Section 6(1) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(1)Once the Tribunal is satisfied on the point mentioned in sub-rule (1) of rule 5 it shall cause to be issued to each person against whom an application for maintenance has been filed a notice in Form "C" directing them to show cause why the application should not be granted alongwith a copy of the application and its enclosures in the following manner:-(a)by hand delivery (Dasti) through the applicant if he so desires, else through a process server; or(b)by registered post with acknowledgment due.
