(a)A party shall file with the plaint, memorandum of appeal, or an application requiring the issue of a summons/notice, a printed summons-notice [form] [These can be had on payment of a fixed price from licensed stamp vendors.] in duplicate, in the Nagri character, duly filled up except in respect of the date of appearance/hearing and date of issue of the summons/notice. The court may also direct a party in any proceeding to file a summons or notice filled up as above to be served on the opposite-party :Provided that the presiding officer may in his discretion direct that, forms in general or any particular such form be filled up entirely in the office of the court.(b)Date to be filled by office. - In summons and notices the date of appearance/hearing and the date of issue shall be filled up by the office of the court and the presiding officer or the Munsarim, to whom such authority may have been delegated, shall sign the summons/notice and also put the date of signature.(c)Forms to be legibly written arid signed by parties. - The forms shall not be accepted unless filled up in a bold, clear and legible handwriting. The parties, their recognised agents or pleaders, shall sign the forms in the left bottom corner, and will be responsible for the accuracy of the information entered in the forms.(d)Process to contain name of issuing court. - In every process of order issued or made by a judicial officer, the names of the district, [and the State] [Substituted by Notification No. 933/VIII-b-9, dated 15-9-1979, w.e.f. 16-2-1980.] the court and the officer issuing or making it, shall be legibly written at the top.In all cases all judicial officers and Munsarims shall sign their names distinctly and legibly. No such signature shall be made by means of a stamp.(e)Forms of process. - [There shall be two types of the forms of process, one printed on white paper to be used in ordinary cases and the other printed on pink paper to be used in urgent cases] [Inserted by Notification No. 712/Ve-58, dated 25-11-1983, w.e.f. 17-3-1984.]. Where there are printed forms available for any process, such forms shall invariably be used. Where there is a prescribed form but no printed copies are available a process shall be written in the prescribed form, in cases where there is no prescribed form, a standard form, if possible, shall be modified to meet the requirements of the particular case.(f)When translation to accompany process sent to other courts. - Where a process, is sent to the court of a district [of another State] [Substituted by Notification No. 933/VIII-b-9, dated 15-9-1979, w.e.f. 16-2-1980.] where a different language is in ordinary official use, a translation, certified by the transmitting court to be correct, into such other language may [also accompany the process] [Substituted by Notification No. 933/VIII-b-9, dated 15-9-1979, w.e.f. 16-2-1980.].
