Section 7(1) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
(1)Once the Tribunal records its satisfaction under sub-rule (1) of rule 6, it shall cause to be issued to each person against whom an application for maintenance has been filed, a notice in Form 'C' directing them to show cause as to why the application should not be allowed, along with a copy of the application and its enclosures, in the following manner :-(a)by hand delivery (Dasti) through the applicant, if he so desires, else through a process server ; or(b)by registered post with due acknowledgement.
