Section 19 in Criminal Court Rules of the High Court of Judicature at Patna
19.
Every person on whom a process is to be served or executed shall be described therein in such manner as will serve to identify him clearly, i.e., by the statement of his correct name and address and such further description as will serve to identify him. [G.L. 1/25, G.L. 2/54]Note - In the case of service or execution of process to be effected in large towns, the name of the street or section of the town and the number of the house (if known) should be given.
