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Union of India - Section

Section 16A in The Indian Post Office Rules, 1933

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 Packets