Section 9A(4) in The Code Of Civil Procedure (Amendment) Act, 2002
(4)If such summons, when tendered, is refused or if the person served refuses to sign an acknowledgment of service or for any reason such summons cannot be served personally, the Court shall, on the application of the party, re- issue such summons to be erved by the Court in the same manner as a summons to a defendant.".
