(1)The money order and acknowledgement shall be signed by the payee named by the remitter or by some person authorised in writing by the payee in this behalf. The signature shall be written in ink in the space provided for the purpose.(1-A). In case of eMOs payable in bulk to a single payee; the printing of individual eMOs shall not be required for getting signature of the payee on the eMO form and its Acknowledgement portion.Vide GSR 864 (E) dated 18th December 2008(2)In no case, either the payee or any other person authorised by him shall write any message or remarks on the acknowledgement part of the money order.
