(1)A parcel shall be packed and enclosed in a reasonably strong case, wrapper, or cover, fastened in a manner calculated to preserve the contents from loss or damage in the post, to prevent any tampering therewith and to protect other postal articles from being damaged in any way thereby.If a parcel contains cloth or woolen material, it must be packed in a strong wrapper with an outer covering of stout cardboard or cloth. Parcels containing articles of great value like gold, bullion, jewellery and the like must be packed in a metal container or a wooden or a stout card-board case according to the nature of the article.(2)Liquids and substances which liquify easily shall be dispatched in a double receptacle. Between the first receptacle (bottle flask not box etc.) and the second (which shall be a box of metal or of strong wood) some space shall be soft to be filled with saw dust, bran, or some other absorbing material in sufficient quantity to absorb all the liquid contents in the event of breakage.(3)Live bees shall be enclosed in suitable cases and so packed as to prevent all risks of injury to other postal articles in course of transmission by post or to officers of the Post Office.(4)Any article presented at the window as a parcel shall have the inscription "Registered Parcel" or "Unregistered Parcel" on the address side of the article.(5)[ A parcel wrapped with cloth should invariable either be packed in a carton or be covered with paper or plastic wrapper over the cloth wrapping so that the bar code sticker can be property affixed on the parcel for track and trace purpose.] [Inserted by Notification No. G.S.R. 328 (E), dated 28.3.2014]
