(1)Every postal article intended to be transmitted by post as a value payable postal article shall be presented at the post office with a printed form, prescribed by the Director - General and obtainable at the post office, in which the sender shall specify the sum to be remitted to himself, fill in the required entries in ink, and sign the declaration required by rule 95. The sender of a postal article intended to be transmitted by post as value-payable shall write clearly on the face of the article itself.(a)in the upper left-hand corner - the letters "V.P." followed by an entry, in figures and words, of the amount for remittance to himself, and(b)in the lower left-hand corner - his own name and full address.(2)In addition to postage, registration fee and insurance fee where leviable, the sender of a postal article intended to be transmitted by post as a value payable postal article shall be required to pay an additional fee calculated according to the schedule given below on the amount specified for recovery from the addressee.
