||
| Patna G.P.O. | ||||||
| Chandigarh | ||||||
| Chandigarh H.O. | 40. People’s Republic of China | 20 kg | Size shall not exceed 105 cm for any one dimension or 200 cmfor the sum of length and the girth | |||
| Sri nagar | ||||||
| 1. Sri nagar H.O. | ||||||
| 2. Sri nagar Sub Foreign Post | 41. Sri Lanka | 10 kg | Size shall not exceed 610 mm length, 610 mm width and 610 mmdepth or 900 mm length plus girth. | |||
| Agartala | ||||||
| 1. Agartala H.O. | ||||||
| Silchar | ||||||
| 1. Silchar H.O. | 42. Maldive | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Mangalore | 43. Ethiopia | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Mangalore H.O. | ||||||
| Agra | ||||||
| Agra H.O. | ||||||
| Shillong | ||||||
| Shillong H.O. | 44. New Zeland | 10 kg | Size shall not exceed 2 metres in length, width/and depthcombined and 1.05 metres for the greatest single dimension or inthe form of a roll 1040 mm (3”5”) in length plustwice the diameter and 900 mm (3”0”) for the greatestsingle dimension. | |||
| Trichy | ||||||
| Tiruchirapalli H.O. | ||||||
| Madurai | ||||||
| Madurai H.O. | 45. Canada | 20 kg | Size shall not exceed one metre for any one dimension or twometres for the sum of elngth land the greatest circumferencemeasured in a dimension together than that of the length. | |||
| Trivandrum | ||||||
| Trivandrum H.O. | ||||||
| Jammu | ||||||
| Jammu Tawi H.O. | 46. Cyprus | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Shimla | ||||||
| Shimla H.O. | ||||||
| Meerut | 47. Sudan | 20 kg | The sum of length and greatest circumference measured in adirection other than length shall not exceed 3 metres and anysingle dimension shall not exceed 1.5 metres. | |||
| Meerut H.O. | ||||||
| Kancheepuram | ||||||
| Kancheepuram H.O. | ||||||
| Varanasi | 48. Maldive | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Varanasi H.O.Vide S.O. No. 886(E) dated26/09/1988 | ||||||
| Allahabad | 49. Mexico | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Allahabad HO | ||||||
| Tirupur | ||||||
| Tirupur HO | ||||||
| Pondicherry | 50. Zaire | 20 kg | Maximum 1.50 metres in length and 3 metres for the sum of thelength and the alrgest circumference taken in a direction otherthan that of length. | |||
| Pondicherry HO | ||||||
| Ranchi | ||||||
| Ranchi HO | 51. Niger | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Surat | ||||||
| Surat H.O. | ||||||
| Goa | ||||||
| Panaji H.O. | 52. Papua New Guinea | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Alwaye | ||||||
| Alwaye HOVide S.O. No. 68(E) Dated10/01/1989 | 53. Denmark | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Mordabad | ||||||
| Mordabad H.O. | ||||||
| Gorakhpur | 54. Iran | 20 kg | Length, width and depth combined should be 900 mm but thegreatest dimension may not exceed 600 mm with a tolerance of 2mm. | |||
| Gorakhpur H.O. | ||||||
| Quilon | ||||||
| Quilon H.O. | ||||||
| Jamshedpur | 55. Panama | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the largest circumferencemeasured in a direction other than that of the length. | |||
| Jamshedpur H.O.Vide 478(E) dated24/06/1989 | ||||||
| Dhanbad | 56. Guyana | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the largest circumferencemeasured in a direction other than that of the length. | |||
| Dhanbad H.O.Vide 478(E) dated 24/06/1989 | ||||||
| Mysore | 57. Hungary | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the largest circumferencemeasured in a direction other than that of the length. | |||
| Mysore H.O. | ||||||
| Imphal | ||||||
| Imphal H.O.VideS.O. No. 821(E) dated 16/10/1989 | ||||||
| Calicut | 58. Malaysia | 10 kg | Size shall not exceed 1.05 metres for the greatest singledimension and 2 metres for the sum of the length plus the girth. | |||
| Calicut H.O.Vide S.O. No. 1078 dated29/12/1989 | 59. Ghana | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the largest circumferencemeasured in a direction other than that of the length. | |||
