| Contents |
| 1. |
Reference to the Commission |
| 2. |
Existing Act |
| 3. |
Scheme of revision |
| 4. |
Scheme of the existing Act |
| 5. |
Rules and notifications |
| 6. |
Cognate Acts |
| 7. |
Examination of the Act |
| 8. |
Section 1-Title |
| 9. |
Section 2(a)-"Director General |
| 10 - 11 |
Sections 2(d), 10(1), 15, 27; Explanations 36(1), and 46(1)-References to Her Majesty's Government, etc. |
| 12. |
Sections 2(d)-Mail ships |
| 13 - 14 |
Section 2(g)-Postage Stamps and franking machines |
| 15. |
Sections 2(g) and surcharge on stamps |
| 16. |
Section 2(h) and (k)-Definition of Post Office |
| 17. |
Section 2(i)-"Postal Article" |
| 18. |
Section 2(1)- Postmaster-General |
| 19. |
Section 4 |
| 20. |
Sections 4 and 5.- |
| 21 - 27 |
Section 6-Liability of Post Office.- |
| 28 - 29 |
English law-Statutory provisions regarding Crown liability. |
| 30. |
Whether changes necessary in section 6. |
| 31. |
Liability for insured articles |
| 32. |
Liability of the officers themselves-Indian and English Law |
| 33. |
Section 6 and the general question of State liability in tort |
| 34. |
Position apart from statutory provisions |
| 35 - 36 |
Sections 6, 30, etc. |
| 37 - 38 |
Suggestion regarding liability |
| 39. |
Section 6 and suggestion to make Post Office liable for misdelivery, etc., due to dishonesty etc. |
| 40. |
Section 7 and petitions to President, Parliament, etc. |
| 41. |
Section 9-Renewal of registration |
| 42 - 43 |
Section 9-Foreign newspapers |
| 44. |
Section 9-Constitutional aspects |
| 45. |
Section 9(2)(a)-Interval of 31 days |
| 46 - 47 |
Section 11-Service stamps |
| 48. |
Section 13-Customs duties |
| 49. |
Section 17-Forged money-orders and fictitious stamps |
| 50 - 51 |
Section 18. |
| 52 - 53 |
Section 19 |
| 55. |
Section 20. |
| 56 - 60 |
Recommendation regarding destruction of obscene articles |
| 61. |
Suggestions regarding section 20 |
| 62. |
Section 20 and communications with the enemy and official secrets |
| 63. |
Section 20(b) and objectionable matters |
| 64. |
Section 21. |
| 65 - 66 |
Section 21(1)(b)-Certificate of posting |
| 67. |
Section 22 |
| 68. |
Section 23 |
| 69 - 71 |
Section 23(3)(a) |
| 72. |
Section 23(3)(b) |
| 73. |
Sections 23 and 27, and Police Officers |
| 74. |
Section 24 |
| 75 - 76 |
Section 24 and action under other sections |
| 77 - 78 |
Section 24-Power under first proviso |
| 79. |
Section 24A |
| 80. |
Section 12A and Customs Act |
| 81. |
Section 25A |
| 82 - 85 |
Section 26 |
| 86. |
Recommendation regarding section 26 |
| 87 - 92 |
Section 26 and comments received on the draft Report |
| 93. |
Recommendation regarding section 5, Telegraph Act |
| 94. |
Section 27 |
| 95. |
Section 27B |
| 96 - 101 |
Sections 28 and 29-Court Notices sent by post |
| 102 - 104 |
Section 28 and liability of the State for registered articles |
| 105. |
Sections 30 and 32 |
| 106 - 107 |
Section 33-insured articles |
| 108. |
Section 34 and V.P.P. articles |
| 109. |
Section 34 and cases of non-delivery |
| 110 - 111 |
Section 39 |
| 112. |
Section 46-Money Order to foreign countries |
| 113. |
Analysis of penal sections |
| 114. |
Sections 49, 50, 51, 63 and 67 |
| 115. |
Section 52 |
| 116. |
Section 53 |
| 117. |
Section 53, Proviso (Interpretation) |
| 118 - 119 |
Section 62 |
| 120 - 121 |
Section 68 |
| 122. |
Section 69 |
| 123 - 124 |
Section 72-Authority for prosecutions section of Act |
| 125. |
Suggestion to make certain offences cognizable considered |
| 126. |
Section 73 |
| 127. |
Power to place post boxes on municipal lands |
| 128 |
Strikes |
| 129. |
Telegrams sent by post in places where there is no telegraph office |
