71. Procedure in case of non-appearance such summons.
(1)Subject to the provisions contained in previous rules/if any person upon whom a summons issued under Section 36 has been duly served fails to appear, or if any summons issued under that section cannot be served, the Registering Officer may request the Registrar to take further action, under the law for the time being in force for securing the attendance of such person.(2)Every such requisition must be accompanied by the proper process fee.Part-XIV Wills and Authorities to adopt(Sections 40 and 41)
