Section 21 in The Family Courts (Calcutta High Court) Rules, 1990
21. Substituted service
. - Application for substituted service of the writ of summons shall be made to the Registrar. The application shall be supported by an affidavit, and in the case of service through another court, by the deposition of the officer who attempted to make the service, and of such other person or persons as may have accompanied him for the purpose of pointing out the party to be served, stating when, where and how such service was attempted to be made.Proceedings In Court
