Section 68 in The Chhattisgarh Gram Nyayalaya Rules, 2001
68. Mode of serving summons or notices.
- The summons or notice shall be served on a person by delivering or tendering in the summons or notice to him. The summons or notice shall be sent in duplicate. The person shall sign or put his thumb-impression on the back of the duplicate in token of having received it. If the persons concerned cannot be found, the summons or notice shall be served by leaving one of the duplicate for him with one of the adult member of the family who shall sign or put his thumb impression on the back of the duplicate in token of having received it.If the service cannot be effected in the manner described above the serving employee shall affix one of the duplicate of the summons or notice at some conspicious part of the house in which the person summoned or noticed ordinarily resides, in presence of at least two witnesses whose signature shall also be obtained on the second copy of the process.
