(a)A party shall file with the plaint memorandum of appeal or an application requiring the issue of a summon/ notice, a printed summons/notice form* in duplicate, in the Devnagri, duly filled up except in respect of the date of appearance/hearing and date of issue of the summons/notice. The Court may also direct a party in any proceeding to file a summons or notice filled up as above to be sewed on the opposite party:Provided that the Presiding Officer may in his discretion direct that such forms in general or any particular such form be filled up entirely in the office of the court.*Note.-These can be had on payment of a fixed price from licensed stamp vendors.(b)Parties to make repeated efforts for service.-In the absence of any special order of the court, it shall further be the duty of such party to ascertain the service of summons or notices and to make subsequent applications for issue of summons/notices within, next 7 days of the return to the court summons or notices which has not been duly served.(c)Date to be filled by office.-In summons and notices the date of appearance/hearing and the date of issue shall be filled up by the office of the court and the Presiding Officer or the Munsarim or Reader, to whom such authority may have been delegated, shall sign the summons/notices and also put the date of signature.(d)Form to be legibly written and signed by parties.-The forms shall not be accepted unless filled up in a bold, clear and legible handwriting. The parties, their recognised agents or counsels shall sign the form in the left bottom corner, and will be responsible for the accuracy of the information entered in the forms.(e)Process to contain name of issuing court.-In every process or order issued or made by a Judicial Officer, the names of the court and the officer issuing or making it, and of the place and the district where the court is located, shall be legibly written at the top.In all cases all judicial officers and Munsarims or Readers shall sign their names distinctly and legibly. No such signature shall be made by means of a stamp.(f)Form of process.-Where there are printed forms available for any process, such forms shall invariably be used. Where there is a prescribed form but no printed copies are available, a process shall be written in a prescribed form. In cases where there is no prescribed form, a form prescribed for analogous, cases, if possible, shall be modified to meet the requirements of the particular case.(g)When translation to accompany process sent to other courts.- Where a process is sent to the court of a State where Hindi language is not in ordinary official use, a translation, certified by the transmitting court to be correct, into English may be substituted.(h)Cost of printed saleable forms to be taxed in decrees.-Cost of printed saleable forms filled by the parties shall be taxed in all decrees.
