(3)If the addressee or his agent fails to attend at the post office within the time specified in the notice, or, having attended within that time, refuses to make known the name and address of the sender or to redeliver the postal article or portion thereof as required by sub-section (2), the postal article shall not be delivered to him, but shall be disposed of in such manner as the Central Government may direct.Explanation .-For the purposes of this section, the expression "postage stamp" includes any postage stamp for denoting any rate or duty of postage of any part of [India or of His Majesty's dominions] [ Substituted by A.O. 1950, for " Her Majesty's dominions or of any Indian State." ] or foreign country [and the impression of any stamping machine provided or authorised for the like purpose by or under the authority of the Government of such ] [Inserted by Act 16 of 1924, Section 3. ][part or country] [ Substituted by A.O. 1950, for the words " part, State or country" .].[27-A. Prohibition of transmission by post of certain newspapers.-No newspaper printed and published in ][India] [ Substituted by Act 25 of 1950, Section 11 and Schedule IV, for " the States" ][without conforming to the rules laid down in the Press and Registration of Books Act, 1867 (25 of 1867), shall be transmitted by post.
