Section 745J in Rules of the High Court of Judicature for Rajasthan, 1952
745J.
In addition to the issue of summons as aforesaid, a summons shall also be sent to the respondent to the address given by the petitioner by registered post prepaid for acknowledgment. The petitioner shall furnish extra copies of the petition to be served along with the summons by registered post. The acknowledgment purporting to be signed by the opposite party or an endorsement by a postal servant when the opposite party refuses service, shall be deemed to be prima facie proof of the service.
