(1)Registered letters, value-payable registered letters, registered parcels and value-payable registered parcels may be insured up to the value of Rs. 600/- at such branch post offices, and up to the value of Rs. 1,00,000/- at such other post offices, as may be authorized by the Postmaster General to accept articles for insurance and for such post offices as may be authorized by the Postmaster General to deliver insured articles:Note: - Where currency notes are dispatched by insured post the value shall not exceed Rs. 20,000/-.Provided that in no case shall such value exceed the real value of the contents of the article insured:Provided also that articles containing Government currency notes or bank notes or gold coin or bullion or gold ornaments or articles of gold any combination of these shall be insured for the actual value of the contents.(2)Notwithstanding anything contained in sub-rule (1), the insurance of all value-payable articles on which the amount specified for recovery exceeds Rs. 500/-, other than excepted articles, shall be compulsory for at least the amount specified for recovery from the addressee.Explanation. - In this rule "excepted 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.
