Section 91(1) in The Indian Post Office Rules, 1933
(1)When a foreign letter or a foreign parcel, has been posted in and insured by anIndian Post Office within or without the limits of India and when such letter, or parcel has been lost or the contents thereof have abstracted or damaged in the course of transmission by post compensation not exceeding the amount for which such letter, or parcel has been insured shall be payable, in accordance with and subject to the provisions of sub-rule (2), (4) and (5) on account of such loss, abstraction or damage, to the sender except in the case of a parcel in respect of which the Administration of the country of destination decides to pay compensation to the addressee under the same conditions as those prescribed in respect of the Indian Post Office in sub-rule (3).Provided that no compensation shall be paid in respect of a parcel sent by or addressed to:-
