Section 201(3) in The Indian Post Office Rules, 1933
(3)An application for the recall or alteration of address of a Postal article under this rule may be made by the sender or by any other person authorised by him in writing in this behalf to any of the authorities referred to in sub-rule (2) either directly or through any officer-in-charge of a post office:Provided that no application shall be entertained under this sub-rule in respect of a postal article addressed to a foreign country unless such article is addressed to a country notified in this behalf by the Director-General in the Post Office Guide:Provided further that every such application shall be accompanied by a statement (which may be enclosed in a sealed cover) indicating the reasons why redelivery is sought. The sealed cover shall be opened only by the authority authorised to issue the order of redelivery or where such authority is the Central Government, by a Secretary to the Central Government.
