Section 162 in The Rajasthan Revenue Courts Manual, 1956
162. Directions for processes to be sent to foreign courts.
- The following directions shall be carefully complied with then any process are to be issued for service in foreign countries (i.e. a State or country outside India):-(a)They shall be drawn up in proper form and type written. Where printed forms are not used, they shall be written on good durable paper.(b)They shall be written in English and shall be legible Such summonses etc. shall not be signed by the Reader but by the Presiding Officer of the court issuing them and he shall satisfy himself that the documents are correctly addressed and properly sealed. This matter shall not be left to the parties and the Readers.(c)The names and addresses of the individuals upon whom a process is to be served shall also be stated in the forwarding letter accompanying the process.(d)All documents not in English shall be accompanied by their translation in English and in addition where the person upon whom the service is desired is not a British subject.' by a translation into the language of the concerned(e)The returnable date to be specified in the documents shall be so fixed as to allow sufficient time for execution and return of the documents to India before the date fixed for the next hearing of the suit. In no case shall the returnable date be less than six months after the date on which the documents are finally despatched to the Board of Revenue.
