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Union of India - Section

Section 101 in The Indian Post Office Rules, 1933

101.

Whenever the sender or addressee of a value payable postal article makes acomplaint regarding the delivery of or payment from the value payable postal article, he shall be entitled to have an enquiry made by the Post Office on paying a fee of rupee one. The fee shall be paid by means of a postage stamp or stamps affixed to the letter of complaint. This fee shall be refunded in cases where the complaint is found to be well grounded.Vide GSR 23 (E) dated 11th January 2002Explanation. - Impressions of a stamping machine made by a competent authority shall be tantamount to affixing stamps of corresponding value.