Section 78(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)If the person to be served refuses to sign the acknowledgement of service, the return shall state that he was informed of the nature and contents of the process, and, in the case of a plaint, that, upon applying to the officer of the Court, he could obtain a copy, or concise statement of the contents of the plaint.
