Section 201(1) in The Indian Post Office Rules, 1933
(1)Subject to the provisions of this rule. The sender of a postal article (hereinafter in this rule referred to as the sender) posted in India may have it withdrawn from the post, or have its address altered, so long as the article:-(a)has not been delivered to the addresses;(b)has not been confiscated or destroyed by the competent authorities of the country in which the article may be for the time being;(c)has not been seized by virtue of any law of the country of destination.
