Section 68 in The Code of Criminal Procedure, 1989 (1933 A. D.)
68. Form of summons.
(1)Every summons issued by a Court under this Code shall be in writing, in duplicate, signed and sealed by the presiding officer of such Court, or by such other officer as the High Court may, from time to time, by rule, direct.(2)Summons by whom served. - Such summons shall be served by a police-officer, or subject to such rules as the High Court may prescribe in this behalf, by an officer of the Court issuing it or other public servant.
