Section 172(1) in The Indian Post Office Rules, 1933
(1)The remitter of a foreign money order drawn on any country to which money orders can be sent other than those to which telegraphic money orders can be sent, may have the particulars of the money order, telegraphed to the Indian office of exchange concerned, and that office shall, on receipt of the telegraphic advice, issue by post a money order on the country of payment under the rules relating to foreign money order.
