(1)The amount for which single foreign rupee money order may be issued or the total amount for which a single remitter may obtain such money orders in one day, shall not exceed Rs. 1,000. or such smaller sum as may in the case of remittances to any particular country or countries be specially notified by the Director General. [Sentence in draft may be put up here.] In the event of foreign rupee money orders exceeding the prescribed limit in the aggregate being accepted by any post office or offices in India, from a single remitter in one day only such money order or money orders as do not exceed that limit shall be advised to destination and the value of the remaining money order or money orders shall be repaid to the remitter, who shall not, however be granted a refund of the commission paid by him in respect of such money orders. No foreign rupee money order shall include any fraction of a paisa.(2)The amount for which a single foreign sterling money order may be issued or the total amount for which a single remitter may obtain such money order in one day shall be limited to 40 or such smaller sum as may in the case of remittances to any particular country or countries be especially notified by the Director General. The total amount for which a single remitter may obtain such money orders in one day for any country other than Great Britain and Northern Ireland shall not exceed the prescribed limit. In the event of foreign sterling money orders exceeding the prescribed limit in aggregate bring accepted by a post office or offices in India from a single remitter in one day (for countries other than Great Britain and Northern Ireland) only such money order or money orders shall as do not exceed that limit shall be advised to destination and the value of the remaining money order or money orders shall be repaid to the remitter who shall not however be granted a refund of the commission paid by him in respect of such money orders. No foreign sterling money orders shall include any fraction of a penny.(2A)Where a single foreign rupee money order or a single foreign currency money order exceeding the limit specified in sub-rule (1) or sub-rule (2) as the case may be is accepted, the said money order shall be advised to destination only for the limit so specified and the balance, together with the excess charged commission shall be refunded to the remitter.(3)The amount of a foreign sterling money order shall be paid to the post office in rupee currency at such rates of exchange as the Director General shall, from time to time, direct.
