(1)An article intended for registration shall be presented at the window of the post office. No such article shall be accepted for registration 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.No such article shall also be accepted for registration-(a)Where it contains words to the effect that it has been or is intended to be insured for any specific sum or that it may contain valuable contents, unless it is also to be insured, or(b)Where such words are scored out.(c)Unless it bears the name and complete address of the sender on the outside along with the pin-code, provided that the registered article which does not bear a pin-code may be accepted if according to the judgment of the person accepting the article the name of the area of the delivery post office serving the sender's address is otherwise clearly mentioned.Explanation. - This sub-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.(2)No parcel shall be accepted for registration unless it bears the name and address of the sender written on the cover.(3)If the Postmaster General is satisfied that it is necessary or expedient so to do to meet the rush of work in a Night Post Office or a Mobile Post Office and to ensure the equitable availability of facilities provided therein to all persons, he may, by notice displayed on the notice board of such Post Office, restrict the number of registered articles that may be tendered for booking by any person at one time at such post office during such hours as may be specified in the notice.
