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Union of India - Section

Section 50E in The Indian Post Office Rules, 1933

50E. International Tracked Packet.

- The Director General may authorise the Head of Postal Circle to specify, from time to time, the offices where the postal article called as ‘International Tracked Packet’ may be booked subject to the following conditions, namely: -
(a)the minimum chargeable weight for booking International Tracked Packet shall be 100 gm. and the maximum weight for which International Tracked Packet may be booked, shall be 2 kg.;
(b)the maximum length not to exceed 90 cm. for the sum of the length, width and depth, and the largest dimension should not exceed 60 cm.;
(c)the tariff for International Tracked Packet shall be as specified in Schedule-III;
(d)an International Tracked Packet shall be booked, transmitted and delivered in accordance with the norms determined by the Department, in this behalf;
(e)in case of the loss or damage of the International Tracked Packet or contents thereof, the compensation payable shall be restricted to one thousand rupees or the actual value of the contents damaged or lost, whichever is less;
(f)Director General may decide dates for commencement of International Tracked Packet service for each of the countries;
(g)Director General may provide discount and value additions to the customers for International Tracked Packet in accordance with the norms determined by the Department from time to time in this behalf;
(h)Director General may provide norms for filing of complaints and settlement thereof from time to time in this behalf.
Explanation: - For the purposes of this rule, "Postal article" shall have the meaning assigned to it in clause (i) of section 2 of the Indian Post Office Act, 1898 (6 of 1898).]