Section 5 in The Post Office Savings Bank General Rules, 1981
5. Mode of Deposit.
(1)Deposit in a Post Office Savings Bank may be made (i) in cash (ii) by cheque or a demand draft drawn in favour of the depositor or the Postmaster and crossed generally or specially in favour of the Post Office Savings Bank or (iii) by surrender of Indian Postal Orders or Postal Orders issued by British authorities, and deposit may also be made by means of:-(a)a pay order;(b)an income-tax refund voucher or income tax refund order;(c)an interest warrant issued by the Reserve Bank of India on Defence Deposit Certificate or installment of an Annuity Certificate;(d)withdrawal or discharge of any amount payable on an account or savings certificate held by the depositor.(e)Dividend warrants, interest warrants and refund orders issued by the companies/financial institutions.(2)Each deposit shall be accompanied by a pay-in-slip in the manner prescribed and the counterfoil of the pay-in-slip shall be returned to the tendered duly receipted.(3)Except as specified in the Post Office Cumulative Time Deposit Rules, 1981 and the Post Office Recurring Deposit Rules, 1981, the date of credit in an account of money deposited by the cheque or other instrument shall be the date of its encashment and not the date of its presentation.(4)Where a deposit is made by means of an outstation cheque or instrument, collection charges at the prescribed rate shall be payable along with the deposit.
