Section 96(5) in The Haryana Canal and Drainage Rules, 1976
(5)When the serving officer delivers or tenders summons, notice, order or requisition which is required to be served on, delivered or communicated to any person personally, or to an agent or other person on his behalf, he shall require the signatures of the person to whom the summons, notice, order or requisition, as the case may be, is so delivered or tendered to an acknowledgement of service endorsed on the coy of such summons, notice, order or requisition.
