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Union of India - Section

Section 51 in The Indian Post Office Rules, 1933

51.

Every parcel handed to the Post office for transmission by the foreign post shall be presented at the post office with a declaration, in such form as may be, from time to time, prescribed by the Director General, containing a statement signed by the sender as to the nature of its contents and their value. No such parcel shall be accepted if it is so small or so covered with writing or sealing wax, or otherwise made up in such a manner, as to render it impracticable to affix to some part of it the form of declaration prescribed by the Director General in addition to the official labels to be applied to the address-side of the parcel.Explanation. - This rule shall not apply to a parcel which has an address label tied to it, provided that the label is not so small or so covered with writing as to render it impracticable to affix to one side of the label of it the form of declaration prescribed by the Director General in addition to the official labels to be applied to the address-side.