Section 166(1) in The Indian Post Office Rules, 1933
(1)The remitter of a telegraphic money order for any foreign country or place notified in the Post Office Guide under rule 158 except the People's Democratic Republic of Yemen, Pakistan and Sri Lanka may obtain an advice of payment on paying the fee charged for such advice in the case of an ordinary money order; provided that, if he desires that the request for the advice should be communicated to the post office of payment by telegraph, a further charge at the rate for the time being in force for an ordinary or letter telegram, as the case may be, shall be made for the additional words "advice payment" which shall be added to the telegraphic message.
