Indian Post Office Act, 1898

8. Power to make rules as to payment of postage and fees in certain cases

The Central Government may, by rule,-

(a) require the prepayment of postage on inland postal articles or any class of inland postal articles, and prescribe the manner in which prepayment shall be made:

(b) prescribe the postage to be charged on inland postal articles when the postage is not prepaid or is insufficiently prepaid;

(c) provide for the redirection of postal articles and the transmission by post of articles so redirected, either free of charge or subject to such further charge as may be specified in the rules; and

(d) prescribe the fees to be charged for the "express delivery" of postal articles, in addition to, or instead of, any other postage chargeable thereon under this Act.

Explanation.- "Express delivery" means delivery by a special messenger or conveyance.