Section 32(a) in The Assam Frontier (Administration of Justice) Regulation, 1945
(a)Verbal orders or notice only shall be requisite in any except when the regular police are employed, or when the person concerned is not a resident of or in the Tract at the time but orders of summons shall in every case be for a fixed day, and the order shall be made known to the person concerned or to some adult member of his family, and, failing this, shall be openly proclaimed at the place where he is, or was last known to be, in sufficient time to allow him, if he sees fit, to appear.
