Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Delivery of Postal Articles Order, 1996 CONTENTS 1. Short title, commencement and application 2. Manner of delivery of postal articles 3. Installation of letter delivery boxes 4. Power to exempt Delivery of Postal Articles Order, 1996 In exercise of the powers conferred by sub-section (3) of Section 21 of the Indian Post Office Act, 1898 (6 of 1898) and in supersession of the Delivery of Mail Order, 1991, dated the 29th May, 1991 except as respects things done or omitted to be done before such supersession, the Director General hereby makes the following Order, namely: 1. Short title, commencement and application :- (i) This order may be called the Delivery of Postal Articles Order, 1996. (ii) It shall come into force on the 1st of January, 1996. (iii) Save as otherwise provided in Paragraph 2, this Order shall not apply to delivery of postal articles in any building which is in existence or the construction of which has been completed immediately before the commencement of this Order. 2. Manner of delivery of postal articles :- (1) On and from the commencement of this Order the postal articles, namely fully prepaid envelopes, inland letter, cards, postcards, aerograms, book packets and sample packets, acknowledgement cards and registered newspapers shall be delivered through letter delivery box in all the buildings having two storeys or more, including those high-rise buildings which have six storeys (ground plus five floors) and more, and are in existence or construction of which has been completed (immediately) before the commencement of this Order. 3. Installation of letter delivery boxes :- A letter delivery box with the name and address superscribed thereon and of such dimension suited to the requirement of the addressee shall be installed by him on the ground floor of each of the buildings referred to in Paragraph 2, in which the addressee is located and such letter delivery boxes shall be located at a convenient place which is easily accessible to the Postman or delivery agent : Provided that a single letter delivery box may be provided as a common letter box by one or more or all the addressees located in a building or same floor of the building : Provided further that the postal article of such size that do not admit of delivery through letter delivery box, all accountable articles, parcels and unpaid or insufficiently paid postal articles shall be delivered to the addressee through the Postman or delivery agent : Provided also that where a postal article required to be delivered against receipt remains undelivered due to non- availability of the addressee, an intimation relating thereto may be given through the letter delivery box and delivery of such postal article may be effected as may be communicated through the said intimation. 4. Power to exempt :- Where there is a genuine difficulty in complying with the provisions of this order in a particular building, the Chief Postmaster General, Postmaster General, Senior Superintendent of Post Offices, or as the case may be, the Superintendent of Post Offices, may for reasons to be recorded in writing, exempt the said building from the provisions of this order.