Section 64(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)The summons shall, if practicable, be served personally on the person summoned, by delivering or tendering to him one of the duplicates of the summons:Provided that summons bearing the image of Court's seal may also be served by electronic communication in such form and in such manner, as the State Government may, by rules, provide.
