(1)A process shall be served by delivering a copy of it to the person addressed. If the person is literate he shall be required to sign the original as an acknowledgment of receipt. If he is illiterate, his thumb-impression should be taken on the original process.(2)If the person addressed or his agent or an adult male member of his family refuses to receive the process or refuses to sign or give his thumb impression but wants to retain the copy, it shall not be made over to him and he shall be informed verbally of the nature of tire process. In either case service shall be effected and provided in the manner prescribed in Order V, Rule 17, and it should also be proved that the party was informed that the document tendered was a summons or notice and that he was made acquainted with the nature and contents thereof.
