Section 44(3) in The Indian Post Office Rules, 1933
(3)A postal article containing;(i)any ticket, proposal or advertisement relating to a lottery organized or authorized by the Government, or(ii)any other matter descriptive of, or otherwise relating to such a lottery which is calculated to act as an inducement to persons to participate in that lottery, shall not be transmitted by post unless there appear on the outside of the postal article:-(a)a declaration by the sender of the postal article that the lottery ticket, proposal, advertisement or other matter contained in it relates to a lottery organized or authorized by the Government, mentioning the particulars (number, date etc.) of the notification by the Government notifying the lottery or authorizing the lottery, and(b)the name and the address of the sender.
