Section 109(3) in The Indian Post Office Rules, 1933
(3)In the case of articles received under the V.P System for delivery in India, the amount to be recovered from the addressee shall be sum specified by the sender for remittance to himself plus a fee calculated in the manner indicated below:-(a)in the case of articles received from the People's Republic of Yemen, a fee as in rule 98;(b)in the case of articles received from the countries and places with which the medium of exchange is British Pound Sterling, a fee as in Schedule II below; and(c)in the case of articles received from the countries and places with which the medium of exchange is Indian Rupee, a fee as in Schedule 1 below.A delivery fee of 25 paise on every article transmitted from any country mentioned in sub-rule (1) other than Pakistan and the People's /democratic Republic of Yemen as value-payable shall also be recovered from the addressee. When the amount due is recovered from the addressee, the sum for payment to the sender shall be remitted to him by means of money order. If the addressee of a value payable article refuses to take delivery or omits to take delivery of it, it shall be returned to the sender.
