- Every summon shall be served(1)by tendering or delivering a copy of it(a)to the person summoned, or(b)to his recognised agent or legal practitioner, or(c)to any adult male member of his family usually residing with him; or(2)if any of the aforeasaid persons cannot be found or refuses to accept the service of summons, by affixing a copy thereof to some conspicuous part of his usual or last known place of residence; or(3)if such person resides in another district, by sending the summons by post to the Collector of such district for service in accordance with clause (i) or clause (ii); or(4)if the Revenue Court or officer so directs, for reasons to be recorded in writing, by sending the summons to the person named therein, either in addition to or in substitution of, any other mode of service, by post under a registered cover.
