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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2) in The Indian Post Office Rules, 1933

(2)Where a foreign parcel contains coin, bullion, bank notes, currency notes or any kind of securities payable to bearer, platinum, precious stones, jewellery or articles of gold or silver, and a letter containing currency notes or banknotes is addressed to a country or place to which insurance is not available, the parcel shall be insured for its inland transit within the limits of India, and in such cases the fee charged for insurance shall be calculated as follows,
Wherethe value insured does not exceed Rs. 500.. Rs.10.00/-
Whenthe value insured exceeds Rs. 500/- foreveryadditional Rs. 500/- or fraction thereof upto Rs. 20,000 Rs. 10.00/-
Provided that in the case of parcels containing gold coin, bullion, currency notes or bank notes or any combination of such articles and a letter containing currency notes or bank notes, such insurance for inland transit shall also be for the actual value of the contents.