Section 11(3) in The Haryana Ceiling on Land Holdings Rules, 1973
(3)Payment of amount in cash shall be made by the Treasury Officer as indicated by the prescribed authority through vouchers in Form VIII.Provided that where a person entitled to receive the amount wants that the payment of amount payable to him be paid by money order, the amount shall be paid to him by money order after deducting money order fee from the amount payable.
