Coin, bullion, platinum, precious stones, jewellery, currency notes and articles of gold or silver may be sent by post only in insured letters or insured parcels. If a letter or parcel presented at the post office window is found to contain any such object of value, it shall not be accepted for transmission by post, unless the sender insures it, and if an uninsured article manifestly containing any such object of value is found in course of transmission by post it shall be either intercepted and returned to the sender or forwarded to destination and delivered to the addressee subject to the payment of a fee of two rupees. The payment of this fee shall not impose any liability on the Central Government.Explanation. - In this rule, the expression "articles of gold or silver" includes articles made wholly or partly of gold or silver, but not coins and electro or other plated goods. The expression "coin" does not include cut counterfeit coin remitted on behalf of the currency Department and Mints. The expression "Currency notes" does not include defaced note, i.e notes from which the signature has been cut off after cancellation, remitted on behalf of the Currency Department. The expression jewellery includes watches the cases of which are entirely or mainly composed of gold, silver or platinum.
