Section 116(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(3)If any defendant or accused person resides outside the Panchayati Adalat Halqa or if a defendant or accused person is at the time of issue of the summons, outside such Halqa, the summons may be forwarded by the Panchayati Adalat to the Munsiff or where there is no Munsiff to the Sub-Judge or Magistrate concerned who shall cause it to be served as if it were a summons from his own court.
