Section 144(2) in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
(2)Where an acknowledgment purporting to be signed by the accused or the witness or an endorsement purported to be made by any person authorised by the postal department or the courier services that the accused or the witness refused to take delivery f summons has been received, the Court issuing the summons may declare that the summons has been duly served.
