(1)The remitter of a money order shall be entitled to obtain free of charge, an acknowledgement of the payment of the amount of the order signed by the payee or as the case may be, his authorised agent or in the event of the loss of such acknowledgement during transmission by post a certificate of payment in the form prescribed by the Director General.(2)The acknowledgement along with the voucher shall be kept in the Head Offices of office of payment and shall be sent to the office of issue on demand. If the remitter requests for an acknowledgement, the office of issue shall send a written communication to the office of payment for the same and thereafter office of payment shall send the acknowledgement to the remitter by post:Provided that a certificate of payment shall be issued by the office of issue on the request of the remitter.Vide GSR 864 (E) dated 18th December 2008
