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Union of India - Section

Section 16 in The Indian Post Office Rules, 1933

16.

(1)"Business Reply Cards", "Business Reply Envelopes" and "Business Reply Letter Cards " shall, subject to the provisions of this rule, be transmitted by post without prepayment of postage, and postage thereon shall be collected in cash from the addressee on deliver.
(2)Persons desiring the privilege of sending out Business Reply Cards, Letter Cards and Envelopes for return to them shall make application to the Postmaster at the office to which the cards or envelopes are to be returned, who shall transmit the application to the Superintendent of Post Offices and await the receipt of a permit.
(3)The fee for the permit shall be recovered in advance from the applicant and shall be charged at the following rates, namely:-
During the1stquarter During the2ndquarter During the3rdquarter During the4thquarter
1stApril to 30thJune 1stJuly to 30thSeptember 1stOctober to 31stDecember Rs. 150 1stJanuary to 31stMarch
1 2 3 4
Rs.200 Rs.150 Rs.100 Rs.50
The permit shall remain in force up to the 31st March of the financial year during which it is issued but may be renewed during the month of March every year for a period of one year beginning on the 1st of April of that year on payment of a fee of Rs. 200 in respect of each renewal. The permit shall be cancelled if there is default in the payment of the postage due on such cards and envelopes;
(4)The minimum size of "Business Reply Envelopes" shall conform to the minimum, size prescribed for covers of letters. Business Reply Letter Cards shall conform in size, quality and other conditions to those prescribed for letter cards of private manufacture. The "Business Reply Cards" shall conform in size and quality with conditions prescribed for postcards of private manufacture. The address side of each such card shall be reserved fully for the particulars given in sub-rule (5) and the other side may be used by the sender for the purpose of written communication, or may be otherwise disposed of, provided that nothing shall be attached to any side of such card except :-
(a)in the case of address side, a Business Reply referred to in sub-rule (5); and
(b)in the case of the other side -
(i)a gummed label not exceeding 2 inches (5cms) in length and ¾ (2cms) in width, completely adherent to the card and bearing the name and address of the sender of the card; and
(ii)engravings, illustrations, drawings and photographs on very thin paper and completely adherent to the card.
(5)Business Reply Cards, Letter Cards and Envelopes shall bear on the address side, either printed thereon or on a label affixed thereto (a) the printed name and address of the permit holder to whom the card or envelope is to be delivered, (b) the permit number, (c) the name of the post office issuing the permit, (d) two thick vertical lines in black or any other color near the right hand edge, (e) the words Business Reply Card", Business Reply Envelope", or "Business Reply Label" as the case may be, (f) the words "No postage stamp necessary, if posted in India", and (g) the words "postage will be paid by addressee".Sufficient space should be left for post-marking at the top of the card or envelop. A permit holder may incorporate in any advertisement issued by him in a newspaper or other publication a special design containing the printed entries hereinbefore specified with a view to its being used as Business Reply Label and affixed to a card or envelope.(5-A) A "Business Reply Cards shall not be folded, cut or otherwise altered.
(6)Business Reply Cards may be sent out as reply portions of double post cards or may be enclosed with other matter, but Business Reply Envelopes and Business reply Letter cards shall be enclosed with other matter.
(7)When Business Reply Cards, Letter Cards or Envelopes are returned to the office of origin, they shall be delivered to the person for whom they are intended on payment of the postage chargeable thereon plus handling charge as specified in rule 4.