(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 The sender of a postal article (hereinafter in this rule referred to as the sender) posted in India may have it withdrawn from the post, or have its address altered, so long as the article:-(a)has not been delivered to the addresses;(b)has not been confiscated or destroyed by the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.(2)No postal article shall be recalled nor shall the address thereon be altered under this rule except under and in accordance with the orders of the Central Government, the Director-General, Postmaster-General or such other authority as may be authorised in this behalf.(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.(4)An application made under Sub-rule (3) shall be accompanied by a fee calculated at the rate of rupees Six for each postal article to which it relates:Vide GSR 23 (E) dated 11th January 2002Provided that where the application is in respect of several postal articles, posted at the same time, at the same office, by the same sender, to the same addressee, the articles so posted shall be treated as a single article for calculating the fee:Provided also that the fees paid under this sub-rule shall in no circumstances be refunded.(5)Where the application is in respect of an insured or registered article, it shall also be accompanied by a copy of the original receipt granted by the post office and fresh postage necessary.(6)An application made under sub-rule (3) may contain a request that any communication that may have to be addressed to offices in India or foreign countries for recalling the postal article or altering the address thereon may be transmitted by air mail or by telegraph and in such a case, the sender shall be liable to pay the amount of air mail or telegraph charges payable on such communications.(7)The Central Government shall not incur liability be reason of mis-delivery of any postal article contrary to an application made under this rule.(8)Nothing in this rule shall preclude a sender of a postal article from making a requestfor a simple correction of the address (not involving alteration of the name or status ofthe addressee) direct to the office of destination of the article.VI. - Detention in the Post Office of Book and Pattern Packets and Parcles.
