Section 9A(4) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(4)If such summons, when tendered, is refused or if the person served refuses to sign an acknowledgement 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 served by the Court in the same manner as a summons to a defendant.] [Rule 9 substituted for Rule 9 and 9A by Act VI of 2009, dated 20.3.2009.]
