Section 7(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)[(a) Where the party is directed/permitted by an order of the Court to takeout summons/notices by Registered Post "acknowledgement due, Or By Speed Post Or By An Approved courier service or by fax message or by Electronic Mail service or by such means", the PRESIDING OFFICER shall handover summons/notices duly prepared and signed by the authorized Officer to the petitioner or his advocate for service on the other parties.(b)[ (i)] [Added by Ibid.] The petitioner or his advocate shall file a memo stating the mode of service by which he effected the service enclosing the acknowledgement card or returned postal covers or any other proof."(ii)[] [Inserted by Ibid] The person who effects the service on behalf of the courier service and the person authorized by the Board of Courier Service Company shall give separate affidavits in the prescribed Form Nos. 14(A) & 14(B) stating the manner of service and also the persons in whose presence the service is effected enclosing the acknowledgement card/returned covers with endorsement of refusal signed by the witness/witnesses;(iii)If the affidavit or any endorsement as to service is found to be false, the concerned Court shall summarily try and punish the deponent i.e., the person of the courier service or the person authorized by the Board of Courier Service Company, for perjury and the concerned Court shall also black list the Courier Service Company]