| Trichur | ||||||
| Trichur H.O.Vide S.O. No. 520 dated29/6/1990 | 60. Uganda | 10 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the largest circumferencemeasured in a direction other than that of the length. | |||
| Bhubaneshwar | ||||||
| Bhubaneshwar H.O. | 61. Morocco | 20 kg | Size shall not exceed 1.00 metres for the largest dimensionand 2.00 metres for the sum of the length and the largestcircumference measured in a direction other than that of thelength. | |||
| Cuttack | ||||||
| Cuttack H.O. | ||||||
| Salem | ||||||
| Salem H.O. | 62. Cape Verde | 20 kg | Size shall not exceed 1.05 metres for any one dimension or 2metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Vijayawada | ||||||
| Vijayawada H.O. | ||||||
| Tirupati | ||||||
| Tirupati H.O. | 63. El Dalvador | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Gwalior | ||||||
| Gwalior H.O. | ||||||
| Raipur | 64. Kuwait | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Raipur H.O. | ||||||
| Bhopal | ||||||
| Bhopal H.O. | ||||||
| Lucknow | 65. Yemen Arab Republic | 10 kg | Maximum length, width and depth combined should not exceed 900millimetres but the greatest dimension may not exceed 600millimetres with a tolerance of 2 millimetres.Vide G.S.R 615(E) dated 20/9/1993 | |||
| Lucknow G.P.O. |
| Schedule – IRule 50-C | ||||||
| Places and Post Offices whereoutward articles may be booked | Countries to which articles may be booked | Limit of weight and size of articles | International Speed Post Charges | |||
| Weight | Size | Countries | First 250 gms Or part thereof | Every additional 250 gms. Or partthereof | ||
| 1 | 2 | 3 | 4 | 5 | 6Rs. | 7Rs. |
| Delhi | ||||||
| 1. Delhi G.P.O. | 1. United Kingdom | 20 kg | Size shall not exceed 900 millimetres for any one dimension ortwo meters for the sum of the length and the greatestcircumstances measured in a direction other than that of thelength | Afghanistan | 638 | 52 |
| 2. Parliament Street H.O. | Argentina | 805 | 200 | |||
| 3. Lodhi Road H.O. | Australia | 630 | 155 | |||
| 4. Nehru Place S.O. | 2. Federal Republic of Germany | 20kg | Size shall not exceed 1.05 meters for any one dimension orthree meters for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | Austria | 905 | 90 |
| 5. Extn. Counter Faridabad N.I.T. H.O. Of Delhi | Bahrian | 680 | 50 | |||
| 6. Extn. Counter Noida Complex S.O. Of Delhi | Bangladesh | 485 | 35 | |||
| 7. Extn. Counter Noida Complex S.O. Of Delhi | 3.Hong Kong | 10 kg | Size shall not exceed 1.05 meters for any one dimension or twometers for the sum of the length and the greatest circumferencemeasured in a direction other than that of the length. | Barbados | 615 | 165 |
| 8. Eastern Court P.O. | ||||||
| 9. Delhi Foreign Post Office | ||||||
| 10. Extn. Counter Safdarjung Airport SortingOffice Vide S.O no. 314 (E) 01/05/1989 | 4. Japan | 20 kg | Size shall not exceed 1.50 meters for any one dimension orthree meters for the sum of the length and the greatestcircumference measured in a direction other than that of thelength. | Bermuda | 575 | 150 |
| Bombay | Bhutan | 370 | 35 | |||
| 1.Bombay G.P.O | 5. U.S.A | 20 kg | Size shall not exceed 900 millimetres for any one dimension or2 meters for the sum of the length and the greatest circumferencemeasured in a direction other than that of the length. | Botswana | 950 | 110 |
| 2. Dadra H.O. | Brunei Darussalam | 400 | 65 | |||
| 3. Kalbadevi H.O. | Bulgaria | 650 | 85 | |||
| 4. Mandvi H.O. | 6. Bahrian | 10 kg | Length plus breadth plus girth should not exceed 900 mm. andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Bulgaria (Rep) | 650 | 85 |
| 5. Nariman Point P.O. | Canada | 30 | 165 | |||
| 6. Marine Lines P.O. | Cape Verde | 825 | 150 | |||
| 7. Taj Mahal Hotel P.O. | Cayman Island | 780 | 175 | |||
