(3)Notwithstanding anything in sub-section (1)-(a)any postal article sent by post in contravention of the provisions of section 19 [or section 19-A] [ Inserted by Act 7 of 1958, Section 3.] may, under the authority of the Post Master General, if necessary, be opened and destroyed; and(b)[ any postal article sent by post in contravention of the provisions of section 20 may be disposed of in such manner as the Central Government may by rule direct.] [ Substituted by Act 3 of 1912, for Clause (b).]
