Section 52B(3) in The Indian Post Office Rules, 1933
(3)In the case of inward foreign articles which infringe the condition stated in sub-rule (1), double the postage at international rates shall be charged on each individual document contained in the article and the amount will be realized from the addressee before delivery[52C. (i)(a) The Post Office shall not be bound to accept, forward or deliver to the Addressee letter post articles/parcels which a sender(s) residing in other countries post(s) or cause(s) to be posted in India. This activity is hereby called Re-mailing.(b)If it is established beyond doubt that the postal articles not fulfilling conditions mentioned in sub-clause (ii) (a) and (ii) (b) below are posted or causal to be posted in the postal network of India with the objective of profiting by the more favourable rate condition of India Post, the same shall be treated as re-mailed item.(c)This shall apply without distinction to letter post article(s) and parcel(s) made up in another country and carried across to India, and to letter post article(s) or parcel(s) made up in India on behalf of sender residing in foreign countries.(ii)Tile postal articles will be deemed to have originated in India if(a)the articles bear sender's address of India indicated on the article itself and not on a separate sheet or paper inserted with a postal article in a cover and also not where the original address of a foreign country is pasted over or sought to be covered by a address within India; and(b)magazines and newspapers are registered with Registrar of Newspapers of India.(iii)The Director General may prescribe acceptance of such article(s) as defined in clause (i) (a) to (c) above on special rate conditions worked out by the Department taking into account its liabilities to the administration of destination and dues in its favour.(iv)The Director General reserves the right to recover from the sender, person or entity acting on behalf of the sender, involved in re-mailing, the special rates including bulk mail charges and any additional cost imposed by a foreign postal administration or the dues which India Post would have received if the postal articles had been posted in the country of origin. Such additional charges will be levied as and when re-mailing is detected and the mode of recovery of the charges will be as per the discretion of the Department.(v)The Department of Posts can claim from the sender or person or entity acting on behalf of the sender and failing which from the postal administration of posting (in case any country is participating in re-mailing) payment of the cost involved in accepting, forwarding, delivery of the postal article(s) / parcel(s). If neither the sender nor person nor entity acting on behalf of the sender nor the postal administration of posting pay these charges within a time limit of one month, the Department of Posts may either return the postal article(s) to the postal administration of posting, the sender or the person or entity acting on behalf of the sender, as the case may be, forfeiting the postage already paid and on payment of the redirection costs worked out by the Department or handle them in accordance with the provisions of the Universal Postal Union Convention.(vi)These rules will not be applicable to such articles of mail, which are processed as a result of exclusive agreement and or business deals entered into by Department of Posts, India with another business entity.]
