Section 17(10) in The Indian Post Office Rules, 1933
(10)Petitions under the Rules and Conduct of Business in Lok Sabha or under the Rules of Procedures and conduct of Business in the Council of States for presentation or report to the House of the People (Lok Sabha) or the Council States (Rajya Sabha), as the case may be provided that the cover or wrapper thereof bears a declaration that the petitions are submitted under such rules.Explanation - For the purpose of this rule,-(i)"Printing " means any species or printing easy to recognize or any mechanical process ordinarily used to produce a number of identical copies but does not include typewriting, carbon copies produced by any process, computer printing, photocopying or any similar process;(ii)"Writing" includes.-Typewriting and any mechanical or other process ordinarily used to produce singly document or a small number of documents;(iii)"Imitation of printing" includes computer printing of all kinds, photocopying and any similar process.Vide GSR 7 E dated 3.01.2002Conditions for charging special rates for book packets containing printed books
