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Union of India - Section

Section 7 in The Indian Post Office Rules, 1933

7.

(1)The following rates shall be chargeable on the delivery of postal articles, other than parcels and insured boxes, received by the Foreign Post, when the postage or air mail fee is not prepaid or is insufficiently prepaid:-When the postage or air mail fee is not prepaid ...... Double the prepaid rateWhen the postage or air mail fee is insufficiently prepaid ...... Double the deficiencyProvided that the postage or air mail fee actually charged shall in no case be less than 8 paise.
(2)For clearance through the Customs, a fee, recoverable from the addressee, at the rate of thirty rupees if released after levying customs duty for each foreign letter packet or insured box and at the rate of thirty rupees for each foreign parcel or bulk bag of printed matter which weights more than 500 grams, each imported by post into India on which Import customs duty is payable shall be levied.Vide GSR 860 (E) dated 12th December 1994