Section 180E in The Indian Post Office Rules, 1933
180E.
(1)The purchaser of an Indian Postal order shall be entitled to obtain repayment of its value, but not the commission, on presenting the order and the counterfoil at the post office from which the order was purchased within two years from the last day of the month of issue. He shall also be entitled to repayment of its value after two years but not after three years from the last day of the month of issue provided a second commission at the rates prescribed in rule 180-A above is paid.(2)Should the order have been crossed for payment through a bank, the purchaser shall first cancel the crossing by writing across the face of the order the words "please pay cash" and adding his initials.(3)No payment shall be claimable in respect of any stamp used for the purpose of making up a broken amount unless it is a proper stamp within the meaning of rule 191.
