71. Procedure in case of refusal to receive and sign summons or notices.
(1)If any person, on whom a summons or notice is to be served in accordance with these rules refuses to receive and sign the summons or notice, as the case may be, he shall be served with show-cause notice as to why a complaint under Section 173 of Indian Penal Code, 1860 should not be made to the competent Court.(2)If the notice shows sufficient reasons in answer to the notice the Gram Nyayalaya may discharge the notice.(3)If the notice does not show sufficient reasons in answer to the notice or refuses to accept the notice, the Gram Nyayalaya may take appropriate action in accordance with law against the notices.(4)If the person does not comply with the notice or summons as the case may be or does not attend the Gram Nyayalaya, the Gram Nyayalaya shall also send the necessary requisition to the nearest police station to produce the person before the Gram Nyayalaya on the date and time as shown in the requisition.(5)It shall be the duty of the Station House Officer of concerned Police Station to produce the person before the concerned Gram Nyayalaya in compliance of the requisition.
