(1)If the addressee of a foreign parcel fails to take delivery of it within ten 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 eleventh day, shall be collected from the addressee at the time of delivery;Provided that in the case of 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 also be collected from the second addressee at the time of delivery;Provided also that the charge shall in no case exceed Rupees twenty four and fifty paise.(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.
