Section 9(3) in The Code Of Civil Procedure (Amendment) Act, 2002
(3)The services of summons may be made by delivering or transmitting a copy thereof by registered post acknowledgment due, addressed to the defendant or his agent empowered to accept the service or by speed post or by such courier services as are approv d by the High Court or by the Court referred to in sub- rule (1) or by any other means of transmission of documents (including fax message or electronic mail service) provided by the rules made by the High Court: Provided that the service of summons under this sub- rule shall be made at the expenses of the plaintiff.
