In addition to the modes of the service in the above rules, it is open to the Court, where the person to be served resides in India, but outside the limits of Madhya Pradesh to send the process by registered post to him at the place where he is residing or carrying on business. An acknowledgement purporting to be signed by him or an endorsement by a postal servant that the defendant refused to accept the registered packet may be deemed by the Court issuing the summons to be prima facie proof of service.
