Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 71A] [Entire Act]

Union of India - Subsection

Section 71A(2) in The Indian Post Office Rules, 1933

(2)When the sender of a registered article posted in India and addressed to any country belonging to the Universal Postal Union has not paid the fee for an acknowledgement of its delivery (rule 71) and desires to have an enquiry made by the post Office regarding the disposal of article, he shall be entitled to this service on payment of a fee as indicated below:-Table
  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
Vide GSR 310 (E) dated 12th April 2010Provided that if a request is made for transmission by telegraph, the cost of the telegram and where applicable of the reply shall be collected in addition to the inquiry fee.