Section 8 in The M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Niyam, 1981
8. Process to be served on the witness in person or by Process Server or by postal dak.
(1)Every process issued by the authorised inquiring authority for the attendance of any witness or for the production of any document under sub-section (3) of Section 5 of the Act may be served on the person named therein either by post or as if it were a summons issued by a Court under the Code of Civil Procedure, 1908 (No. 5 of 1908).(2)Subject to the provisions of sub-section (3) of Section 5 of the Act, the process should ordinarily be first served by registered post, acknowledgment due.(3)If the process served in accordance with sub-rule (2) is returned undelivered by the post, then the process shall be served either by Revenue Police or by Process Server through the District Judge, as may be considered suitable by the inquiring authority, as provided in clause (2) of Rule 4.
