Section 107(1) in The Indian Post Office Rules, 1933
(1)If the addressee of a foreign value-payable parcel fails to take delivery of it within seven days following the date of its first presentation or the date of delivery to him or to his accredited agent of an intimation of its arrival, a warehousing charge at the rate of rupee one per day commencing from the eighth day shall be collected from the addressee at the time of delivery.Provide that in the case of such a parcel bearing an alternative address, if the parcel cannot be delivered at the original address, the warehousing charge due from the first addressee shall be collected from the second addressee at the time of delivery.
