(1)If a pattern or sample packet is found to contain any thing not permitted by the rules, or to be in excess of the prescribed size or weight, or to be packed in a manner not in accordance with the rules, it shall be treated as a letter or parcel and charged on delivery with double the deficiency between the postage already paid for the pattern or sample packet and the postage payable for a letter or parcel, whichever is less, subject to a minimum of one rupee.(2)If a packet containing samples of any of the articles mentioned in clauses (3) to (7) of rule 26 is not packed in the manner prescribed therein, it shall not be forwarded."Blind Literature" Packets
