Section 6 in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
6. Notice to the opposite Party.
(1)The Tribunal after being satisfied about the maintainability of the application, it shall cause to be issued to each person against whom such application has been filed, a notice in Form-C, directing them to show cause why the application should not be granted. Along with a copy of the application and its enclosures, in the following manner,-(a)by hand delivery (Dast) through the applicant if he so desires, else through a process sever, or(b)by the registered post with acknowledgment due.(2)The notice shall require the opposite party to appear in person, on the date to be specified in the notice and to show cause in writing, as to why the application should not be granted and shall also inform that, in case he fails to respond to it, the Tribunal may proceed ex parte.(3)The provisions of order V of the code of civil procedure, 1908, shall apply, mutatis mutandis, for the purpose of service of notice under sub-rule (2).
