(1)The remitter of a foreign rupee money order shall, unless the money order is one for which an advice of payment as provided for in sub-rule (2) can be had, be entitled to receive free of charge an acknowledgement of the payment of the order signed by the payee.(2)The remitter of a foreign money order to any of the countries or places specially notified in that behalf by the Director general from time to time in the Post Office Guide shall be entitled to receive an advice of its payment from the foreign post office of payment by paying a fee of 20 Paise in addition to the commission chargeable on the money order.(3)When the remitter of a foreign money order has not paid the fee for an advice of payment and desires to have an enquiry made by the Post Office regarding the disposal of the money order, he shall be entitled to this service on payment of the same fee as that chargeable for an advice of payment.
