(5)Notwithstanding anything contained in the Code of Civil Procedure, 1908, or any rules made thereunder, the plaintiff in a suit for recovery of arrear of rent shall not be required to supply any identifier for the purpose of serving the summons on the defendant or on any witness, and the serving officer shall serve the summons after due enquiry as to the identity of the person on whom, or the house or property where the summons is to be served, and the summons shall be served in the presence of at least two persons, and the serving officer shall, whenever possible, require the signature of those persons to be endorsed on the original summons, and, when he is unable to serve the summons, he shall whenever possible, require the signature of two persons of the locality to be so endorsed.
