Section 201(4) in The Indian Post Office Rules, 1933
(4)An application made under Sub-rule (3) shall be accompanied by a fee calculated at the rate of rupees Six for each postal article to which it relates:Vide GSR 23 (E) dated 11th January 2002Provided that where the application is in respect of several postal articles, posted at the same time, at the same office, by the same sender, to the same addressee, the articles so posted shall be treated as a single article for calculating the fee:Provided also that the fees paid under this sub-rule shall in no circumstances be refunded.
