Section 46(2) in The Indian Post Office Rules, 1933
(2)If any article in course of transmission by post is found to contravene the provisions of sub-rule (1), it shall be sent to the office of the Postmaster General, and shall there be dealt with in the manner provided in section 39 and rules 210 to 214, as if it were an undelivered postal article which cannot be disposed of under section 37 or section 38 of the Act.
