Section 5 in The U.P. Control Of Goondas Rules, 1970
5.
The procedure laid down in Chapter VI of the Code for service of summons shall apply, mutatis mutandis, to the service of notice to a person under sub-section (1) of Section 3 and to the service of any order passed under Section 3(3), Section 4, Section 5 or Section 6 and the references in that Chapter to "a Court" shall be construed as references to the District Magistrate or the Commissioner acting under the Ordinance.
