Indian Post Office Act, 1898

35. Power to make rules as to value-payable postal articles

(1) The Central Government may make rules as to the transmission by post of value-payable postal articles.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may-

(a) declare what classes of postal articles may be sent as value-payable postal articles;

(b) direct that no postal article shall be so sent unless the sender declares that it is sent in execution of a bona fide order received by him;

(c) limit the value to be recovered on the delivery of any value-payable postal article; ³⁵[***]

(d) prescribe the form of declaration to be made by the senders of value-payable postal articles, and the time and manner of the payment of fees;

¹⁷ [(e) provide for the retention and repayment to the addressee in cases of fraud of money recovered on the delivery. of any value-payable postal article; and

(f) prescribe the fees to be charged for inquiries into complaints regarding the delivery of or payment for value-payable postal articles.]

(3) Postal articles shall be made over to the Post Office for the purpose of being sent as "value-payable" and shall be delivered, when so sent, at such times and in such manner as the Director General may, by order, from time to time appoint.

²¹ [(4) No suit or other legal proceeding shall be instituted against ³²[the Central Government ³⁶[***]] or any officer of the Post Office in respect of anything done, or in good faith purporting to be done, under any rule made under clause (e) of sub-section (2).]

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