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[Cites 0, Cited by 0] [Section 50B] [Entire Act]

Union of India - Subsection

Section 50B(1) in The Indian Post Office Rules, 1933

(1)If the addressee of (a) an inward foreign packet (or bag) or printed papers or (b) an inward foreign small packet or (c) an inward foreign insured letter or insured box, 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, and if its weighs more than 500 grams, a warehousing charge at the rate of rupees five per day commencing from the eight day, shall be collected from the addressee at the time of delivery.Vide GSR 310 (E) dated 12/01/2010