A parcel redirected to any place served by the Inland Post shall, save where the original address and the substitute address are within the delivery area of the same post office, or are within the same post town, or where the parcel has been returned by the surface route as unclaimed or refused for delivery to the sender within the delivery of the post office of issue or the same post town, be chargeable in respect of each redirection with further postage as follows:-(i)If the parcel is redirected by the surface route, a sum equal to half the amount of postage chargeable for the transmission of that parcel by the surface route;(ii)If the parcel is redirected, or returned to the sender by air, a sum as under clause (i) and in addition the difference between the amount of postage chargeable for transmission by air, and the amount of postage chargeable for transmission by the surface route of that parcel.Suspension or restriction of transmission of postal articles.
