Section 8(3) in The M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Niyam, 1981
(3)If the process served in accordance with sub-rule (2) is returned undelivered by the post, then the process shall be served either by Revenue Police or by Process Server through the District Judge, as may be considered suitable by the inquiring authority, as provided in clause (2) of Rule 4.
