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Union of India - Section

Section 224 in The Indian Post Office Rules, 1933

224.

The officers specified below are hereby empowered to search or cause search to be made, while articles are in the course of transmission by post, for goods the bringing or taking of which by land, sea or air, into or out of India or the State of Pondicherry or any part thereof, has been prohibited by general or special order under Sec. 19 of the Sea Customs Act, 1878 (7 of 1878) or any law or regulation for the time being in force having the same authority as the said section and to deliver any postal article found or reasonably believed to contain any of the prohibited goods to the nearest Customs collector or any other authority empowered to enforce the prohibitions imposed under the same Law or Regulation.Lists of Officers:-
(1)Officers-in-charge of Post Offices, RMS Offices and Sections functioning as Offices of Exchange for letter mails and Parcels (including air mails).
(2)Presidency-Postmasters, Deputy Presidency-Postmasters and Assistant Presidency-Postmasters at Bombay, Calcutta and Madras.
(3)Director, Deputy Director and Assistant Director Foreign Post, Bombay.
(4)All Head Postmasters.