Section 17(5) in The Indian Post Office Rules, 1933
(5)licenses, statistical returns sent by or to officials by their designation only, and Revenue and Judicial processes sent by Courts to Presidents of Union Boards, President of Punchayats and Presidents of Chaukidari Unions and vice versa;Note :- Court summons, notices and similar documents issued by a Criminal or Civil Court, whether sent from the court of issue or returned to its direct, or through the medium of another court, Government office, or railway administration as well as Police diaries cannot be sent at book packet rates.
