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Union of India - Section

Section 107A in The Indian Post Office Rules, 1933

107A.

(1)If the addressee of an inward foreign value-payable packet (or bag) of printed papers fails to take delivery of it within seven days following the date of its first presentation or the date delivery to him or to his accredited agent of an intimation of its arrival, and if it weighs more than 500 grams, a warehousing charge at the rate of rupee one per day, commencing from the eight day, shall be collected from the addressee at the time of delivery.
(2)If the addressee of (a) an inward foreign value-payable packet (or bag) of printed papers or business papers, or (b) an inward foreign value-payable insured letter addressed "Poste Restante" fails to take delivery of it within seven days following the date of its arrival in the office of delivery, and if it weighs more than 500 grams, a warehousing charge at the rate of rupee one per day commencing on the eighth day shall be collected from the addressee at the time of delivery.