If the return of service is under Order V, Rule 20, and the order directs substituted service by affixing it should be proved in like manner that the house, upon the door or other conspicuous part of which a copy of the process was affixed, was the house in which the defendant or respondent is known to have last resided, or carried on business or personally worked for gain, and in other cases that the service was made in all respects in conformity with the order for substituted service, which should accompany the process.
