Report No. 38
Section 10
It has been stated by the Department1, that while section 10(1) gives power to make rules on certain matters, it does not give a general power to give effect to arrangements made with foreign countries in respect of postal articles generally. It has been suggested, that such a power should be given.
The suggested change appears to be unobjectionable.
Necessary amendment has been proposed.
As regards registered, insured or value payable postal articles, and money orders, a suitable provision already exists in sections 36 and 46, and those articles have, therefore, been, excluded from the provision sought to be added.
1. S. No. 95 (Suggestion of the Department).
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