Section 48(2) in The Indian Post Office Rules, 1933
(2)If an officer to whom a postal article has been delivered in pursuance of an order made under section 26 of the Act returns the article to the post office with a view to its transmission either to the original sender or to the original addressee, the article, shall, provided it is suitably packed and addressed, be transmitted to its destination by post free of further charge on account of postage.