| 8. Dr. Deshmukh Marg P.O | 7. Bangladesh | 10 kg | Length plus breadth plus girth should not exceed 900 mm. andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | China (People’s Republic) | 400 | 65 |
| 9. World P.O. | Cuba | 875 | 190 | |||
| 10. Ghatkopar West P.O. | 8. Belgium | 15 kg | Length plus breadth plus girth should not exceed 900 mm. andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Cyprus | 760 | 75 |
| 11. J.B. Nagar P.O. | Democratic Republic of Congo | 950 | 110 | |||
| 12. Andheri R.S.P.O. | Denmark | 1030 | 100 | |||
| 13. Bombay Airport P.O. | 9. Egypt | 10 kg | Length plus breadth plus girth should not exceed 900 mm. andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Egypt | 730 | 75 |
| 14. Kalyan R.S.P.O. | EL Salvador | 790 | 180 | |||
| 15. Extn. Counter W.T. Estate Thana P.O. ofBombay | Eritrea | 760 | 75 | |||
| 16. Omitted Vide S.O. No. 68 (E) dated 10/01/1989 | 10. France | 20 kg. | Size shall not exceed 1.50 meters for any one dimension orthree meters for the sum of the length & the greatestcircumference measured in a direction other than that of thelength. | Estonia | 755 | 75 |
| 17. Extn. Counter Nasik H.O. of Bombay | Ethiopia | 995 | 75 | |||
| 18. Bombay Foreign H.O. of Bombay | 11. Greece | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree meters for the sum of the length & the greatestcircumference measured in a direction other than that of thelength. | Fiji | 480 | 150 |
| 19. Visveswanaya World Trading Centre P.O. | France | 815 | 105 | |||
| 20. Stock Exchange P.O. | 12. Iraq | 20 kg | Length plus breadth plus girth should not exceed 900 mm. andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Georgia | 910 | 65 |
| 21. Sion R.S. P.O | Germany | 865 | 100 | |||
| 22. Chembur P.O | Ghana | 455 | 120 | |||
| 23. R.K Patkar Mrg P.O | Greece | 925 | 85 | |||
| 24. Extn. Counter Mahim P.O | Guyana | 830 | 185 | |||
| 25. Extn. Counter Prabha Devi P.O. | 13. Ireland | 20 kg | Size shall not exceed 1.50 meters for any one dimension orthree meters for the sum of the length & the greatestcircumference measured in a direction other than that of thelength. | Hong Kong | 590 | 60 |
| Calcutta | Hungary | 930 | 90 | |||
| 1. Calcutta G.P.O. | Iceland | 960 | 115 | |||
| 2. Park Street H.O. | Indonesia | 440 | 70 | |||
| 3. Barabazar H.O | 14. Macau | 20 kg | Size shall not exceed 1.50 meters for any one dimension orthree meters for the sum of the length & the greatestcircumference measured in a direction other than that of thelength. | Iran | 900 | 60 |
| 4. Calcutta Airport P.O | Iraq | 590 | 65 | |||
| 5. Beadon Street P.O | Ireland | 1030 | 110 | |||
| 6. Bow Bazar P.O | Israel | 760 | 75 | |||
| 7. Entaly P.O. | Italy | 975 | 95 | |||
| 8. Ballygunge P.O. | 15. Netherland | 20 kg | Size shall not exceed 1.50 meters for any one dimension orthree meters for the sum of the length & the greatestcircumference measured in a direction other than that of thelength. | Japan | 420 | 90 |
| 9. Lala Lajpat Rai Sarai P.O | Jordan | 760 | 75 | |||
| 10. Kidderpore P.O | Kenya | 925 | 80 | |||
| 11. Alipore H.O. | 16. Oman | 20 kg | Length plus breadth plus girth should not exceed 900 mm. Andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Korea (Republic of) | 410 | 75 |
| 12.Rash Bihari Avenue P.O | Kuwait | 665 | 60 | |||
| 13. Esplanade P.O | Latvia | 695 | 90 | |||
| 14. CalcuttaForeign P.O | 17. Pakistan | 20 kg | Size shall not exceed 1.05 metres for any one dimension or twometers for the sum of the length & the greatest circumferencemeasured in a direction other than that of the length. | Luxembourg | 865 | 100 |
| Madras | Macao (china) | 395 | 60 | |||
| 1. Madras G.P.O | Malawi | 700 | 95 | |||
| 2. Anna Road H.O | Malaysia | 900 | 55 | |||
| 3. T. Nagar H.O | 18. Portugal | 20 kg | Size shall not exceed 1.05metres for any one dimension or twometers for the sum of the length & the greatest circumferencemeasured in a direction other than that of the length. | Maldives | 375 | 50 |
