Summons

Proclamation for person absconding

If any court has reason to believe that any person against whom a warrant has been issued has absconded or is concealing himself so that such warrant cannot be executed, such court may publish a written proclamation requiring him to appear at a specified place and time within 30 days of publishing such proclamation.

The proclamation shall be published as follows:-

1. It shall be publicly read in some conspicuous place of the town or village in which such person ordinarily resides;
2. It shall be affixed in some conspicuous part of the house or homestead in which such person ordinarily resides or to some conspicuous place of such town or village;
3. A copy thereof shall be affixed to some conspicuous part of the court house;
4. The court may also, if it thinks fit, direct a copy of the proclamation to be published in a daily newspaper circulating in the place in which person resides.