Section 9(a) in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(a)if the amount does not exceed Rs. 50 and if an address of the payee is known, it may be remitted by money-order less money-order-commission, the amount being drawn through the voucher in Form A by Transfer Credit to the Postal Department. The money-order receipt shall be affixed in column (6) of the Part II of the register in Form C or D, as the case may be, and entries initialled by the Deputy Commissioner. The acknowledgement shall be affixed at the same place when received. If the money-order is returned unpaid, the amount shall be placed in Revenue Deposits by book-transfer and subsequent entries made in the register in Form C or D, as the case may be, and initialled by the Deputy Commissioner,
