Section 13A(2) in Criminal Rules of Practice and Circular Orders, 1990
(2)Before directing the service of notice by post, the complainants shall be required to bring to the Court sufficient number of copies of the summons, the complaint and envelopes duly typed with the name and address of the person on whom the summons sought to be served and bearing adequate postage for sending the article by registered post with acknowledgement due.] [Added by Notification ROC No. 2572/SO/91.]
