Section 102C in The Indian Post Office Rules, 1933
102C.
An article may be sent by the electronic value payable post even though it possesses no intrinsic value. Thus legal documents, Bonds, policies of insurance, promissory notes, railway goods, and parcel receipts, bills of lading or ordinary bills for collection may be sent as electronic Value Payable Postal articles. In the case of railway receipt or bill of lading sent as an electronic Value Payable postal article it will be sufficient for the purpose this rule if the article to which railway receipt or bill of lading relates has been sent in execution of bona fide order. In the case of other documents specified document must be sent in education of a bona fide order to send the document itself.
