The postage and other charges shall not be deemed to be prepaid by means of a proper stamp-(a)if the stamp is a stamp which has not been provided for use as a postage stamp under section 16 of the Act, or(b)if the stamp has been obliterated, defaced, torn, cut or otherwise rendered imperfect, or(c)if the stamp has upon it any word, letter, figure, or design or printed or impressed upon it, otherwise than by the authority or the Central Government before posting, or(d)If the stamp has been cut or otherwise separated from an embossed envelope or from a postcard or wrapper :Provided that nothing in this rule shall prevent the perforation of postage stamps with initials, or other identifying marks, traced in minute holes.Note. - The special registration envelopes provided by the Post Office, bearing embossed stamps denoting the registration fee and the initial rate of letter postage, cannot be used for the transmission of unregistered postal articles.II. - Price Of Stamps
