43. Persons on whom processes are to be served or executed shall be described so as to ensure their identification clearly. In the case of small villages it may be sufficient to mention the name of the village, police station house, tahsil and district in which the person resides and his, and his father's name, caste and occupation. But in the case of large villages and towns the name of the locality, municipal ward, street, lane and number of the house (if any) in which he resides should be given.
