(1)Service by post while necessarily confined to case where there exists postal communication between the place where the Court is situate and the place in which the person to be served resides will, in practice, cover the great majority of cases and resort is not to be had to any other mode of service upon persons outside India save for sufficient reason.(2)The principle is that though there are other modes of service, e.g., through official channels, the Code does not require service outside India to be made by official channels.
