(1)A parcel may contain a single written communication the nature of a letter or having the character of a per communication, addressed to the addressee of the.(2)Save as provided in sub-rule (1) no written communication shall be enclosed in a parcel.(3)If a parcel is suspected to contain any written communication other than the one permitted by sub-rule (1), shall be forwarded to its destination marked 'for open delivery'. If on being opened in the office of delivery in the presence of the addressee or his authorized agent, it is found to contain any written communication other than the one permitted under sub-rule (1), each such written communication shall be charged on delivery with double the letter postage. Any postage paid on the parcel shall not be taken into account in assessing this charge. If the addressee fails to attend as required or refused to pay the charge in full, the parcel shall be returned to the sender from whom the charge shall not be recovered.
