Section 99(1) in The Indian Post Office Rules, 1933
(1)If the addressee of a value payable postal article omits to take delivery of it within the seven days, following the date of its presentation or the date of delivery of an intimation or its arrival to him or to his accredited agent, or in the case of an article sent out for delivery through a village postman, the date of return to the post office of the village postman, after its first presentation or delivery of intimation of its arrival to the addressee or to his accredited agent, the article shall be returned to the sender on the eighth day;Provided that if in the meantime the addressee has applied in writing to the post office for the detention of the article for a further period not exceeding seven days beginning with the said eighth day and pays with the application a fee of rupees three for each day of such further period in the case of value-payable parcels and rupees two for each day of such further period in the case of other value-payable articles, the article shall not be returned to the sender until the expiration of the further period covered by the application . Any fee so paid shall in no circumstances be returned.Vide GSR 23 (E) dated 11th January 2002
