(d)Process to contain name of issuing court. - In every process of order issued or made by a judicial officer, the names of the district, [and the State] [Substituted by Notification No. 933/VIII-b-9, dated 15-9-1979, w.e.f. 16-2-1980.] the court and the officer issuing or making it, shall be legibly written at the top.
