(1)The remitter in India of a telegraphic foreign money order may, on receipt o f information from the office of issue in India that the order has not been paid, require that the name or address of the payee or both shall be altered or that the amount shall be repaid to him.(2)Any such instructions in the case of an order payable in Burma, Pakistan and Sri Lanka shall be communicated by telegraph to the office of destination in Burma, Pakistan or Sri Lanka, if the remitter pays the cost of the telegram, and shall otherwise be sent by post.(3)In the case of orders payable elsewhere than in Burma, Pakistan and Sri Lanka, the instructions of the remitter shall be communicated by telegraph to the office of destination on the remitter's paying the cost, at the ordinary rate of twelve words for a private message to the country or place concerned, otherwise by post.
