(1)Save as otherwise provided in rule 49 and 56-A a postal article redirected to any place served by the Inland post by an officer of the Post Office or by an agent of the addressee after its delivery shall be transmitted by post free of charge in respect of such further transmission.Provided that(a)in the case of an unregistered article redirected by an agent of the addressee the article has not been opened and has been either returned to the postman or re-posted at the place of delivery; and(b)in the case of a registered article redirected by an agent of the addressee, the article has not been opened and has been returned to the postman at the place of delivery with the receipt unsigned.(2)Where a postal article is redirected to any place under the first paragraph of this rule, the Postmaster at such place may, if authorized by a general or special order in this behalf issued by the Postmaster-General, require the addressee of the redirected article to give, a at the time of delivery, a receipt for such article.
