Section 9(1) in The Madhya Bharat Abolition of Jagirs Rules
(1)If the jagirdar or the person entitled to receive the amount out of the compensation does not appear to receive the compensation on the due date, and, if he applies in writing that the amount may be remitted to him by money order, it may be drawn by A.C. Bill and remitted by money order less money order commission. The Money order receipt shall be attached with the detailed contingent bill. If a money order is returned unpaid, the amount shall be kept in revenue Deposit.
