Indian Post Office Act, 1898
48. Exemption from liability in respect of money orders
No suit or other legal proceeding shall be instituted against 46[the Government] or any officer of the Post Office in respect of-
(a) anything done under any rules made by the Central Government under this Chapter; or
(b) the wrong payment of a money order caused by incorrect or incomplete information given by the remitter as to the name and address of the payee, provided that, as regards incomplete information, there was reasonable justification for accepting the information as a sufficient description for the purpose of identifying the payee; or
(c) the payment of any money order being refused or delayed by, or on account of, any accidental neglect, omission or mistake, by, or on the part of, an officer of the Post Office, or for any other cause whatsoever, other than the fraud or willful act or default of such officer; or
(d) any wrong payment of a money order after the expiration of one year from the date of the issue of the order; 17[or
(e) any wrong payment or delay in payment of a money order beyond the limits of 5[ India ] by an officer of any post office, not being one established by the Central Government.]
