Section 47(1) in The Indian Post Office Rules, 1933
(1)Save as otherwise provided in rule 49 and 56-A a postal article redirected to any place served by the Inland post by an officer of the Post Office or by an agent of the addressee after its delivery shall be transmitted by post free of charge in respect of such further transmission.Provided that(a)in the case of an unregistered article redirected by an agent of the addressee the article has not been opened and has been either returned to the postman or re-posted at the place of delivery; and(b)in the case of a registered article redirected by an agent of the addressee, the article has not been opened and has been returned to the postman at the place of delivery with the receipt unsigned.
