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Union of India - Section

Section 71A in The Indian Post Office Rules, 1933

71A.

(1)Inquires and Requests for information shall be entertained within a period of a year from the day after that on which the article was posted.
(2)When the sender of a registered article posted in India and addressed to any country belonging to the Universal Postal Union has not paid the fee for an acknowledgement of its delivery (rule 71) and desires to have an enquiry made by the post Office regarding the disposal of article, he shall be entitled to this service on payment of a fee as indicated below:-Table
  Fee
Registeredarticles ForBhutan and Nepal Forother foreign countries
1. For"Blind Literature" Packets only Nil Nil
2. For articlesother than "Blind Literature" Packets Rs. 5.00 Rs. 10.00
Vide GSR 310 (E) dated 12th April 2010Provided that if a request is made for transmission by telegraph, the cost of the telegram and where applicable of the reply shall be collected in addition to the inquiry fee.
(3)If the sender or addressee of a registered article posted in any country belonging to the Universal Postal Union other than India and addressed to a place in another country belonging to the Universal Postal Union desires that the Indian Postal Administration should forward his enquiry regarding the disposal of the articles to the administration of origin, he shall be entitled to this service on payment of the fees mentioned in sub-rule (2) above.
(4)A single enquiry fee shall be levied when the enquiry relates to several registered articles posted at the same time by the same sender to the same addressee. This will not however, apply in the case of registered articles posted in India and addressed to Bhutan, Nepal or Pakistan. However, in the case of registered articles which had, at sender's request, to be forwarded by different routes, separate fee shall be collected for each of the routes used.
(5)If the inquiry or request for information has been occasioned by service error, the fees collected for it shall be refunded.