Section 11(2) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(2)The service of notices shall be made in the following manner, namely:-(a)The notices in respect of the proceedings under the Act shall be served by the Protection Officer or any other person directed by him/her to serve the notice, on behalf of the Protection Officer, at the address where the respondent is stated to be ordinarily residing in the State by the complainant or aggrieved person or where the respondent is stated to be gainfully employed by the complainant or aggrieved person, as the case may be.(b)The notice shall be delivered to any person in charge of such place at the moment and in case such delivery is not possible it shall be pasted at a conspicuous place on the premises.(c)For serving the notices under section 13 or any other provision of the Act, the provision under Order V of the Code of Civil Procedure, Samvat1977 or the provisions under Chapter VI of the Code of Criminal Procedure, Samvat 1989 as far as practicable may be adopted.(d)Any order passed for such service of notices shall entail the same consequences, as an order passed under Order V of the Code of Civil Procedure, Samvat 1977 or Chapter VI of the Code of Criminal Procedure, Samvat 1989 respectively, depending upon the procedure found efficacious for making an order for such service under section 13 or any other provision of the Act and in addition to the procedure prescribed under aforesaid Order V or Chapter VI, the Magistrate may direct any other steps necessary with a view to expediting the proceedings to adhere to the time limit provided in the Act.
