Whenever a process has been served under Rule 8 or Rule 9, the serving officer,-(a)shall endorse or annex, or cause to be endorsed or annexed, on or to the original process, a return stating the time when and the manner in which the process was served and the names and addresses of the persons (if any) who identified the person served and witnessed the delivery of tender of the process, and(b)shall require the signature of such identifiers and witnesses to the said return, or, if any, such identifier or witness be illiterate, shall take his thumb-impression instead of a signature.