| 4. Meenambakkam S.O. | Mauritius | 765 | 80 | |||
| 5. Flower Bazar P.O | Mexico | 880 | 195 | |||
| 6. Nunganbakkam High Road P.O. | 19. Senegal | 20 kg | Length plus breadth plus girth should not exceed 900 mm. Andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Mongolia | 670 | 65 |
| 7. Extn. Counter Padi P.O of Madras. | Morocco | 880 | 115 | |||
| 8. Extn. Counter Greames Road P.O. of Madras | Namibia | 640 | 110 | |||
| 9. Extn. Counter Guindly Industrial Estate P.O ofMadras | 20. Spain | 20 kg | Size shall not exceed 900 mm. For any one dimension or twometers for the sum of the length and the greatest circumferencemeasured in a direction other than that of the length. | Nauru | 580 | 150 |
| 10. Extn. Counter Nandanam P.O. of Madras | 21. Sweden | 20 kg | Size shall not exceed 1.05 meters for any one dimension orthree meters for the sum of the length and the greatestcircumference measured in a direction other than that of thelength. | Nepal | 365 | 35 |
| 11. Madras Sorting | Netherlands | 1050 | 100 | |||
| 12. Extn. Counter Adyar | New Zealand | 580 | 150 | |||
| 13. Extn. Counter Teynamepet | Niger | 450 | 115 | |||
| 14. Extn. Counter Anna Nagar | 22. Switzerland | 20 kg | Size shall not exceed 1.05 metresfor any one dimension or three meters for the sum of the lengthand the greatest circumference measured in a direction other thanthat of thelength. | Nigeria | 840 | 115 |
| 15. Madras Foreign P.O. | Norway | 1310 | 100 | |||
| Ahmedabad | 23. Tunisia | 15 kg. | Size shall not exceed 1.05 meters for any one dimension or twometers for the sum of the length and the greatest circumferencemeasured in a direction other than that of the length. | Oman | 650 | 50 |
| 1. Ahmedabad G.P.O | Pakistan | 490 | 40 | |||
| 2. Ahmedabad Railwaypura S.O. | Panama (Rep) | 1025 | 180 | |||
| 3. AhmedabadNavrangpura S.O. | 24. Turkey | 10 kg. | Length plus breadth plus girth should not exceed 900 mm. Andno single dimension should exceed 600 mm. In roll form the lengthplus twice the diameter should not exceed 1040 mm. and the lengthshould not exceed 900 mm. | Papua New Guinea | 680 | 150 |
| 4. Ahmedabad R.M.S | Philippines | 405 | 75 | |||
| 5.Amedabad Sub-Foreign Post | Poland | 775 | 90 | |||
| Bangalore | 25. United Arab Emirates | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree meters for the sum of the length and the greatestcircumference measured in a direction other than that of thelength. | Portugal | 720 | 115 |
| 1. Bangalore G.P.O. | Qatar | 740 | 55 | |||
| 2. Bangalore city H.O. | Rwanda | 695 | 90 | |||
| 3.Extn. Counter Hosur P.O. of Bangalore. | 26. Austria27.Australia | 20 kg20kg | Size shall not exceed 1.50 metres for any one dimension orthree meters for the sum of the length and the greatestcircumference measured in a direction other than that of thelength.Size shall not exceed 1.05 metres for any onedimension or two meters for the sum of the length and the girth.The item should not measure less than 90 x 140 mm. with atolerance of 2 mm. | Russia | For Moscow & St. Peters berg1040 | 80 |
| 4.Bangalore sub-Foreign Post | Rest of Russian Federation 1160 | 80 | ||||
| Cochin | 28. U.S.S.R | 20 kg | Size shall not exceed 1.05 meters for any one dimension &two metes for the sum of the length and the greatestcircumference measured in a direction other than that of thelength. | Saudi Arabia | 745 | 60 |
| 1. Errakulam H.O | Senegal | 820 | 150 | |||
| 2. Wellington IslandP.O | Singapore | 430 | 60 | |||
| 3. Udyogmandal P.O. | 29. Thailand | 20 kg | Size shall not exceed 1.50 metres in any direction or exceed atotal of three meters for the sum of the longest side and thegreatest circumference other than longitudinal. | Spain | Rest of Spain 795 | 110 |
| For canary Islands 1145 | 110 | |||||
| 4. Cochin sub foreign P.O | 30. Norway | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | Sri Lanka | 415 | 40 |
| Hyderabad | Sudan | 920 | 80 | |||
