Section 74A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)When an acknowledgement purporting to be signed by the witness or an endorsement purporting to be made by a postal employee that the witness refused to take delivery of the summons has been received, the Court issuing the summons may declare that the summons have been duly served.]B. - Warrant of Arrest,
