Section 11(2) in The Indian Post Office Rules, 1933
(2)A postcards shall be deemed to contain a printed communication, if any matter (except the name and address of, and other particulars relating to, the sender and the place and date of dispatch) is recorded by any process intended to make more than one copy or impression, like Bradma, addressograph, photocopying, printing, cyclostyling, rubber stamping, not bring typewriting on any part of the post card except the right hand half of the address side thereof and shall be charged as per the postage rate specified for printed post card in rule 1.
