Section 10C in The Indian Post Office Rules, 1933

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Union of India - Section

Section 10C in The Indian Post Office Rules, 1933

10C. Bill Mail Service.

(1)The mail shall be received for posting at identified location (s) provided by India Post under bill mail service.

(2)The bill mail service shall be delivered within a circumscribed area like one city or one district.

(3)The posting of the bill mail shall not be less than 5000 pieces at a time.

(4)The bill mail shall be received at the receiving office sorted pin code wise and bundled delivery office wise.

(5)The following rates of postage shall be chargeable on the bill mail service:-

For a weight notexceeding 50 grams	Rs. 3.00
For every 50grams or fraction thereof exceeding 50 grams	Rs. 2.00

Explanation. - For the purposes of this rule,

(a)"bill mail service" means the communication in the nature of financial statement, bill, monthly account bill or other such item of similar nature posted by a service provider to a customer at least once in 90 days, but does not include a communication in the nature of letter mail or having the character of a personal communication or exclusively commercial publicity items,

(b)"city" include twin cities or urban agglomerations.

Vide GSR 511 (E) dated 27th July, 2007

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Union of India - Section

Section 10C in The Indian Post Office Rules, 1933

10C. Bill Mail Service.