Before fixing a date for the return of a process sent for service to an Indian State other than the dominions of His Exalted Highness the Nizam, the presiding officer shall ascertain so far as possible all necessary particulars such as the distance of the place where the process is to be served, the agency by which service is to be effected, etc., and shall take them into account in fixing the date. The date should be fixed so as to make it reasonably probable that the process will be returned in time.
