(2)In particular and without prejudice to the generality of the foregoing power, such rules may-(a)declare what classes of postal articles may be sent as value-payable postal articles;(b)direct that no postal article shall be so sent unless the sender declares that it is sent in execution of a bona fide order received by him;(c)limit the value to be recovered on the delivery of any value-payable postal article; [*](d)prescribe the form of declaration to be made by the senders of value-payable postal articles, and the time and manner of the payment of fees;(e)[ provided for the retention and repayment to the addressee in cases of fraud of money recovered on the delivery of any value-payable postal article; and [ Inserted by Act 3 of 1912, Section 7.](f)prescribe the fees to be charged for inquiries into complaints regarding the delivery of or payment for value-payable postal articles.]
