Section 17(i) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(i)Service within India. - If the process has to be served within the jurisdiction of another court but within the same district, the agencies located at Tehsils will be employed, the process being transmitted by post from one agency to another. If the process has to be served in another district but within the State it should be transmitted by post to the Collector concerned through the Collector of the district where the court is situated for service and return. But no court should refuse to serve any process received for service within its jurisdiction from a Court in another District of State merely by reason of the process not having been sent through the Collector. In issuing process to Districts in other States, they should be forwarded for execution to the Collector of the District in which service of such process is designed except where they are to be served within one of the Presidency Towns (Order V, rule 22, Code of Civil Procedure when they shall be transmitted for service to the Judge of the Court of Small Causes.
