(1)No article shall be transmitted by post which has anything written, printed or otherwise impressed upon or attached to its address-side, which, either on account of its being likely to be mistaken for stamps used for the payment of postage or by inconvenient proximity to any such stamp or by tending to prevent the easy and quick reading of the address or in other way, is in itself or in the manner in which it is written, printed, impressed or attached, likely, in the opinion of the Director General, to embarrass the officers of the Post Office in dealing with such article.(1a)No article shall be transmitted by post which bears any stamp that was at any time, but is not now, in use for the payment of postage, or which has printed or otherwise impressed upon or attached to it, or any part of it, a facsimile, imitation, likeness, reproduction or representation of such stamp.(2)If any article in the course of transmission by post is found to contravene the provisions of sub-rule (1) or (1a) it shall be returned to the sender.
