An undelivered postal article, of which the addressee-(a)has refused or after due notice omitted to take delivery, or(b)is known to have gone away from India without leaving instructions at the post office as to the redirection of his correspondence, or(c)is dead and there is no person to whom the article could properly be delivered, shall not be detained in the post office to which it is addressed.In the office of the Postmaster General.
