Section 13A in Criminal Rules of Practice and Circular Orders, 1990
13A. [ (1) In all the proceedings under Section 125 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) and under Section 138-A of the Negotiable Instruments Act, 1881 (Central Act 26 of 1881) and in any other case where the summons may be ordered to be served through the post office by registered post with acknowledgement due, sent to the address of the respondent or the accused therein as the case may be, in the manner provided under Rule 13 of the Criminal Rules of Practice and Circular Orders, 1990 and in such cases the postal employee tendering the notice shall be deemed to be the 'serving officer' within the meaning of Rule 13 of the said Rules.
(2)Before directing the service of notice by post, the complainants shall be required to bring to the Court sufficient number of copies of the summons, the complaint and envelopes duly typed with the name and address of the person on whom the summons sought to be served and bearing adequate postage for sending the article by registered post with acknowledgement due.] [Added by Notification ROC No. 2572/SO/91.]
