Section 50A(2) in The Indian Post Office Rules, 1933
(2)If the addressee of a foreign parcel addressed "Poste Restante" fails to take delivery of it within ten days following the date of its arrival in the office of delivery, a warehousing charge at the rate shown 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 forty.
