Section 84(3) in The Indian Post Office Rules, 1933
(3)In an uninsured foreign value-payable article or cash on delivery parcel on which the amount specified for recovery exceeds Rs. 100 or L 2 other than excepted articles, is received from any foreign country, the article shall be forwarded to destination by the inward foreign office of exchange as an insured article and delivered to the addressee subject to the payment of an insurance fee calculated in the manner prescribed in sub-rule (2) of rule 92 on the amount specified for recovery.Explanation. - In this rule "exceptional articles" mean:-(a)Value-payable packets;(b)Value-payable letters containing railway goods receipts, legal documents, bonds, policies of insurance, promissory notes, bills of lading or ordinary bills for collection, which have no intrinsic value.
