Section 42(4) in The Indian Post Office Rules, 1933
(4)If any portion of the contents of the parcel consists of anything the transmission of which is in contravention of the provisions aforesaid, the said portion shall be destroyed by the post office and the remaining portion may, at the request of the sender, be either repacked by the post office and forwarded to the sender of addressee, the necessary additional forwarding charges being collected for this purpose, or sold by the post office, and in the latter case, the proceeds realized on sale shall be remitted to the sender after deducting the expenses incurred in connection with the sale and the charges required for remitting the amount due to him.
