Indian Post Office Act, 1898
25. Power to intercept notified goods during transmission by post
Where a notification has been published under section 19 of the Sea Customs Act, 187822, in respect of any goods of any specified description 23[or where the import or export into or from 5[India] of goods of any specified description has been prohibited or restricted by or under any other enactment for the time being in force], any officer of the Post Office empowered in this behalf by the Central Government may search, or cause search to be made, for any such goods in course of transmission by post, and shall deliver 24[all postal articles reasonably believed or found to contain such goods] to such officer as the Central Government may appoint in this behalf, and such goods may be disposed of in such manner as the Central Government may direct, 17[In carrying out any such search, such officer of the Post Office may open or unfasten, or cause to be opened or unfastened, any newspaper or any book, pattern or sample packet in course of transmission by post.]
