Report No. 38

Indian Post Office Act, 1898

1. Reference to the Commission.-

The revision of the Indian Post Office Act, 1898, has been referred to the Law Commission by the Government1 and this Report has been prepared accordingly. One of the points which the Ministry concerned with the Act desired the Commission to consider was, the period of limitation for a suit for compensation for a postal which is not delivered2. The whole Act has, however, been referred to the Commission for examination, and consequentially, this Report proposes to deal with the entire Act.

1. S. No. 1 in Law Commission's file relating to the Indian Post Office Act, 1898.

2. See para. 130, et seq., infra.