Section 2 in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008
2. Service of Summons/Notice and completion of pleadings.
(a)Summons may be served as indicated in clause (3) of Rule 9 of Order V.(b)In the case of service of summons by the plaintiff or a courier where a return is filed that the defendant has refused notice, the return will be accompanied by an undertaking that the plaintiff or the courier, as the case may be, is aware that if the return is found to be false, he can be punished for perjury or summarily dealt with for contempt of Court for abuse of the provisions of the Code. Where the plaintiff comes forward with a return of 'refusal', the provisions of Order 9A Rule (4) will be followed by re-issue of summons through Court.(c)If it has not been possible to effect service of summons under Rule 9 of Order V, the provisions of Rule 17 of Order V shall apply and the plaintiff shall within 7 days from the date of its inability to serve the summons, to request the Court to permit substituted service. The dates for filling the written statement and replication, if any, shall accordingly stand extended.
