Section 19 in The Family Courts (Calcutta High Court) Rules, 1990
19. Proof of service of summons
. - Unless the court shall otherwise order, the service of a summons to appear and answer shall be proved by evidence showing that the summons was served in the manner provided by the Code of Civil Procedure, 1908. Such proof shall ordinarily be by the affidavit of the bailiff and (as to such matter as the bailiff cannot speak to of his knowledge) of the person who attended the bailiff for the purpose of identification at the time of service, or of such other person or persons as can speak to the identification of the person served or as to other matters necessary to be proved in respect of the service.
