There shall be payable to the sender of an insured postal article compensation not exceeding the amount for which the article has been insured, for the loss of the postal article or any of its contents or for any damage caused to it in course of transmission by post:Provided that the compensation shall in no case exceed the value of the article or any of its contents lost or the amount of the damage caused, and provided that in the case of loss the sender shall furnish full particulars of the contents of the postal article and their value:Provided, also, that no compensation shall be payable-(a)where there has been misdelivery arising out of incorrectness or incompleteness of the address written by the sender;(b)where there has been fraud on the part of the sender or addressee;(c)where the insured article has been delivered to the addressee and he has signed and returned the receipt therefor;(d)where the sender has not given, intimation of the loss within three months from the date of posting;(e)where the loss or damage was due to improper or insecure packing;(f)where there is no visible damage to the cover or seals;(g)where the insured article contains government currency notes, bank notes, gold coin or bullion or any combination of these, both and has not been insured for the actual value of the contents;(h)in the case of the loss of halves of currency notes;(i)in the case of damage arising from the nature of the article insured, or(j)where the insured article contained anything the transmission of which by post is prohibited.
