Section 61(1) in The Indian Post Office Rules, 1933
(1)An article intended for registration shall be presented at the window of the post office. No such article shall be accepted for registration if it is so small or so covered with writing or sealing-wax on the address-side, or otherwise made up in such a manner, as to render it impracticable to affix to the article the official labels prescribed by the Director General.No such article shall also be accepted for registration-(a)Where it contains words to the effect that it has been or is intended to be insured for any specific sum or that it may contain valuable contents, unless it is also to be insured, or(b)Where such words are scored out.(c)Unless it bears the name and complete address of the sender on the outside along with the pin-code, provided that the registered article which does not bear a pin-code may be accepted if according to the judgment of the person accepting the article the name of the area of the delivery post office serving the sender's address is otherwise clearly mentioned.Explanation. - This sub-rule shall not apply to an article which has an address-label tied to it, provided that the label is not so small or so covered with writing on the address-side as to render it impracticable to affix to that side the official labels prescribed by the Director-General.
