(1)Every parcel intended for transmission by post shall be presented at the window of the post office. Any article super scribed as "Parcel " with or without the words "Registered" or "Unregistered and found in a letter box will be treated as registered parcel and shall be charged under sub-rule (2) of rule 66, if it is fully prepaid for postage. If the postage has not been fully prepaid, double the deficiency in addition to the fee prescribed in sub-rule (2) of rule 66 will be levied, subject to a minimum of Re. 1/-.(2)If a parcel containing any of the articles mentioned in clauses (2) and (3) of rule 35 and in rules 36, 37, 37A, 38 & 40 is not packed in the manner prescribed therein, it shall not be forwarded.(3)If any parcel in course of transmission through post is found to consist of anything the transmission of which is in contravention if the provisions of section of the Act, it shall be detained at the post office nearest to the place at which it is detected.(4)If any portion of the contents of the parcel consists of anything the transmission of which is in contravention of the provisions aforesaid, the said portion shall be destroyed by the post office and the remaining portion may, at the request of the sender, be either repacked by the post office and forwarded to the sender of addressee, the necessary additional forwarding charges being collected for this purpose, or sold by the post office, and in the latter case, the proceeds realized on sale shall be remitted to the sender after deducting the expenses incurred in connection with the sale and the charges required for remitting the amount due to him.(5)Nothing contained in sub-rule (4) shall affect the liability of the sender in respect of any contravention committed by him and punishable under section 61 of the Act.
