Section 47 in Civil Court Rules of the High Court of Judicature at Patna
47.
A summons issued under Order V, Rule 21, shall ordinarily be sent to the Court of the Munsif within whose jurisdiction the defendant of the witness, as the case may be, resides, with a covering letter or an endorsement signed by the Presiding Officer.Note. - Summons and notices issued by Superior Courts for service within the jurisdiction of outlying Munsifs of the same district shall be forwarded to the Court of the Munsif concerned and not ordinarily served by a peon from Sadar. This procedure is to be followed also in the case of notices received from the High Court.B. Method and Proof of Service
