Section 96(6) in The Haryana Canal and Drainage Rules, 1976
(6)The serving officer shall in all cases in which the summons, notice, order or requisition has been served under this rule, endorse on the duplicate copy thereof a memorandum signed by him stating the time when and the manner in which such summons, notice, order or requisition was served and return such copy to the officer having authority to issue or make the same.