| 1. Hyderabad G.P.O. | Sweden | 1015 | 95 | |||
| 2. Secunderabad H.O. | 31. Luxembourg | 20 kg. | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | Switzerland | 1175 | 100 |
| 3. Hyderabad Air Sorting | Taiwan | 515 | 75 | |||
| Guwahti | 32. Singapore | 20 kg. | Size shall not exceed 1.05 metres for any one dimension or twometres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | Tanzania | 770 | 85 |
| Guwahti H.O. | Thailand | 380 | 50 | |||
| Indore | Tunisia | 705 | 100 | |||
| 1. Yashwant Road H.O. | 33. Republic of Korea | 20 kg. | Size shall not exceed 105 cms. For any one dimension or 200cms. For the sum of the length and the greatest circumferencemeasured in a direction other than that of the length. | Turkey | 645 | 80 |
| Jaipur | United Arab Emirates (UAE) | 895 | 50 | |||
| 1. Jaipur City S.O. | Uganda | 930 | 85 | |||
| 2. Jaipur G.P.O. | 34. Rwanda | 20 kg. | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length.VideS.O No. 633 (E) | United Kingdom of Great Britain | 955 | 105 |
| 3. Jaipur Sub Foreign Post office | Ukraine | 925 | 80 | |||
| Kanpur | 35. Qatar | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length.VideS.O No. 314 (E) 01/05/1989 | United States of America | 585 | 165 |
| 1. Kanpur H.O. | Vietnam | 390 | 55 | |||
| Pune | Yemen | 515 | 65 | |||
| 1. Pune City H.O. | 36. Argentina | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | South Africa | 865 | 100 |
| No. 43-1/ 2012 DA Dtd.13.05.2013Vide GSR 1211(E) dated 13thMay, 2013 | ||||||
| 2. Pune H.O. | 37. Nigeria | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length.VideS.O. No. 180 (E) dated 01/03/1990 | |||
| 3. Chindwad East P.O. | ||||||
| Vadodra | ||||||
| 1. Vadodra H.O. | ||||||
| 2. Vadodra RMS | ||||||
| Coimbatore | 38. Indonesia | 10 kg | Size shall not exceed, 900 mm length, width and depthcombined and 600 mm for the greatest single dimension, or in theform of a roll 1040 mm length, plus twice the diameter and 90 mmfor the greatest single dimension. | |||
| Coimbatore H.O. | ||||||
| Visakhapatnam | ||||||
| Visakhapatnam H.O. | ||||||
| Nagpur | ||||||
| Nagpur G.P.O | 39. Saudia Arabia | 10 kg | Size shall not exceed 105 cm for any one dimension or 200 cmfor the sum of length and the greatest circumference measured ina direction other than that of the length.Vide S.O.No. 358(E) dated 11/5/1990 | |||
| Patna | ||||||
| Patna G.P.O. | ||||||
| Chandigarh | ||||||
| Chandigarh H.O. | 40. People’s Republic of China | 20 kg | Size shall not exceed 105 cm for any one dimension or 200 cmfor the sum of length and the girth | |||
| Sri nagar | ||||||
| 1. Sri nagar H.O. | ||||||
| 2. Sri nagar Sub Foreign Post | 41. Sri Lanka | 10 kg | Size shall not exceed 610 mm length, 610 mm width and 610 mmdepth or 900 mm length plus girth. | |||
| Agartala | ||||||
| 1. Agartala H.O. | ||||||
| Silchar | ||||||
| 1. Silchar H.O. | 42. Maldive | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Mangalore | 43. Ethiopia | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Mangalore H.O. | ||||||
| Agra | ||||||
| Agra H.O. | ||||||
| Shilong | ||||||
| Shillong H.O. | 44. New Zeland | 10 kg | Size shall not exceed 2 metres in length, width/and depthcombined and 1.05 metres for the greatest single dimension or inthe form of a roll 1040 mm (3”5”) in length plustwice the diameter and 900 mm (3”0”) for the greatestsingle dimension. | |||
| Trichy | ||||||
| Tiruchirapalli H.O. | ||||||
| Madurai | ||||||
| Madurai H.O. | 45. Canada | 20 kg | Size shall not exceed one metre for any one dimension or twometres for the sum of length land the greatest circumferencemeasured in a dimension to her than that of the length. | |||
| Trivandrum | ||||||
| Trivandrum H.O. | ||||||
| Jammu | ||||||
| Jammu Tawi H.O. | 46. Cyprus | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Shimla | ||||||
| Shimla H.O. | ||||||
