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[Cites 0, Cited by 0] [Section 66B] [Entire Act]

Union of India - Subsection

Section 66B(5) in The Indian Post Office Rules, 1933

(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