(1)Service of the writ or citation shall, if possible, be made on the defaulter personally, but if service cannot be made on the defaulter, it may be made on his agent. If the defaulter or his agent cannot be found or d there is more than one defaulter against whom a writ or citation has been issued, a copy of the writ or citation may be fixed at a prominent place on or adjacent to the Defaulters residence.(2)Personal service shall be made by delivery to the defaulter or his agent of the foil of the writ or citation. The other portion shall be brought back to the Tehsil by the process server and attached to the counterfoil. When returning this portion, the process server shall report to the officer whom the Tehsildar may appoint for the purpose, the date of service, the manner in which the writ or citation was served, and if it was served on the defaulter personally the reason why it was not served. The official receiving the report shall not the particulars on the process, if this not been done already.(3)With the sanction of the Deputy Commissioner, writs of demand may also be served by registered post. In such cases the post office receipt shall be attached to the counterfoil.(c)Arrest and Detention
