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Union of India - Section

Section 92 in The Indian Post Office Rules, 1933

92.

(1)
(a)A letter containing currency notes or bank notes and a parcel containing coin, bullion, platinum, precious stones, jewellery or articles of gold or silver, bank notes, currency notes, securities of any kind payable to bearer shall not be accepted for transmission by foreign post unless the sender also agrees to insure it.
Provided that in the case of an Insured Letter containing currency notes or bank notes, or an Insured Box containing bullion or gold coin or an Insured Box containing bullion or gold coin or an Insured Parcel containing gold coin, bullion, currency notes or bank notes or any combination of such articles, it shall be insured for the actual value of its contents;
(2)Where a foreign parcel contains coin, bullion, bank notes, currency notes or any kind of securities payable to bearer, platinum, precious stones, jewellery or articles of gold or silver, and a letter containing currency notes or banknotes is addressed to a country or place to which insurance is not available, the parcel shall be insured for its inland transit within the limits of India, and in such cases the fee charged for insurance shall be calculated as follows,
Wherethe value insured does not exceed Rs. 500.. Rs.10.00/-
Whenthe value insured exceeds Rs. 500/- foreveryadditional Rs. 500/- or fraction thereof upto Rs. 20,000 Rs. 10.00/-
Provided that in the case of parcels containing gold coin, bullion, currency notes or bank notes or any combination of such articles and a letter containing currency notes or bank notes, such insurance for inland transit shall also be for the actual value of the contents.
(3)If an uninsured foreign postal article declared to contain or manifestly containing any of the objects of the value specified in sub-rule (1), is received from a foreign country, the parcel shall be forwarded to destination and delivered to the addressee subject to the payment of a fee calculated in the manner prescribed in sub-rule (1) on the declared value of the contents or on the value assessed by the Customs authorities, whichever is higher. If refused by the addressee, it shall be returned to the country of origin.
(4)Nothing in this rule shall be deemed to authorise the transmission by post of anything which is otherwise prohibited from transmission by post.Explanation. - In this rule the expression "articles of gold or silver" includes articles made wholly or partly of gold or silver, but not electro or other plated goods. The expression "jewellery" includes watches the cases of which are entirely or mainly composed of gold, silver or platinum.