Subject to the provisions of section 39, proviso (b), of the Act, packets and newspapers which cannot be disposed of under section 38 of the Act, shall be dealt with as follows:-(a)Packets containing printed papers, obviously without value, such as trade circulars and price lists, shall be disposed of forthwith by being sold as waste paper or destroyed.(b)Other packets and newspapers shall be detained for a period of (i) one month, if they are unregistered and (ii) three months, If they are registered. On the expiration of which the packets and newspapers may be disposed of by being sold or destroyed. Magazines, periodicals and newspapers may, at the option of the Postmaster-General, be used for any public purpose.
