If payment of a money order to the payee cannot be effected and the amount cannot be repaid to the remitter owing to the latter not being found, the order shall be void and its value credited to the Central Government. But, if the payee or remitter subsequently applies for payment, the amount of the order shall be paid to him on the authority of the Audit Officer, provided that application is made before the expiration of one year from the date of issue of the original order.Provided that the amount of a money order other than a V.P. money order the payee, is dead, the amount of the money order or money orders up to one hundred rupees shall be paid to the claimant on his executing a personal indemnity bond; and for amounts exceeding one hundred rupees, an indemnity bond with one surety be obtained from the claimant.Exception. - In the case of money orders issued from field post offices, and family allotment money orders remitted on behalf of seamen working on Indian merchant ships the limit of time for making application shall be two years.
