Section 11(b) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
(b)In addition to the normal process of service by the Court, the applicant will be at liberty to serve upon the respondent the notices/ summons of the Court along with copy of the petition and exhibits/ documents either through person or through other recognizable mode of sendee including registered post and shall file affidavit of service upon the respondent.
