Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 187 in The Indian Post Office Rules, 1933

187.

The amount of postage marked as due on postal articles delivered under the superscription's of "Service Unpaid" or "on India Government Service" or "On Service" shall be initialled by the postmaster, or other officer authorised in this behalf by the Postmaster General, of the office of delivery, and whenever any alteration is necessary in the amount as entered in figures, the amount due shall be written in words and attested by the signature, in full, of the postmaster or other officer aforesaid. Officers of the Government shall be bound to receive and to pay any postage which may be due on articles addressed to them under the superscription "On India Government Service" or "On Service" and bearing the signature in full of the sender. Service stamps shall not be accepted in payment of postage due on such articles.II. - Foreign Official Correspondence