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Union of India - Section
Section 112 in The Indian Post Office Rules, 1933
112.
A commission on the issue of inland money orders shall be charged at the rate of rupee one for every twenty rupees of the amount of remittance or fraction thereof. Provided that the amount of commission payable on a Family Allotment Money Order booked by an Army Record Office, shall be calculated at six per cent of the total amount of the Family Allotment Money Orders booked, and in making such calculations, the commission shall be in multiples of ten paise, any amount less than ten paise shall be regarded as ten paise.Note:- For remittance through Electronic Data Communication Process above Rs. 5,000, the following rates shall apply:| Commission | |||
| Rs. 5,000 | to | Rs. 1 lakh | Rs. 200/- |
| Rs. 1,00,001 | to | Rs. 2 lakh | Rs. 400/- |
| Rs. 2,00,001 | to | Rs. 3 lakh | Rs. 600/- |
| Rs. 3,00,001 | to | Rs. 4 lakh | Rs. 800/- |
| Rs. 4,00,001 | to | Rs. 10 lakh | Rs. 1,000/- |
| Rs. 10,00,001 | to | Rs. 20 lakh | Minimum Rs. 1,000 plus Rs. 25/- for everyadditional 1 lakh |
| Rs. 20,00,001 | to | Rs. 50 lakh | Rs. 2,000/- |
| Rs. 50,00,001 | to | Rs. 70 lakh | Rs. 2,500/- |
| Rs. 70,00,001 | to | Rs. 100 lakh | Rs. 3,000/- |