Section 201(6) in The Indian Post Office Rules, 1933
(6)An application made under sub-rule (3) may contain a request that any communication that may have to be addressed to offices in India or foreign countries for recalling the postal article or altering the address thereon may be transmitted by air mail or by telegraph and in such a case, the sender shall be liable to pay the amount of air mail or telegraph charges payable on such communications.
