(1)Registration shall be obligatory in the case of -(a)Any parcel exceeding 4 kilograms in weight [***] [Omitted 'or any parcel booked under Express Parcel Post' by Notification No. G.S.R. 856(E), dated 15.11.2019 (w.e.f. 30.3.1933).] .GSR 793 (E) dated 7th November 1994(b)Any insured article.(c)Any parcel addressed to a place for which a customs declaration is required.(d)Any article bearing the word "registered" or any word, phrase, or mark to the like effect written or impressed on the cover.(e)Any registered article which is re-posted after having been delivered.(f)Any value-payable article.(g)Any magazine or periodical printed or published abroad but posted in India and whose price per copy exceeds rupees 20/-.Exception 1. - Nothing in this rule shall be held to render registration of a packet compulsory only by reason that it contains a stamped envelope, post card or wrapper as provided by rule 19 (c).Exception 2. - Nothing in this rule shall be held to render compulsory registration of a Flat Rate Parcel only by reason that it exceeds 4 kilograms in weight"Vide GSR 63 (E) February 2011
