Report No. 38
45. Section 9(2)(a)-Interval of 31 days.-
With reference to section 9(2)(a), the following suggestion was made1 in the Department's comments on our draft Report:
"One of the conditions provided in section 9(2) of the Act is that the publication applying for registration for concessional rates of postage, should come out at intervals of not more than 31 days. There may be need for reducing the frequency. It is felt that no periodicity regarding the intervals within which a publication should come out, need be stipulated in the Act. This may be left to the Central Government to prescribe by framing necessary rules under this section. It is suggested that this section may be suitably amended.".
In our view, this is a matter of policy, and we would express no opinion thereon.
1. S. No. 169 (Suggestion of the Department).
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