Section 43A(1) in The Indian Post Office Rules, 1933
(1)The Director General may authorize the Heads of Postal Circles to specify, from time to time, the designated office and designated pace where the articles called as "Logistic Post Articles" may be booked at or addressed to subject to the following conditions, namely:-(a)there shall be no maximum weight limit of logistics post articles;(b)the minimum charges on Logistics Post Articles shall be the same as charged for a consignment of such Logistics Post Articles of weight of 50 Kgs;(c)A special receipt shall be given by the designated office to the person who presents such Logistics Post Articles for booking at the designated office;(d)The weight-volume equivalence to determine the weight for the purpose of rate to be charged on the Logistics Post Articles shall be such as the Director General may, from time to time, specify in this behalf;(e)Logistic Post Articles shall be presented for booking in such a manner that they are safe for transmission, and secure against pilferage, tampering, manipulation, damage or leakage;(f)The charges on Logistics Post Articles shall be determined as specified by the Director General after taking into consideration, inter alia, service charge, loading, unloading, brokerage, transportation etc. and charges for any other service to be provided;(g)[ The charges for Logistics Post Articles shall be fully prepaid except where the competent authority designated by Director General Posts permit such payment after the service has been rendered.] [Substituted by Notification No. G.S.R 210(E), dated 20.3.2007]
