[(1) every letter tendered for insurance shall be enclosed either-(i)in a strong cover securely fastened and sealed with fine wax bearing a private mark, in such a way that it cannot be opened without breaking the seal or leaving traces of violation; or(ii)in a fastened tear and water resistant envelop made up in one piece, and allowing the seals or adhesive tape to adhere completely, having tamper evident adhesive tape with a window on flap containing logo of the Department of Posts with words 'Void Open' and capable of leaving indelible impressions of tampering and die cut marks on seams,With the stipulation that-(a)not more than one non-postal stamp or label of any kind not exceeding two and a half centimetre by two and a half centimetre in size (2.5 cm x 2.5 cm) shall be affixed by the sender to such a cover;(b)the envelope with black or coloured borders shall not be used;(c)wherever, a letter in a cover securely fastened and sealed with fine wax bearing a private mark is tendered, seals shall be placed over each flap or seam of the cover, and if the cover is tied round with string or tape, a seal shall be placed on the ends where they are tied; and(d)the envelope shall not contain any coin platinum, gold or silver, manufactured or not, precious stone, jewels and other valuable articles.(1A)The specification and design of water tear resistant envelope referred to in time(ii) of sub-section (1) shall be approved by the Director General, Department of Posts and shall bear particulars of approval and details of manufacturer on the reverse of the envelop.] [Substituted by Notification No. G.S.R. 532 (E), dated 3.8.2007](2)Deleted.(3)Every foreign parcel tendered for insurance must be packed carefully and substantially, with due regard to the weight and nature of the contents as well as the mode of transport and the length of the journey and must be sealed with wax or lead or by other effective seals bearing a private mark, in such a way that it cannot be opened without either breaking the seal or leaving obvious traces of violation. The wax, lead or other seals and the labels of whatever kind and any postage stamps affixed to insured parcels must be so spaced that they cannot conceal injuries to the cover. Labels and postage stamps, if any, must not be folded over the two sides of the cover so as to hide the edge. Address-labels, if any, must not be pasted on the cover itself. Seals must be placed over such joint or lose flap of the covering of a parcel; and, if string be used in packing, a seal must be placed on the ends of the string where they are tied. If a parcel contains coin, bank notes, currency notes, bearer bonds, platinum, gold or silver (manufactured or not), precious stones jewels or other precious objects, it shall be packed in a strong case of wood or metal with an outer covering of cloth or stout paper.(4)All the seals affixed to an insured foreign letter or parcel or insured box shall be of the same kind of wax (or lead in the case of parcels) and shall bear distinct impressions of the same private device. The device shall not be that of a current coin or merely a series of straight, curved or crossed lines.
