The sender of a registered article may obtain an attested copy of the original receipt signed by the addressee to his duly authorized agent on payment of a special fee of rupee two provided that he makes his application for it within six months of the date on which the addressee or his duly authorized agent signed the original receipt.Vide GSR 23 (E) dated 11th January 2002Provided that no fee shall be payable in respect of a registered "Blind Literature"packet for issue of an attested copy of the original receipt signed by the addressee orhis duly authorized agent.
