Section 77 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
77. Method of service:
(1)The Serving Officer shall see that the person who accepts service of the process corresponds with the description given in the process. Where the signature in token of acceptance differs from the name given in the process, the discrepancy shall be explained.(2)Where the process is served on some person, other than the person named therein, who accepts the process on his behalf, it shall be stated whether such person is an adult member of the family and living with him.(3)Where service is accepted by an agent, it shall be stated whether such person is duly authorized to accept service.(4)Where a person refuses to accept the process, the endorsement of refusal shall be attested by a witness, the reasons thereof, if any given, and it shall be stated how the individual was identified.(5)When a process is affixed owing to the absence of the individual named therein, it shall be stated, if possible, both when he left home and when he is likely to return.(6)Where service is refused by purdahnashin ladies, it may be effected on any adult male member of the family.(7)Where the process is served on the proposed guardian, the fact that the said guardian consents to act as guardian of the minors mentioned in the process shall be got endorsed on the notice by the guardian.(8)Where the process for substituted service is issued, process servers shall carefully read the instructions given at the top of the process and effect service accordingly.
