Indian Post Office Act, 1898


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Section
 Section Title
  INTRODUCTION
  1 Short title, extent, application and commencement View Judgements
  2 Definitions View Judgements
  3 Meanings of "in course of transmission by post" and "delivery" View Judgements
  4 Exclusive privilege of conveying letters reserved to the Government View Judgements
  5 Certain persons expressly forbidden to convey letters View Judgements
  6 Exemption from liability for loss, misdelivery, delay or damage View Judgements
  7 Power to fix rates of inland postage View Judgements
  8 Power to make rules as to payment of postage and fees in certain cases View Judgements
  9 Power to make rules as to registered newspapers View Judgements
  10 Power to declare rates of foreign postage View Judgements
  11 Liability for payment of postage View Judgements
  12 Recovery of postage and other sums due in respect of postal articles View Judgements
  13 Customs duty paid by the post office to be recoverable as postage View Judgements
  14 Post Office marks prima facie evidence of certain facts denoted View Judgements
  15 Official mark to be evidence of amount of postage View Judgements
  16 Provision of postage stamps and power to make rules as to them View Judgements
  17 Postage stamps to be deemed to be stamps for the purpose of revenue View Judgements
  18 Redelivery to sender of postal article in course of transmission by post View Judgements
  19 Transmission by post of anything injurious prohibited View Judgements
  19A 1 Transmission by post of tickets, proposals, etc., relating to unauthorised lotteries prohibited View Judgements
  20 Transmission by post of anything indecent, etc., prohibited View Judgements
  21 Power to make rules as to transmission by post of postal articles View Judgements
  22 Power to postpone despatch or delivery of certain postal articles View Judgements
  23 Power to deal with postal articles posted in contravention of Act View Judgements
  24 Power to deal with postal articles containing goods contraband or liable to duty View Judgements
  24A 1 Power to deliver such articles to Customs authority View Judgements
  25 Power to intercept notified goods during transmission by post View Judgements
  26 Power to intercept postal articles for public good View Judgements
  27 Power to deal with postal articles from abroad bearing fictitious or previously used stamps View Judgements
  27A 1 Prohibition of transmission by post of certain newspapers View Judgements
  27B Power to detain newspapers and other articles being transmitted by post View Judgements
  27C Procedure for disposal by High Court of applications for release of newspapers and articles so detained View Judgements
  27D Jurisdiction barred View Judgements
  28 Registration of postal articles View Judgements
  29 Power to make rules as to registration View Judgements
  30 Insurance of postal articles View Judgements
  31 Power to require insurance of postal articles View Judgements
  32 Power to make rules as to insurance View Judgements
  33 Liability in respect of postal articles insured View Judgements
  34 Transmission by post of value-payable postal articles View Judgements
  35 Power to make rules as to value-payable postal articles View Judgements
  36 Power to give effect to arrangements with other countries View Judgements
  37 . Power to make rules as to disposal of undelivered postal articles View Judgements
  38 Disposal of undelivered postal articles at office of Post Master General View Judgements
  39 Final disposal of undelivered postal articles View Judgements
  40 Duty of master of ship, departing from any port in India and not being a mail ship, to convey mail bags View Judgements
  41 Duty of master of ship arriving at any port in India in respect of postal articles and mail bags on board View Judgements
  42 Allowance of gratuities for conveyance of postal articles by ships other than mail ships View Judgements
  43 Power to maintain money order system and (o make rules as to remittances thereby View Judgements
  44 Power for remitter to recall money order or alter name of payee View Judgements
  45 Power to provide for the issue of postal orders View Judgements
  46 Power to give effect to arrangements with other countries View Judgements
  47 Recovery of money order paid to the wrong person View Judgements
  48 Exemption from liability in respect of money orders View Judgements
  49 Penalty for misconduct of person employed to carry or deliver mail bags or postal articles View Judgements
  50 Penalty for voluntary withdrawal from duly, without permission or notice, of person employed to carry or deliver mail bags or postal articles View Judgements
  51 Penalty for making false entry in register kept by person employed to carry or deliver any postal articles View Judgements
  52 Penalty for theft, dishonest misappropriation, secretion, destruction, or throwing away of postal articles View Judgements
  53 Penalty for opening, detaining or delaying postal articles View Judgements
  54 Penalty for fraud in connection with official marks and for receipt of excess postage View Judgements
  55 Penalty for fraudulently preparing, altering secreting or destroying Post Office documents View Judgements
  56 Penalty for fraudulently sending unpaid postal articles View Judgements
  57 Punishment of offences committed in a tribal area, Acceding State or other Indian State View Judgements
  58 Penalty for contravention of section 4 View Judgements
  59 Penalty for contravention of section 5 View Judgements
  60 Penalty for breach of rules under section 16 View Judgements
  61 Penalty for contravention of section 19, 19A or 20 View Judgements
  62 Penalty for defiling or injuring post office letter-boxes View Judgements
  63 Penalty for affixing without authority thing to, or painting, tarring or disfiguring, post office or post office letter-box View Judgements
  64 Penalty for making false declaration View Judgements
  65 Penalty for master of ship failing to comply with the provisions of section 40 or 41 View Judgements
  66 Penalty for detention of letters on board vessel arriving in port View Judgements
  67 Penalty for detaining mails or opening mail bag View Judgements
  68 Penalty for retaining postal articles wrongly delivered or mail bags View Judgements
  69 Penalty for unlawfully diverting letters View Judgements
  70 Penalty for abetting or attempting to commit, offences under Act View Judgements
  71 Property in cases of offences to be laid in the Post Office View Judgements
  72 Authority for prosecutions under certain sections of Act View Judgements
  73 Zamindari and other district posts View Judgements
  74 General power to make rules and provisions as to rules under Act View Judgements
  75 Delegation of powers, other than rule-making powers to Director General View Judgements
  76 Repeal View Judgements
  77 Saving View Judgements
  SCHEDULE I
  SCHEDULE II



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