(1)The Director General shall, from time to time, notify in the post Office Guide the countries and places for transmission to which registered letters containing jewellery or valuable, value-payable registered letters, parcels and value-payable parcels may be insured, and the limit up to which such letters or parcels may be insured in each case.(1A)The Director General shall also, from time to time, notify in the Post Office Guide the countries and places with which value payable postal articles under value-payable system and value payable articles under cash-on-delivery system may be charged.Provided that in no case shall such value exceed the real value of the contents of the letter, or parcel insured.(2)Notwithstanding anything contained in sub-rule (1), the insurance of all foreign value-payable articles or cash on delivery parcels on which the amount specified for recovery exceeds Rs. 100 or L 2, other than excepted articles, shall be compulsory for their transit in India for at least the amount specified for recovery from the addressee and the fee charged for such insurance shall be as mentioned in sub - rule (1) of rule 92.(3)In an uninsured foreign value-payable article or cash on delivery parcel on which the amount specified for recovery exceeds Rs. 100 or L 2 other than excepted articles, is received from any foreign country, the article shall be forwarded to destination by the inward foreign office of exchange as an insured article and delivered to the addressee subject to the payment of an insurance fee calculated in the manner prescribed in sub-rule (2) of rule 92 on the amount specified for recovery.Explanation. - In this rule "exceptional 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.
