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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Indian Post Office Rules, 1933

(3)The fee for the permit shall be recovered in advance from the applicant and shall be charged at the following rates, namely:-
During the1stquarter During the2ndquarter During the3rdquarter During the4thquarter
1stApril to 30thJune 1stJuly to 30thSeptember 1stOctober to 31stDecember Rs. 150 1stJanuary to 31stMarch
1 2 3 4
Rs.200 Rs.150 Rs.100 Rs.50
The permit shall remain in force up to the 31st March of the financial year during which it is issued but may be renewed during the month of March every year for a period of one year beginning on the 1st of April of that year on payment of a fee of Rs. 200 in respect of each renewal. The permit shall be cancelled if there is default in the payment of the postage due on such cards and envelopes;