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Union of India - Section

Section 30A in The Indian Post Office Rules, 1933

30A.

Packets of registered newspapers containing more than one copy of the same issue may be transmitted by post at the special rate of postage prescribed for such packets provided the following conditions in addition to those prescribed in rule 30 are complied with :-
(a)Each packet shall contain only copies of the same registered newspaper and of the same date.
(b)The packets shall be posted in the same post office and on the same day as in the case of single copies of the same registered newspaper.
(c)The packets shall be addressed to the local agents any are place of destination whose name and address shall be communicated to the office of posting by the proprietor, manager or publisher of the registered newspaper.
(d)The packets shall not be delivered at the addressees, residence but shall be handed over at the window of the office of destination to the local agent or any person authorized in this behalf by the local agent.
The sender shall indicate the following on the packet: "To be delivered at window"