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Report No. 38

2. Existing Act.-

The Indian Post Office Act, 1898 was enacted to replace the Act of 1866. In the Statement of Objects and Reasons annexed to the Bill which led to the existing Act1, it was pointed out, that since the 1866 Act was passed, certain defects and omissions had been brought to light and experience had shown that the express provisions of law, as contained in the Act, were, in respect of several matters, not suited to the requirements of postal work. Further, protection was also needed by the Post Office and powers were also required to enable its officers to deal with articles posted in contravention of the Act.

Moreover, various schemes, such as postal insurance, the value payable system and the money order system, remained outside the provisions of the Act and required legislative enactment. Finally, with the development of the Post Office, and the knowledge of the course of English Postal legislation, the necessity for some new penalties had become apparent. The 1898 Act was, therefore, intended to remove these difficulties and deficiencies and to bring the Act up-to-date.

1. See Gazette of India, 1897, Pt. V. p. 385.







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