Section 4(2) in The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971
(2)Where the copy of [the notice or the order, as the case may be] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ] under sub-rule (1) is delivered or tendered the signature of the person to whom the copy is so delivered or tendered should be obtained in token of acknowledgment of the service.
