Section 170(6) in West Bengal Co-operative Societies Rules, 2011
(6)The serving officer shall, in all cases in which the summons or notice has been served under clause (b) of sub-rule (3), cause to be endorsed on, or annexed to, the original summons or notice, return stating the time when and the manner in which the summons or notice, was served, and the name, signature and address of the person, if any, identifying the person concerned and witnessing the delivery or tender of the summons or notice.
