Section 69(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)Where the Court directs the service of summons to the defendant either through registered post acknowledgement due or by speed post or by approved courier service or by fax or by electronic mail service they shall be sent accordingly. Where the service of summons is Ordered through a courier service such summons shall be sent through a panel of courier service approved by District Judge for this purpose.] [Added by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004.]
