Section 107(2) in The Indian Post Office Rules, 1933
(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.
