(1)The remitter of a money order which has not been paid, may require that the amount be paid to some person other than the payee named in the order. The required change shall be made, on payment of a second commission calculated in accordance with rule 112 on the remitter's applying in writing to the post office at which the order was issued and producing the receipt and giving full particulars of the payee's address as entered in the money order.(2)The alteration of payee's name shall not be permitted in the eMO.Vide GSR 864 (E) dated 18th December 2008
