The Court should in all cases obtain the proof which is above described as requisite either by the declaration in the prescribed form of the person by whom the service was affected and, if necessary, by the affidavit or solemn declaration of some other person or persons (if any) who may have accompanied the serving officer for identifying the party to be served or otherwise assisting or directing the serving officer, or if deemed necessary, by the examination in Court as witnesses of such persons as the Court may think fit to examine.
