Section 72(2) in The Indian Post Office Rules, 1933
(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.
