Section 3(6) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(6)The serving officer shall, in all cases in which the notice or order has been served under sub-rules (2), (3), (4) or (5) endorse or annex or cause to be endorsed or annexed on or to the original notice or order, a return stating the date on which and the manner in which the notice or order was served and the names of addresses of two persons witnessing the service.
