Section 114(2) in The Delhi Land Reforms Rules, 1954
(2)Personal service shall be made by delivery to the defaulter or his agent of the foil of the writ or citation. The other portion shall be brought back to the Tehsil by the process server and attached to the counterfoil. When returning this portion, the process server shall report to the officer whom the Tehsildar may appoint for the purpose, the date of service, the manner in which the writ or citation was served, and if it was served on the defaulter personally the reason why it was not served. The official receiving the report shall not the particulars on the process, if this not been done already.
