Section 42(1) in The Indian Post Office Rules, 1933
(1)Every parcel intended for transmission by post shall be presented at the window of the post office. Any article super scribed as "Parcel " with or without the words "Registered" or "Unregistered and found in a letter box will be treated as registered parcel and shall be charged under sub-rule (2) of rule 66, if it is fully prepaid for postage. If the postage has not been fully prepaid, double the deficiency in addition to the fee prescribed in sub-rule (2) of rule 66 will be levied, subject to a minimum of Re. 1/-.
