(1)The Director General may authorize the Heads of Postal Circles to specify, from time to time, the designated office and designated pace where the articles called as "Logistic Post Articles" may be booked at or addressed to subject to the following conditions, namely:-(a)there shall be no maximum weight limit of logistics post articles;(b)the minimum charges on Logistics Post Articles shall be the same as charged for a consignment of such Logistics Post Articles of weight of 50 Kgs;(c)A special receipt shall be given by the designated office to the person who presents such Logistics Post Articles for booking at the designated office;(d)The weight-volume equivalence to determine the weight for the purpose of rate to be charged on the Logistics Post Articles shall be such as the Director General may, from time to time, specify in this behalf;(e)Logistic Post Articles shall be presented for booking in such a manner that they are safe for transmission, and secure against pilferage, tampering, manipulation, damage or leakage;(f)The charges on Logistics Post Articles shall be determined as specified by the Director General after taking into consideration, inter alia, service charge, loading, unloading, brokerage, transportation etc. and charges for any other service to be provided;(g)[ The charges for Logistics Post Articles shall be fully prepaid except where the competent authority designated by Director General Posts permit such payment after the service has been rendered.] [Substituted by Notification No. G.S.R 210(E), dated 20.3.2007](2)No Logistics Post Article shall be accepted for booking if the consignment of such article contains any contents which are prohibited under the Act / or these rules.(3)If any Logistics Post Article, in the course of transmission by post is found to contain anything the transmission of which is in contravention of the provisions of the Act or these rules, the same shall be detained at any point of transmission at which it is detected, or at any post office nearest to place at which it is detected, and shall be further disposed of as the Director General, may from to time, by order, specify.(4)Nothing contained in the sub rules (2) and (3) shall affect the liability of the sunder in respect of any of the acts committed by him, which is punishable under section 61 of the Act.(5)Logistics Post Articles shall be booked, transported and delivered in such manner, and on such conditions, as the Director General may, from time to time, by order, specify.Vide GSR 514 (E) dated 10th August, 2004Prohibited articles.
