Section 22(6) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(6)The serving officer shall, in all cases in which the summons has been served under sub-rule (5) endorse or annex, or cause to be endorsed or annexed on to the original summons a return stating the time when and the manner in which the summons was served, the name and address of the person, if any, identifying the person served and witnessing the delivery or tender of the summons.
