Section 8A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
8A.
(a)In the case of service of summons by the plaintiff or a courier where a return is filed that the defendant has refused notice, the return will be accompanied by an undertaking that the plaintiff or the courier, as the case may be, is aware that if the return is found to be false, he can be punished for perjury or summarily dealt with for contempt of Court for abuse of the provisions of the Order V Rule 9A Sub-Rule 4 of Code of Civil Procedure will be followed by reissue of summons through Court.(b)If it has not been possible to effect service of summons under Rule 9 of Order V, the provisions of Rule 17 of Order V will apply and the plaintiff will within 7 days from the date of its inability to service the summons, request the Court to permit substituted service. The dates for filing the written statement and replication, if any, will accordingly stand extended.
