Section 28(3) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(3)When returning this portion, the process-server shall report to the official whom the Tehsildar may appoint for the purpose the date of service, the manner in which the writ or citation was served, and if it was not served on the defaulter personally, the reason why it was so served. The official receiving the report shall note the particulars on the process, if this has not been done already.
