Indian Post Office Act, 1898
3. Meanings of "in course of transmission by
post" and "delivery"
For the purposes of
this Act-
(a) a postal article
shall be deemed to be in course of transmission by post from the time of its
being delivered to a post office to the time of its being delivered to the addressee
or of its being returned to the sender or otherwise disposed of under Chapter
VII;
(b) the delivery of
postal article of any description to a postman or other person authorized to
receive postal articles of that description for the post shall be deemed to be
a delivery to a post office; and
(c) the delivery of
postal article at the house or office of the addressee, or to the addressee or
his servant or agent or other person considered to be authorized to receive the
article according to the usual manner of delivering postal articles to the
addressee, shall be deemed to be delivery to the addressee.