Section 246(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Personal service shall be made by delivery to the defaulter or his agent of the foil of the writ of citation. The other portion shall be brought back to the tahsil by the process-server and attached to the counterfoil. When returning this portion, the process-server shall report to the officer whom the tahsildar may appoint for the purpose, the date of service, the manner in which the writ of citation was served and if it was not served on the defaulter personally, the reason why it was not served. The official receiving the report shall note the particulars on the process, if this has not been done already.
