Section 138(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)Issue of process by registered post to defaulter. - When the Chairman of the Bhumi Prabandhak Samiti is satisfied relating to arrears of amount, process mentioned in item (a) of sub-para (1) with the signature of Chairman of the Samiti, in Z.A. Form No. 68-A or 69-A, as the case may be, shall be issued. If the defaulter is residing in other Tehsil, the process shall be issued by registered post, including the postal charges in the amount due.The fee charged for the issue of a writ of citation to appear shall be rupees two. This fee shall be added to the arrears to which the writ of citation is issued/ and shall be included in the amount specified therein. [See Rule 243 of U.P.Z.A. & L.R. Rules].
