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[Cites 0, Cited by 0] [Section 66B] [Entire Act]

Union of India - Subsection

Section 66B(2) in The Indian Post Office Rules, 1933

(2)[ Inland Speed Post tariff shall be as under:- [Substituted by Notification No. G.S.R. 420(E), dated 11.6.2007.]
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
*Includes Service Tax and Education cess.] [Inserted by Notification No. G.S.R. 807(E), dated 18.9.2007]The above tariff will be exclusive of taxes. The taxes will have to be paid extra as notified by the Central Government from time to time.
(iv)Proof of Delivery charges for speed post articles shall be rupees ten per Speed Post article in addition to Speed Post charge".
Vide GSR 734 (E) 1st October 2012