Section 84(2) in The Indian Post Office Rules, 1933
(2)Notwithstanding anything contained in sub-rule (1), the insurance of all foreign value-payable articles or cash on delivery parcels on which the amount specified for recovery exceeds Rs. 100 or L 2, other than excepted articles, shall be compulsory for their transit in India for at least the amount specified for recovery from the addressee and the fee charged for such insurance shall be as mentioned in sub - rule (1) of rule 92.
