Section 91(6) in The Indian Post Office Rules, 1933
(6)In the following cases, namely:-(a)when an insured letter or box or parcel is lost or destroyed or its contents are wholly abstracted;(b)when by reason of damage attributable to the postal service the addressee refuses to take delivery of an insured parcel;The sender of such letter, box or parcel, shall be further entitled to a refund of the charges and fees which have been paid, and when an error on the part of the Post Office gives rise to enquiry as to disposal of such letter, or parcel, to a refund of, any fee paid on account of such enquiry; but the sender of such letter, box or parcel shall in no case be entitled to a refund of the fee paid for insurance.
