Section 105(5) in Haryana Co-operative Societies Rules, 1989
(5)The serving officer shall in all cases in which the summons have been served under sub-rule (4) endorse or annex or cause to be endrosed or annexed, on or to the original summons a return stating the time and the manner in which the summons were served and the name and address of the person, if any, identifying the person served and witnessing the delivery or service of the summons.
