Section 26 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
26. Service of summons in special cases.
(1)Where the person summoned is detained in prison the summons shall be delivered or sent to the officer in charge of the prison for service to the person by post or by such courier services as may be approved under sub-rule (3) of rule 22 or by a special messenger or by electronic messaging or by such other means as may be provided by the State Government by notification.(2)Where the person summoned resides out of India and has no recognised agent or legal practitioner in India empowered to accept service the summons may be addressed to such person at the place where he is residing and sent to him by post or by such courier service as may be approved under sub-rule (3) of rule 22 or by electronic messaging or by such other means as may be provided by the State Government by notification.