| Meerut | 47. Sudan | 20 kg | The sum of length and greatest circumference measureed in adirection other than length shall not exceed 3 metres and anysingle dimension shall not exceed 1.5 metres. | |||
| Meerut H.O. | ||||||
| Kanchipuram | ||||||
| Kanchipuram H.O. | ||||||
| Varanasi | 48. Maldive | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Varanasi H.O.Vide S.O. No. 886(E) dated26/09/1988 | ||||||
| Allahabad | 49. Mexico | 20 kg | Size shall not exceed 1.50 metres for any one dimension orthree metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Allahabad HO | ||||||
| Tirupur | ||||||
| Tirupur HO | ||||||
| Pondicherry | 50. Zaire | 20 kg | Maximum 1.50 metres in length and 3 metres for the sum of thelength and the alrgest circumference taken in a direction otherthan that of length. | |||
| Pondicherry HO | ||||||
| Ranchi | ||||||
| Ranchi HO | 51. Niger | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Surat | ||||||
| Surat H.O. | ||||||
| Goa | ||||||
| Panaji H.O. | 52. Papua New Guinea | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Alwaye | ||||||
| Alwaye HOVide S.O. No. 68(E) Dated10/01/1989 | 53. Denmark | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Mordabad | ||||||
| Mordabad H.O. | ||||||
| Gorakhpur | 54. Iran | 20 kg | Length, width and depth combined should be 900 mm but thegreatest dimension may not exceed 600 mm with a tolerance of 2mm. | |||
| Gorakhpur H.O. | ||||||
| Quilon | ||||||
| Quilon H.O. | ||||||
| Jamshedpur | 55. Panama | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the largest circumferencemeasured in a direction other than that of the length. | |||
| Jamshedpur H.O.Vide 478(E) dated24/06/1989 | ||||||
| Dhanbad | 56. Guyana | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the largest circumferencemeasured in a direction other than that of the length. | |||
| Dhanbad H.O.Vide 478(E) dated 24/06/1989 | ||||||
| Mysore | 57. Hungary | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the largest circumferencemeasured in a direction other than that of the length. | |||
| Mysore H.O. | ||||||
| Imphal | ||||||
| Imphal H.O.VideS.O. No. 821(E) dated 16/10/1989 | ||||||
| Calicut | 58. Malaysia | 10 kg | Size shall not exceed 1.05 metres for the greatest singledimension and 2 metres for the sum of the length plus the girth. | |||
| Calicut H.O.Vide S.O. No. 1078 dated29/12/1989 | 59. Ghana | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the largest circumferencemeasured in a direction other than that of the length. | |||
| Trichur | ||||||
| Trichur H.O.Vide S.O. No. 520 dated29/6/1990 | 60. Uganda | 10 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the largest circumferencemeasured in a direction other than that of the length. | |||
| Bhubaneshwar | ||||||
| Bhubaneshwar H.O. | 61. Morocco | 20 kg | Size shall not exceed 1.00 metres for the largest dimensionand 2.00 metres for the sum of the length and the largestcircumference measured in a direction other than that of thelength. | |||
| Cuttack | ||||||
| Cuttack H.O. | ||||||
| Salem | ||||||
| Salem H.O. | 62. Cape Verde | 20 kg | Size shall not exceed 1.05 metres for any one dimension or 2metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Vijayawada | ||||||
| Vijayawada H.O. | ||||||
| Tirupati | ||||||
| Tirupati H.O. | 63. El Dalvador | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Gwalior | ||||||
| Gwalior H.O. | ||||||
| Raipur | 64. Kuwait | 20 kg | Size shall not exceed 1.50 metres for any one dimension or 3metres for the sum of length and the greatest circumferencemeasured in a direction other than that of the length. | |||
| Raipur H.O. | ||||||
| Bhopal | ||||||
| Bhopal H.O. | ||||||
| Lucknow | 65. Yemen Arab Republic | 10 kg | Maximum length, width and depth combined should not exceed 900millimetres but the greatest dimension may not exceed 600millimetres with a tolerance of 2 millimetres.Vide G.S.R 615(E) dated 20/9/1993 | |||
| Lucknow G.P.O. |