Section 9 in The Punjab Gram Nyayalayas Rules, 2010
9. Issue of Notice in Application.
(a)When an Application has duly been filed, a Notice on prescribed proforma as provided in CPC may be issued to the Opposite Party to appear and answer the claim and to file the written statement of his defence. if any, within thirty days from the date of service of notice on that Opposite Party :Provided that where the opposite party fails to file the written statement within the said period of Thirty days, he shall be allowed to file the same on such other day as may be specified by the Gram Nyayalaya, for reasons to be recorded in writing, but which shall not be later than 45 days from the date of service.(b)The Applicant(s) shall deposit one time process fee of Rs. 50 in each case alongwith copies of Application equal to the number of defendants/respondents.(c)Every notice shall be accompanied by a copy of the Application.(d)Notices shall be served through process serving Agency of Court of Civil Judge (Sr. Division) situated in district within the jurisdiction of which notices are to be served or through registered post or through courier service providers, approved by the High Court, and will be returned served or unserved alongwith affidavit of person who effected the service.
