(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.(2)If the addressee of a foreign value-payable parcel addressed "Poste Restante: fails to take delivery of it within seven days following the date of its arrival in the office of delivery, a warehousing charge at the rate specified in sub-rule (1) shall be collected from the addressee at the time of delivery.Provided that the charge shall in no case exceed rupees twenty-four and fifty paise.
