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Union of India - Section

Section 52A in The Indian Post Office Rules, 1933

52A.

Unpaid or insufficiently prepaid correspondence, other than letters and single post cards, and reply post cards of which the two halves are not fully prepaid, shall not be forwarded but shall be returned to the sender. If any such article is not prepaid with postage applicable to an inland article of the same category, the sender shall be required to pay double the deficiency in the internal postage.