No such postal article as aforesaid shall be accepted at any post office for transmission by post as a value payable postal article unless the sender declares that it is sent in execution to a bona fide order received by him. At any post office notified from time to time in this behalf by the Director General, the sender shall, in addition, be required to declare that the article is one the transmission of which by post as a value payable postal article is permitted. No postal article as aforesaid shall be accepted at these offices without such further declaration.Explanation. - An article may be sent by the 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 value payable postal articles. In the case of a railway receipt or bill of lading sent as a value payable postal article it will be sufficient for the purposes of this rule if the article to which the railway receipt or bill of lading relates has been sent in execution of a bona fide order. In the case of the other documents specified the documents must be sent in execution of a bona fide order to send the document itself.
