Code of Criminal Procedure Act, 1973
62.Summons how served.-
(1) Every summons shall be served by a police
officer, or subject to such rules as the State Government may make in this
behalf, by an officer of the Court issuing it or other public servant.
(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.
(3) Every person on whom a summons is so served shall, if so required by the
serving officer, sign a receipt therefor on the back of the other duplicate.