Section 87(3) in The Indian Post Office Rules, 1933
(3)Every foreign parcel tendered for insurance must be packed carefully and substantially, with due regard to the weight and nature of the contents as well as the mode of transport and the length of the journey and must be sealed with wax or lead or by other effective seals bearing a private mark, in such a way that it cannot be opened without either breaking the seal or leaving obvious traces of violation. The wax, lead or other seals and the labels of whatever kind and any postage stamps affixed to insured parcels must be so spaced that they cannot conceal injuries to the cover. Labels and postage stamps, if any, must not be folded over the two sides of the cover so as to hide the edge. Address-labels, if any, must not be pasted on the cover itself. Seals must be placed over such joint or lose flap of the covering of a parcel; and, if string be used in packing, a seal must be placed on the ends of the string where they are tied. If a parcel contains coin, bank notes, currency notes, bearer bonds, platinum, gold or silver (manufactured or not), precious stones jewels or other precious objects, it shall be packed in a strong case of wood or metal with an outer covering of cloth or stout paper.
