Section 7(3) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(3)The serving officer shall in all cases in which the notice has been served either under sub-rule (a) or under sub-rule (b) of Rule 7, endorse or annex, or cause to be endorsed or annexed, on or to the original notice, a return stating the time when and the manner in which the notice was served, and the name and address of the person (if any) identifying the person served and witnessing the delivery or tender of the notice under sub-rule (a) of Rule 7 or of the person (if any) witnessing the affixation of the notice to some conspicuous part of the land or of the building to which it relates under sub-rule (b) of Rule 7.
