Section 56(5) in Jammu and Kashmir Co-operative Societies Rules, 2001
(5)The serving officer shall in all cases in which the summons had been served under sub-rule (4) endorse or annex or cause to be endorsed or annexed-on or to the original, summons a return stating the time and the manner in which the summon was served and the name and address of the person if any, identifying the person served and witnessing the delivery or tender of the summons.
