Section 4(b) in The General Rules (Criminal), 1977
(b)"address for service" means an address of a place at which a summon, an application or other document may be sent or left for the party giving such address. Such address must be a physical address and:(i)If it is of a building or property which is divided into parts which are capable of separate occupation, shall also specify which part of the building or property is the address for service;(ii)may specify, in addition to a physical address an e-mail address to which documents may electronically be directed to the party giving it and the party initiating the proceedings has also indicated, on a document filed by such party, that it has an e-mail address. This sub-paragraph shall apply only to all actions commenced on or after the pilot project commencement date, by legal practitioners who register for participation in an interime e-Filing pilot project commissioned by the Court.
