25. Power to intercept notified goods during transmission by post .-Where a notification has been published under section 19 of the [Sea Customs Act, 1878 (8 of 1878)], in respect of any goods of any specified description [or where the import or export into or from ] [Inserted by Act 2 of 1930, Section 40 and Schedule II. ][India] [ Substituted by Act 25 of 1950, Section 11 and Schedule IV, for " the States" .][of goods of any specified description has been prohibited or restricted by or under any other enactment for the time being in force] [Inserted by Act 2 of 1930, Section 40 and Schedule II. ], any officer of the Post Office empowered in this behalf by the Central Government may search, or cause search to be made, for any such goods in course of transmission by post, and shall deliver [all postal articles reasonably believed or found to contain such goods] [ Substituted by Act 3 of 1912, Section 5 for " all such goods found" .] to such officer as the Central Government may appoint in this behalf, and such goods may be disposed of in such manner as the Central Government may direct. [In carrying out any such search, such officer of the Post Office may open or unfasten, or cause to be opened or unfastened, any newspaper or any book, pattern or sample packet in course of transmission by post.] [ Inserted by Act 3 of 1912, Section 5. ]