| 130 - 142 |
Limitation for suit for compensation for postal articles |
| 143 - 144 |
Location of the new Articles 11A and 11B |
| 145. |
Limitation-starting point |
| 146 - 156 |
English law as to limitation |
| 157. |
British Statutes applicable to India on the subject |
| 158. |
Other changes |
| 159. |
Amendment of rules not considered |
| 160. |
Appendices |
| Appendix I |
Recommendations as shown in The form of Draft Amendments |
| |
Section 1 |
| |
Section 2 |
| |
Section 3(c) |
| |
Section 4 |
| |
Section 5 |
| |
Section 10 |
| |
Section 23 |
| |
Section 26 |
| |
Principles for guidance in certifying films |
| |
Section 28 |
| |
Section 34 |
| |
Section 33 |
| |
Section 42A (New) |
| |
Section 45 |
| |
Section 47A (New) |
| |
Section 52 |
| |
Section 56A (New) |
| |
56A. Stealing mail bag or postal article.-If any person- |
| |
Section 64 |
| |
Section 65A (New) |
| |
65A. Penalty for in-charge of aircraft.-Whoever, being the person in-charge of an aircraft,- |
| |
Section 66 |
| |
Section 69 |
| |
Section 72A (New) |
| |
72A. Trial of offences |
| |
Section 74 |
| Appendix II |
Notes on Clauses |
| |
Section 1 |
| |
Section 2 |
| |
Section 3(c) |
| |
Section 4(1)(bb) and (bbb) (New) |
| |
Section 4(1)(c) |
| |
Section 5(b) |
| |
Section 10 |
| |
Section 23 |
| |
Section 26 |
| |
Section 28 |
| |
Section 33 |
| |
Section 34 |
| |
Section 42A (New) |
| |
Section 45 |
| |
Section 47A (New) |
| |
Section 52 |
| |
Section 56A (New) |
| |
Section 64 |
| |
Section 65A (New) |
| |
Section 66 |
| |
Section 69 |
| |
Section 78A (New) |
| |
Section 74 |
| Appendix III |
Recommendations in Respect of other Laws (Or in Respect of Rules Under The Act) |
| I. |
Limitation Act, 1963 (36 of 1963) |
| II. |
Mail Ships |
| III. |
Indian Telegraph Act, 1885 (13 of 1885) |
| IV. |
Indian Post Office Rules, 1933 |
| Appendix IV |
Constitutional Aspects of Some Sections of The Post Office Act |
| |
Section 9 |
| Appendix V |
Detailed Note on Section 26, Post Office Act |
| |
Detailed Note on Section 26, Post Office Act |
| Appendix VI |
Emergency Provisions in Central Acts |
| |
Emergency Provisions in Central Acts |
| Appendix VII |
Statutory Provisions in England as to Interception of Postal Articles |
| |
Statutory Provisions in England as to Interception of Postal Articles |
| Appendix VIII |
Report of Committee in England Regarding Interception of Communications |
| |
Report of Committee in England Regarding Interception of Communications |
| Appendix IX |
Legal Issues Raised by Interception of Postal Articles |
| |
Legal Issues Raised by Interception of Postal Articles |
| Appendix X |
Position in Canada Regarding Interception of Postal Articles |
| |
Position in Canada Regarding Interception of Postal Articles |
| Appendix XI |
Australia-Position Regarding Interception of Postal Articles |
| |
Australia-Position Regarding Interception of Postal Articles |
| Appendix XII |
New Zealand-position Regarding |
| 30. |
Detention of suspected postal articles |
| 31. |
Opening of suspected postal articles |
| 32. |
Notification to addressee or sender of detained postal articles |
| 33. |
Disposal of articles opened under this Act |
| 34. |
Opening of postal articles under Governor General's Warrant |
| 44. |
Prohibition of postal articles for certain addressee |
| 84. |
Wartime control of telegrams |
| Appendix XIII |
U.S.A.-position Regarding Interception of Postal Articles |
| |
U.S.A.-position Regarding Interception of Postal Articles |
| Appendix XIV |
Liability for Registered Articles in England |
| |
Liability for Registered Articles in England |
