Report No. 38
Section 23
In section 23 of the principal Act, in sub-section (3), after clause (b), the following proviso shall be inserted, namely:-
"Provided that before any such article as is specified in clause (a) of section 20 is destroyed, notices in writing shall be sent to the sender and the addressee, and the article shall not be destroyed until the expiry of one month from the date on which the last of such notices is sent."