Section 62 in The Code of Criminal Procedure, 1973
62. Summons how served.
(1)Every summons shall be served by a police officer, or subject to such rules as the State Government may make in this behalf, by an officer of the court issuing it or other public servant.(2)The summons shall, if practicable, be served personally on the person summoned, by delivering or tendering to him one of the duplicates of the summons.(3)Every person on whom a summons is so served shall, if so required by the serving officer, sign a receipt therefor on the back of the other duplicate.
