If a complaint is made by the addressee immediately after the receipt of value payable postal article, that it was sent dishonestly, or fraudulently, the Postmaster General may, if satisfied that there are prima facie grounds for believing that the value payable postal article was sent with the intention of defrauding the addressee, with hold the payment to the sender of the money recovered from the addressee. If after making such enquiries as may be necessary, he is fully satisfied that that value payable postal article was sent with this intention, he may order the return of the article to the sender and refund to the addressee the sum of money recovered from him on delivery of the value payable postal article.
