Report No. 38
31. Liability for insured articles.-
As regards insured articles, under section 33 of the Indian Act, subject to the prescribed conditions, the Central Government is liable to pay to the sender compensation not exceeding the amount for which the postal article has been insured, for the loss of the postal article or damage caused in transmission by post. But the compensation is not to exceed the value of the article or the amount of the damage. This provision seems to have worked smoothly, and need not be disturbed, so far as its substance is concerned.
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