(1)Every summons or notice shall within the territorial jurisdiction of the Gram Nyayalaya, be ordinarily served by the kotwar or any servant of the Gram Nyayalaya. Where a summons or notice is to be served on a person residing outside the territorial jurisdiction of the Gram Nyayalaya, the same shall be served in accordance with the rules hereinafter, provided.(2)Out of the fee recovered for the summons after service of the same, rupee one per summons shall be paid as remuneration to the kotwar or servant of the Gram Nyayayala, as the case may be.
