Whether the postage or other fees of sums chargeable on a postal article is prepaid or are prepaid, the prepayment shall be made either by means of a proper stamp or stamps provided for the purpose by the orders of the Central Government under Section 16 of the Act or by means of a proper impression or impressions of stamping machines or in cash, subject to such terms and conditions as the Director General may from time to time prescribe.Provided that in the case of postal articles posted on the high seas on board a ship and included in a mail bag made over by the master of that ship to any Post Office at any port of call of the ship for further disposal, prepayment by means of postage stamps valid in the country where the ship stands registered may be considered as valid payment under this rule.Note 1. Postage stamps bearing the effigy of Her Late Majesty Queen Victoria and His Late Majesty King Edward VII shall, with effect from the 1st September, 1938, not be accepted in payment of postage or other sums.Note 2. For the purpose of this Rule and Rule 181 and notwithstanding anything contained in Rule 185 "OFFICIAL PAID" envelopes referred to in Rule 181(2) shall be considered as having been fully prepaid with postage, even though such articles do not bear any service postage stamps or impression of a stamping machine. The postage realized on these envelopes shall be at the rate of 16 paise each, for the present which shall be collected from the war Department under Separate arrangements.[* * *] [Omitted by'For the purpose of Rules 190, 192, 193, and 194, the postage stamp or stamps, Postcards (single or reply), Inland Cards. Embossed Envelopes, Air Letter forms and Registration Envelopes, on which value is denoted in terms of rupees, annas and pies shall, with effect on from the 1st April, 1957, be sold and accepted in each case in payment of postage or other sums for the values denoted in terms of the decimal coinage as shown in the following Schedule' Notification No. G.S.R. 366 (E), dated 28.5.2014]
