Section 11 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
11. Mode of Service of notice, summons.
(a)The notice/summons shall be served in the manner prescribed in the Code of Civil Procedure, save and except in proceedings under Chapter IX of the Criminal Procedure Code where the provisions of that Code will apply. Along with the notice, summons a copy of the petition and exhibits/Documents annexed thereto shall be sent.(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.
