Section 8A(a) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
(a)In the case of service of summons by the plaintiff or a courier where a return is filed that the defendant has refused notice, the return will be accompanied by an undertaking that the plaintiff or the courier, as the case may be, is aware that if the return is found to be false, he can be punished for perjury or summarily dealt with for contempt of Court for abuse of the provisions of the Order V Rule 9A Sub-Rule 4 of Code of Civil Procedure will be followed by reissue of summons through Court.
