Section 19(1) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
(1)On receipt of an appeal, the Appellate Tribunal shall, after registering the case and assigning an appeal number, cause notice to be served upon the respondent under its seal and signature in Form 'K' in the Following Manner:-(a)by hand delivery (dasti) through the applicant, if he so desire, else through a process server; or(b)by registered post with acknowledgement due, or through E-mail., authorized Courier, S.M.S. or telephone.
