Section 6 in Rules (Consolidated) Under the Code of Civil Procedure, 1908
6.
The following proviso shall be added to Rule 10 of Order V :-"Provided that in any case, the court may in its discretion send the summons to the defendant by registered post in addition to the mode of service laid down in this rule. An acknowledgment purporting to be signed by the defendant or an endorsement by postal servant that the defendant refused to take the delivery may be deemed by the Court issuing the summons to be prima facie proof of service.".
