- The provision of the Code relating to the service of summons etc. should be carefully complied with. Attention is drawn in particular to Order V, Rules 16, 17 and 18 and Form No. 11, Appendix 'B' as also Order III, Rule 5.The process-server should, as far as possible prepare his report on the spot, and attestation of the service should be obtained wherever possible from two respectable residents of the locality in a town or from Sarpanchs and Panchs, Patwaris or neighbours in a village.Note.-It should be impressed upon the process-servers that it is their duty and not of the party concerned unless specially directed by the court in any particular case to find out the person on whom the process is to be sewed. It is not necessary for the party to accompany them for identifying that person. They should seek the assistance of the village Sarpanch, Panch, Patwari, etc., to find out the person on whom the process is to be served.
