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Union of India - Section

Section 66B in The Indian Post Office Rules, 1933

66B.

(1)Inland Speed Post Service. - Inland Postal articles may be booked, after obtaining receipts therefor, at the places specified in column (1) of the Schedule below and at the post offices specified in the corresponding entries in column (2) of the said Schedule, for delivery under the Inland Speed Post Service, subject to the following conditions, namely:-
(1)Inland Speed Post Service shall be available in respect of all classes of mails, which can be sent by registered service:
(2)[ Inland Speed Post tariff shall be as under:- [Substituted by Notification No. G.S.R. 420(E), dated 11.6.2007.]
Weight Local Upto200 kms 201- 1000 kms. 1001- 2000 kms. Above 2000 kms
(i)Upto 50 grams Rs. 12* Rs. 25* Rs. 25* Rs. 25* Rs. 25*
(ii)51 grams to 200grams Rs. 20 Rs. 25 Rs. 30 Rs. 50 Rs. 60
(iii)201 grams to 500 grams Rs. 20 Rs. 40 Rs. 45 Rs. 70 Rs. 80
(iii)Additional 500 grams or part thereof Rs. 5 Rs. 7.50 Rs. 15 Rs. 30 Rs. 40
*Includes Service Tax and Education cess.] [Inserted by Notification No. G.S.R. 807(E), dated 18.9.2007]The above tariff will be exclusive of taxes. The taxes will have to be paid extra as notified by the Central Government from time to time.
(iv)Proof of Delivery charges for speed post articles shall be rupees ten per Speed Post article in addition to Speed Post charge".
Vide GSR 734 (E) 1st October 2012
(3)articles for booking under this service shall prominently bear on, the front the superscription "INALAND SPEED POST" and shall also bear the name and address of the sender in addition to that of the addresses, including the PIN codes of the Post Offices of deliver serving the addressee and the sender and their telephone number, if any:
(4)complaints regarding any article booked under this service (including a demand for refund of fees in cases of non-delivery of articles within the stipulated time) may be preferred within three months from the date of booking of the articles and shall inter alia contain the number of the article, the date booking and the name of the office of booking:
(5)there will be no delivery of these articles on Sundays and other holidays in the post offices concerned.Explanation. - For the purposes of this rule "Inland Speed Post Service means the service which seeks to deliver postal articles within stipulated time, specified in respect of each city or town, as the case may be from time to time, by a special messenger or conveyance.In case of delay in delivery of domestic speed post articles beyond the norms determined by the Department of Post from time to time, the compensation to be provided shall be equal to the composite speed post charges paid.In the event of loss of domestic speed post article or loss of its contents or damage to the contents, compensation shall be double the amount of composite speed post charges paid of Rs. 1,000 whichever is less.Vide GSR 40 (E) dated 21st January, 1999