Report No. 38

Appendix XII

New Zealand-position Regarding

Interception Of Postal Articles

Extract of section 30 to 34, 44 and 84, New Zealand Post Office Act, 1959

"30. Detention of suspected postal articles.-Where the Postmaster-General or Post¬master has reason to suspect that any postal article contains any enclosure in fraud or violation of this Act, or of the Customs Acts, or of any enactment prohibiting or controlling the transfer of money or valuable securities by post, he shall detain the postal article for opening and examining in accordance with section 31 of this Act.

[Cf. 1928, No. 12, section 36]