Report No. 38
50. Section 18.-
Section 18 deals with the re-delivery to the sender of postal articles, and with the recalling of postal articles. As has been held by the Supreme Court,1 the right of the sender to reclaim a letter is not an absolute right, as it is left entirely to the postal authorities to decide whether a letter once posted should be returned to the sender. The negative proposition given in section 18(2) sufficiently brings out this aspect emphasised by the Supreme Court. This section need not be disturbed.
1. Income-tax Commissioner v. Ogale Glass Works Ltd., (1955) 1 SCR 185: AIR 1954 SC 429.
51. With reference to section 18, we have received a suggestion1 to empower the Government to make rules for changing the name and address of the addressee. We feel, that a wide power to change the name and address may be abused. The suggestion has not, therefore, been accepted.
1. S. No. 96 (Suggestion of the Department).
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