If the payee of a money order refuses to take payment on presentation of the money order to him, the amount of the money order shall be returned at once to the remitter, free of charge;Provided that if the payee while refusing to take payment on presentation of the money order to him, makes an application in writing to the post office of delivery for the detention of the money order or if the payee is not found at the address given on the money order the money order shall be detained in the post office for a period not exceeding seven days from the date of its presentation to the payee or from the date it is sent out for payment, as the case may be, if the payee fails to take payment of the money order from the post office within the said period of seven days, the money order shall be returned to the remitter on the first working day immediately following the expiry of the said period of seven days.Provided further that the commission shall in no case be refunded.
