Section 9(1) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(1)if the postal article containing the notice or the summons is received back with an endorsement purporting to have been made by a postal employee to the effect that the addressee or his agent had refused to take delivery of the postal article containing the notice or summons, as the case may be, when tendered to him, the Tribunal or the Bench issuing it shall declare that the notice or the summons has been duly served:Provided that the declaration referred to above shall be made notwithstanding the fact that the postal acknowledgment has not been received back on or before the due date in accordance with the provisions of Rules 19-A of Order V the Code of Civil Procedure, 1908 (No. 5 of 1908).
