Section 13 in Rajasthan District Board Account Rules
13.
When it is desired that either the whole or a part of the amount of a bill should be remitted to a person by Postal Money Order, the bill should be accompanied by a properly prepared Money Order form as the case may be. The amount of money order as well as the amount of commission due thereon should be shown as deductions in the bill. The purpose of the money order must be briefly stated on the acknowledgment, portion of money order form in continuation of the entry. "Received the sum specified on the reverse on sufficient space being left below the manuscript entry thus made for the signature or thumb impression of the payee.Receipt and Crediting of Money
