Where a postal article has been received by post from any place beyond the limits of India, bearing a fictitious or previously used postage stamp and the addressee of such postal article has failed to attend, by himself or his agent, at the post office of delivery within the time specified in the notice sent to him in that behalf, or, having so attended, has refused to make known the name and addressee of the sender or to re-deliver the postal article or such portion thereof as may be required under section 27 of the Act, and, in consequence of such failure or refusal, the postal article has not been delivered to the addressee or his agent, the postal article shall be disposed of in the following:-The officer in charge of the post office at which the postal article has been received for delivery shall record a statement, in such form as the Director General shall prescribe, setting forth action taken by him under provisions of section 27 of the Act, and the fact of such failure or refusal as aforesaid on the part of the addressee or his agent; and shall forward the statement, together with the postal article, through the usual channel to the Director General.The Director General shall then, in due course, transmit the statement together with the postal article, to the Postal administration of the place beyond the limits of India from which the article was received.III - Air Mail Articles
