138. [ Mode of service of processes. [Substituted by Notification No. 149/VIII-b-1, dated 18-2-1981, w.e.f. 3-10-1981.]
- A process should be served with utmost care. One copy is to be delivered to the person named in the summons or to any adult member whether male or female of the family of the person or such other person as may be authorised to receive it for him. On the other copy must be entered the acknowledgement of the person served attested by the neighbours after explaining the contents of the process to him. The process-server shall prepare his report on the spot at the time of executing the process.Note 1. - It should be impressed upon the process-servers that it is their duty and not of the party concerned to find out the person on whom the process is to be served. It is not necessary for the party to accompany them for identifying that person. They should seek the assistance of the village headman, Lekhpal, Chaukidar, etc., to find out person on whom the process is to be served.Note 2. - A process served on a pleader of any party or left at his office or residence shall be presumed to have reached the party whom the pleader represents.]
