271. Information from post or telegraph office records.
- Records of a post or telegraph office shall be produced and information available in them shall be given by the postmaster or telegraph master on the written order of any police officer who is making an investigation under the Code of Criminal Procedure; but only those entries in the records shall be disclosed which relate to the persons accused of the offence under investigation, or which are relevant to that offence. In any other case the postmaster shall refer for orders to the Postmaster-General, who will decide whether or not, under section 124 of the Indian Evidence Act, 1872, the information required shall be withheld. When the information required by a police officer is not available in the records of the post office, the police officer shall be informed accordingly, irrespective of the question whether the information, if available, might or might not be given.
