Section 70 in The Code of Criminal Procedure, 1989 (1933 A. D.)
70. Service when person summoned cannot be found.
- Where the person summoned cannot by the exercise of due diligence be found, the summons may be served by leaving one of the duplicates for him with some adult male member of his family and the person with some the summons is so left shall, if so required by the serving officer, sign a receipt there-for on the back of the other duplicate.
