Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 10A in The Indian Post Office Rules, 1933

10A.

Letter cards may be transmitted by post provided that postage is prepaid in full and nothing is attached to or enclosed in them:Provided that they conform to the following specifications:
(a)The weight of the letter card shall not exceed five grams:
(b)The dimensions of the letter card including its flaps when unfolded or folded shall be respectively as follows:-
Unfolded
Maximum - 30 centimetres by 21 centimetres.
Minimum - 28.2 centimetres by 18.2 centimetres.
Flaps - Letter Card will have three flaps, one each on the left and right side not exceeding 1.5 centimetres by 10 centimetres and another on the top side not exceeding 1.5 centimetres by 21 centimetres. Flaps are not required if the Island letter Card can be closed by any other effective process.
Maximum - 21 centimeters by 10 centimeters.
Minimum - 15.2 centimeters by 9 centimeters.
(c)There shall be printed on the outside at the top left hand corner on the address side of every folded letter intended for inland transmission the words "Inland Letter Card" or
(d)Inland Letter Card shall be made of paper of minimum 70 GSM.
Explanation (i). - Letter Card means a sheet of paper of the kind ordinarily used for letter writing suitably folded and gummed.Explanation (ii). - Letter Cards of private manufacture suitably folded and closed on all sides through gumming or any other effective process may be conveyed by post, provided the dimensions and other conditions mentioned in this rule are compiled with.Vide GSR 400 (E) dated 26th May, 2008