(1)The special rates mentioned in Rule 1 in respect of a book packet containing printed books shall be applicable only if the following conditions are satisfied:-(a)Such books packet shall not contain any publication, published at regular intervals;(b)Such book packet shall bear on the outside the inscription "Printed books";(c)Each book in such book packet shall consist wholly or substantially of reading matter, paintings, photographs, diagrams or any other similar matter, with or without blank spaces, for notations by students;(d)Each book in such book packet shall consist of printed matter but shall not contain any advertisements other than incidental announcements or list of books;(e)Each book in such book packet shall contain the name of the printer or publisher;(f)No book in such book packet shall bear any character or inscription reproduced by any means other than printing;Provided that any such book may contain in writing the name of the person to whom it is sent or presented, the date, the name and address of the sender or owner, and not more than five words or initials of a complimentary nature or signifying presentation.Explanation. - The expression printing means anything capable of being recognized as printing or any mechanical process ordinarily used to produce a number of identical copies including the book or books on compact disk or floppy with or without printed book or books but does not include type writing, carbon copies processed by any mechanical process, Computer printing, photocopying or any similar process.Vide GSR 292 (E) dated 13th May, 2005(g)No book in such book packet shall contain any price list or bills or orders for supply of the books.Provided that the book packet may contain an invoice or a bill or both pertaining to books being sent in that packet.(h)No book or books on compact disk or floppy with or without any printed book or books in such book packets shall be accepted for transmission by post unless they are presented in the Post Office designated by the Head of the Circe for this purpose and such packets presented for posting are not less than one thousand at a time.Vide GSR 292 (E) dated 13th May, 2005(2)The provisions of Rules 18 to 23 (both inclusive) shall, so far as may, apply in relation to book packets to which this rule applies as they apply in relation to book packets to which Rule 17 applies,Conditions for charging special rates for book packets containing periodical
