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Union of India - Section

Section 33A in The Indian Post Office Rules, 1933

33A.

The Director General may authorize the Head of Postal Circle to specify, from time to time, the designated office where the postal article called as "[Business Parcel] [Substituted 'Express Parcel' by Notification No. G.S.R. 856(E), dated 15.11.2019 (w.e.f. 30.3.1933).] Post" may be booked at subject to the following conditions, namely: -[***] [Omitted '(a) to (f)' by Notification No. G.S.R. 856(E), dated 15.11.2019 (w.e.f. 30.3.1933).]
(a) the minimum tariff rate for booking Express Parcel Post shall be for 3 kgs. And the maximum weight for which Express Parcel Post may be booked, shall be 35 kgs.;(b) The Express Parcel shall not exceed 1.50 metres of any one dimension and 3 metres for length and girth together;(c) The tariff to be charged for Express Parcel Post shall be as mentioned below:-{|
Category Rateup to 2 kg Forevery additional Kg Forevery additional kg. (beyond 10 kg.)
Local Rs. 25 Rs. 3 Rs. 2
Upto500 kms. Rs.40 Rs.5 Rs.4
501-1000kms. Rs.50 Rs.10 Rs.8
1001-2000kms. Rs.60 Rs.20 Rs.15
Above2000 kms. Rs.80 Rs.25 Rs.20
Vide GSR 238 (E) dated 28.3.2008
(d)No compulsory registration and insurance shall be necessary for Express Parcel Post irrespective of weight or value thereof,
(e)In addition to the rates mentioned in condition (c), a value-payable Express parcel Post may be booked on payment of an additional fee calculated according to the schedule given in sub-rule (2) of rule 96 and the maximum limit of value for which such value-payable Express parcel Post may be booked shall be Rs. 50,000/-,
(f)All Express Parcel Post shall be delivered in accordance with the terms and conditions as may be specified by the Director General, in this behalf, and in case of loss of the Express parcel Post or contents thereof, the compensation payable shall be restricted to Rs. 500/- or the actual value of the parcel or the contents lost, whichever is less.
Vide GSR 670 (E) dated 14thOctober, 2004|}
(g)The Express Parcel Post Service shall be available to customers who sign Business Parcel agreement with Department of Post;
(h)Customers who have not signed the Business Parcel Agreement, shall book Express Parcel Post under Express Parcel Post Retail Service;
(i)the tariff to be charged for Express Parcel Post Retail Service shall be as mentioned.
Category Rate up to 2 kg For every additional Kg
1 2 3
Local Rs. 35 Rs. 5
Upto 500 kms. Rs. 50 Rs. 8
501-1000 kms. Rs. 60 Rs. 12
1001-2000 kms. Rs. 70 Rs. 25
Above 2000 kms. Rs. 90 Rs. 35
Vide GSR 282 (E) dated 23rd April, 2009[33B to 33C. [Omitted by Notification No. G.S.R. 548(E), dated 8.6.2018 (w.e.f. 30.3.1933).]***]
33B.The Director General may authorize the Heads of Postal Circles to designate from time to time, the designated office where article called as "Overnight Parcel" may be booked, subject to the following conditions namely:-(a) The maximum weight of the Overnight Parcel shall be 10kgs;(b) The tariff to be charged for the Overnight Parcel shall be as under, namely:-{|
Change (in Rs.)
For the first 2 kgs. 250
For every additional Kg. Or part thereof 100
(c)Additional charge for door delivery shall be fifty rupees for each Overnight Parcel;
(d)The size of an 'Overnight Parcel' shall not exceed 1.50 meters for anyone dimension or 3 meters for the sum of the length and the greatest circumference measured in a direction other than the length;
(e)The Director General may provide for insurance to the Overnight parcel service, if consider necessary.
Vide GSR 789 dated 28thOctober 2009