- (i) When any writ of summons is returned unserved, the petitioner or his advocate shall move the Registrar by a regular Civil Application for the issue of amended summons or fresh summons, as the case may be, within one week from the date when it is returned unserved, or within such further time not exceeding three weeks as the Registrar may allow.(ii)The office shall on due payment of the process fees within the time prescribed in sub-rule (i) above issue a fresh or amended summons and cause it to be served.
