Indian Post Office Act, 1898
33. Liability in respect of postal articles insured
Subject to such
conditions and restrictions as the Central Government may, by rule, prescribe, 32[the
Central Government] shall be liable to pay compensation, not exceeding the
amount for which a postal article has been insured, to the sender thereof for the
loss of the postal article or its contents, or for any damage caused to it in
course of transmission by post:
Provided that the
compensation so payable shall in no case exceed the value of the article lost
or the amount of the damage caused.