Section 12(3) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
(3)Every such application shall be accompanied by a treasury receipt or a crossed Indian Postal Order payable to the Chief Settlement Commissioner for a sum of one rupee :Provided that where the applicant resides outside India, the application may be accompanied by a receipt of the amount of fee granted by any officer authorised in this behalf by the representative of India in the country in which the applicant resides.
