Section 8A(b) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
(b)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 will apply and the plaintiff will within 7 days from the date of its inability to service the summons, request the Court to permit substituted service. The dates for filing the written statement and replication, if any, will accordingly stand extended.
