Section 115(2) in The Indian Post Office Rules, 1933
(2)In case of eMO booked under 'One to Many', filling up of individual eMO Form shall not be required and list duly prepared and authenticated by the remitter, accompanied by soft copy "(electronic form)"shall be treated as eMO Form. The remitter shall present the hard copy"(paper form)" of the list to the Post Office in duplicate in case of Head Offices and in triplicate in case of Sub Post Offices indicating serial number, complete name and address of the payee, office of payment with PIN Code, amount of eMO and Commission.Vide GSR 864 (E) dated 18th December 2008
