Where personal service has been effected, an acknowledgement of the receipt of (a) duplicate copy of the process, (b) any sum paid for expenses, and of (c) any copy of plaint or other document, shall be taken on the back of the original process. If a person or house is identified by witnesses, the signature or thumb mark of each witness shall similarly be taken on the back of the original process. Whenever a process server pays any amount for diet money and for travelling allowance to a witness at the time of serving the summons on him, he shall obtain on the summons an endorsement of such payment from the witness, if literate; otherwise he shall obtain such an endorsement from a literate attesting witness. Failure to comply with these instructions should be explained by the process-server.
