Section 5 in Rajasthan Control of Goondas Rules, 1975
5.
[Procedure for service of summons] [Inserted by G.S.R. 188 vide Notification No. F. 10(4)/Home/Gr.V/74, dated 4.3.1977 (Published in Rajasthan Gazette, Extrardinary, Part 4-C, dated 7.3.1977, page 940).] The procedure laid down in Chapter VI of the [Code of Criminal Procedure, 1973] [Figure 1973 Substituted by Home (Gr.V) Dept. Notification dated 9.4.1979 (Published in Rajasthan Gazette, Part 4 Gazette dated 19.4.1979, page 14).] for service of summons shall apply Mutatis Mutandis, to the service of notice to a person under sub-section (1) of Section 3 of the Act and to the service ,of any order passed under Section (3), Section 4, Section 5 or Section 6 of the Act and the references in that Chapter to "Court" shall be construed as references to the District Magistrate or the "Tribunal" action under the Act.
