Section 150(5) in The Orissa Co-operative Societies Rules, 1965
(5)The Serving Officer shall in all cases in which the summons has been served under Sub-rule (4) endorse or annex or cause to be endorse or annexed on or to the original summons a return stating the time when and the manner in which the summons was served and the time when and the manner in which the summons was served and the name and address of the person (if any) identifying the person served and witnessing the delivery or tender of the summons.
