Section 50(3) in Chit Funds (Rajasthan) Rules, 1989
(3)The Officer serving a summons or notice shall, in all cases -in which summons or notice has been served, endorsed or annex or cause to be endorsed on or annexed to, the original summons or notice a return stating the time when, and the manner in which, the summons or, as the case may be, notice was served, and address of the person (if any) identifying the person served and witnessing the delivery or tender of the summons or the notice.
