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Union of India - Section

Section 33C in The Indian Post Office Rules, 1933

33C.

The Department of Posts will provide 'Flat Rate Parcel Service ' under the brand 'Parcel Post' providing time bound delivery of parcels subject to the following conditions, namely:-
(a)Flat Rate Parcel will be booked in Flat Rate Parcel Boxes provided by the Department of Posts;
(b)Flat Rate Parcels will be booked in identified Post Offices only but will be delivered through all Post Offices;
(c)Flat Rate Parcel Boxes will be available in three different weight categories of 1.0kg, 2.5k.g., and 5.0 kg.
(d)The tariff to be charged for the Flat Rate Parcel (Domestic) shall be as under namely:-
Sizeof Flat Rate ParcelBox Weightof Flat Rate Parcel(inkg.) Tariffin (Rs.)
S Upto1.0 kg. 125
M Upto2.5 kg. 200
L Upto5.0 kg. 400
(e)No compulsory registration and coverage of insurance shall be necessary for Flat Rate Parcel irrespective of weight or value thereof. Coin, bullion, platinum, precious stones, jewellary, currency notes and articles of gold or silver may be sent by Flat Rate Parcels only after coverage of insurance;
(f)All Flat Rate Parcels shall be delivered in accordance with the terms and conditions as may be specified by the Director General, in this behalf, and in case of loss of the flat Rate Parcel or contents thereof, the compensation payable shall be restricted to Rs. 500 or the actual value of the Flat Rate Parcel or the contents lost whichever is less.
|}Vide GSR 63 (E) dated 3.2.2011