Section 69 in The Chhattisgarh Gram Nyayalaya Rules, 2001
69. Mode of serving summons or notice in a criminal or civil case outside the jurisdiction.
- If the person, on whom, a summons or notice is to be served resides outside the territorial jurisdiction of the Gram Nyayalaya, the Gram Nyayalaya shall send the summons or notice, as the case may be, by post or otherwise to the Gram Nyayalaya within whose jurisdiction the person on whom it is to be served resides and the Gram Nyayalaya receiving it, shall cause to be served as if it were a summons or notice issued by such Gram Nyayalaya and shall return the duplicate thereof after service to the Gram Nyayalaya issuing it. The postal charges shall be borne by the concerning party.
