(1)Gold coin or bullion or gold ornaments or articles of gold or both of value exceeding "one lakh rupees" shall not be transmitted by post. The value for the purposes of this sub-rule, the second proviso to rule 72, clause (g) of the second proviso to rule 81 and rule 83A shall be the market value on the date and at the place of posting.Vide GSR 672 dated 25th August, 2000(2)[Omitted.](3)A postal article containing;(i)any ticket, proposal or advertisement relating to a lottery organized or authorized by the Government, or(ii)any other matter descriptive of, or otherwise relating to such a lottery which is calculated to act as an inducement to persons to participate in that lottery, shall not be transmitted by post unless there appear on the outside of the postal article:-(a)a declaration by the sender of the postal article that the lottery ticket, proposal, advertisement or other matter contained in it relates to a lottery organized or authorized by the Government, mentioning the particulars (number, date etc.) of the notification by the Government notifying the lottery or authorizing the lottery, and(b)the name and the address of the sender.(4)Omitted.(5)Omitted.(6)All classes of articles of the letter mail of which the whole or a part of the address-side has been marked off into several divisions intended to receive successive addresses shall not be transmitted by post.(7)Omitted.
