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

Union of India - Subsection

Section 16(5) in The Indian Post Office Rules, 1933

(5)Business Reply Cards, Letter Cards and Envelopes shall bear on the address side, either printed thereon or on a label affixed thereto (a) the printed name and address of the permit holder to whom the card or envelope is to be delivered, (b) the permit number, (c) the name of the post office issuing the permit, (d) two thick vertical lines in black or any other color near the right hand edge, (e) the words Business Reply Card", Business Reply Envelope", or "Business Reply Label" as the case may be, (f) the words "No postage stamp necessary, if posted in India", and (g) the words "postage will be paid by addressee".Sufficient space should be left for post-marking at the top of the card or envelop. A permit holder may incorporate in any advertisement issued by him in a newspaper or other publication a special design containing the printed entries hereinbefore specified with a view to its being used as Business Reply Label and affixed to a card or envelope.(5-A) A "Business Reply Cards shall not be folded, cut or otherwise altered.